Section 4(2) in Assam Education (Provincialisation of Services of Non-teaching Staff of Venture Educational Institutions) Act, 2018
(2)The employee to be provincialised under this Act, -(i)must have been working in the concerned Venture Educational Institution that have been recognized by the competent authority on or before 1.1.2006;(ii)must have minimum educational and professional qualifications as laid down under relevant Service Rules as on 1.1.2011;(iii)must have rendered at least six years continuous service as on 1.1.2017 from the date of joining in the concerned Venture Educational Institution which must be on 31.12.2010 or prior to that date.
