Section 4(1) in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
(1)Subject to the provisions of Article 30 of the Constitution of India, the following categories of Venture Madrassa Educational Institutions shall be eligible for being considered for provincialisation of the services of its employees:-(i)the Venture Madrassa Educational Institutions which have been established by the people of the locality and had obtained the required permission and recognition from the State Madrassa Education Board, before 1.1.2006; and(ii)it has a minimum enrolment of 20 students in the highest class i.e. class-VIII (Pre-Senior 3rd year) if it is Pre-Senior madrassa; 15 students in class XI (Intermediate class) if it is Senior Madrassa upto Intermediate Stage, and 10 students in F.M. Final year class if it is a Senior Madrassa upto F.M. stage; and a minimum enrolment of 7 students in M.M. Final year class if it is a Title Madrassa or an Arabic College, during last three sessions from the date of commencement of this Act; and(iii)in case of a Senior Madrassa (upto Intermediate stage of F.M. stage) or an Arbic College or a Title Madrassa, the concerned Madrassa Educational Institution must have a consistent good academic performance which would mean that a least 20% of the candidates appearing for the final examination must have passed in any three examinations held since 1.1.2006.
