Section 37 in Assam Education Department Rules and Orders
37. The rules laid down in this section will apply in the case of recognised madrassas subject to the following qualifications :
(a)In the case of a madrassa, where necessary, read madrassa, instead of "School" and "Superintendent" instead of "Headmaster".(b)In the case of business under these Rules relating to Senior and Title Madrassas read "Director of Public Instruction" in place of "Headmaster".(c)In case of madrassas where no fixed or approximate dates can be assigned for the three terms into which the school year has to be divided under Rule 14 the term shall be fixed annually by the managing committee of the institution.(d)Rule 16 may be omitted in the case of a madrassa until it is enforced by a general or special order of the Director of Public Instruction.
