Section 7 in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
7. Educational and professional qualification of teachers.
(1)The services of teachers in a Venture Madrassa Educational Institution from the Pre-senior to MM level, shall be considered for provincialisation in the post of teachers or relevant teaching faculty in appropriate nomenclature, as the case may be, subject to fulfilment of the eligibility criteria relating to educational and professional qualifications as laid down under the following Acts, Rules and Regulations as applicable(a)The Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009) and its Rules;(b)The National Council for Teachers Education Act, 1993 (Central Act No. 73 of 1993) and its Regulations in force at the time of provincialisation of services;(c)The Assam Madrassa Education (Provincialised) Service Rules, 2016;(d)The Teaching faculty must be TET qualified.(2)The services of a teaching employee in a Venture Madrassa Educational Institution shall be considered for provincialisation as teacher only if they have the requisite academic and professional qualifications prescribed under the relevant Acts, Rules or Regulations as mentioned in subsection (1) of this section which are applicable for the time being in force, otherwise their services shall be provincialized as tutor.
