Section 13(3) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
(3)The District Scrutiny Committee for Higher Education shall be constituted with the following members, namely :(i)The Deputy Commissioner or his nominee not below the rank of Additional Deputy Commissioner of the concerned district - Chairman;(ii)The Inspector of Schools of the concerned district - Member-Secretary;(iii)One nominee of the Deputy Commissioner of newly created district if the institution falls within the jurisdiction of the newly created district; - Member;(iv)One Principal of College situated within the district to be nominated by the Inspector of Schools - Member;(v)One retired Principal of College of the concerned district to be nominated by the Inspector of Schools - Member;(vi)One eminent person in the field of education who is an ordinary resident of the concerned district to be nominated by the Deputy Commissioner - Member.
