Section 11(4) in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
(4)The District Scrutiny Committee shall forward the verified list of eligible teachers Madrassa-wise in accordance with the number of posts specified in the Schedule appended to this Act, to the Director of Madrassa Education who shall, after making such further scrutiny as may be required, forward the same to the State Government for consideration and for issuing Notification in respect of the eligible Madrassa Educational Institution and employees eligible for getting their services provincialised.
