Section 15(2) in Assam Education (Provincialisation of Services of Non-teaching Staff of Venture Educational Institutions) Act, 2018
(2)Without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely, -(i)prescribing service conditions and specifying the duties and responsibilities of all non-teaching staff whose services have been provincialised under this Act;(ii)preparation and maintenance of service records of the non-teaching staff whose services have been provincialised;(iii)prescribing the scope of work, emoluments and remuneration, and other terms and conditions of service of non-teaching staff provincialised under this Act
