Section 16 in Assam Elementary Education Act, 1962
16. Advisory Committee for state Board.
(1)The State Board shall constitute an Advisory Committee for the purpose of appointing teachers under section 14(3) (iii) and salaried attendance authorities under section 47 consisting of three members in each Deputy Inspector's Circle of the State.(2)Assistant Secretaries of the State Board shall be the members of the Advisory Committees in addition to three members of the Committee under sub-section (1) above.(3)The tenure of the Committee shall be three years.(4)The Committee shall advise the Assistant Secretaries of the State Board in the manner prescribed.
