Section 2 in The Assam Classical Institutions (Sanskrit and Pali-Prakrit) (Provincialisation) Act, 1996
2. Definitions.
- In this Act, unless the context otherwise requires.(a)"appointed day" in relation to the provisions of Section 3 means the date on which the Assam Classical Institutions (Sanskrit and Pali-Prakrit) (Provincialisation) Ordinance, 1995, came into force and in relation to Section 7, the date from which the service of the employees of an eligible institution are provincialised under the provisions of this Act;(b)"Chairman" means the Chairman of the Board appointed by the Government of Assam in Education Department;(c)"Classical Institutions" means the upgraded Sankskrit and Pali-rakrit Tols in Assam including Nalbari Sanskrit College;(d)"Employee" mean as person in the teaching or non-teaching employment in a Classical Institution or Assam Sanskrit Board working against a regular sanctioned post as per standard staffing pattern and whose appointment has been approved by the Deputy Director of Sanskrit Education, Assam ;(e)"existing employee" means an employee who is on the appointed day in the regular pay roll, employed against, regular sanction as per standard staffingh pattern and whose appointment has been approved by the Deputy Director of Sanskrit Education, Assam.(f)"Governing Body/Managing Committee" in relation to Nalbari Sanskrit College means the Governing Body and in relation to other Classical Institutions means the Managing Committee as constituted by the Government:(g)"Government" means the Government of Assam ;(h)"Institution" means a Classical Institution or the Assam Sanskrit Board ;(i)"Official Gazette" means the Official Gazette of the Government of Assam, namely the Assam Gazette.(j)"Prescribed" means prescribed by rules made under this Act ;(k)"Provincialisation" means taking over the liabilities for payment of salaries including dearness allowance, medical relief and such other allowances as admissible to the Government servants of similar category and gratuity, pension, leave encashment, etc., as admissible under the existing rules to the Government servants serving under the Government of Assam ;(l)"Sanskrit Board" means the Board constituted by the Government of Assam in Education Department ;(m)"Secretary" means the Deputy Director of Sanskrit Education, Assam who shall be the Ex-Officio Secretary to the Sanskrit Board.
