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State of Assam - Section

Section 31 in Assam Education Department Rules and Orders

31. A "school session" or a "college session" means a fixed period commencing and ending on dates prescribed by a competent authority from time to time for the purpose of covering a particular course of study in n institution and generally it covers a period of one year unless otherwise provided. The competent authority under this rule shall be the Director in case of school session and the University in case of college session. A school session in primary, middle and high schools extends over a period of one year commencing on the first day of February in one year and ending the last day of January in the next year and is divided into three terms, viz.,

(i)the first term from the commencement of the school session till the end of the Summer vacation ;
(ii)the second term from the re-opening day of the Summer vacation till the end of the Puja vacation ; and
(iii)the third term from the re-opening day of the Punja vacation till the end of the school session.
A college session commences on the first June in one year and ends on the 31st May in the next year.