Section 9 in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
9. Managing Committee/Governing Body in respect of other Madrassa Educational Institution.
(1)The State Government or an officer authorized by the State Government, by an order, constitute a Managing Committee in respect of Senior Madrassa and a Governing Body in respect of a Title Madrassa or an Arabic College, for managing the affairs of such Madrassa Educational Institutions.(2)The Governing Body and the Managing Committee, as the case may be, of such institutions shall exercise such powers and shall perform such functions as may be specified by the State Government under the rules made under this Act.(3)The State Government or the Officer so authorized by the State Government may, at any time, reconstitute the Managing Committee or the Governing Body, as the case may be, whenever it si considered necessary.(4)The composition of the Managing Committee or the Governing Body shall be such as may be prescribed by the State Government.(5)Subject to overall control and supervision of the Director, Madrassa Education all teaching and non-teaching employees whose services are or would be provincialised, shall be accountable and remain subject to the control of the Managing Committee or the Governing Body, as the case may be.(6)All teachers, whose services have been provincialised shall render their services under the control and supervision of the Head of the Institution and if so required their services may be utilized in the lower classes.
