Section 3 in The Assam Elementary Education (Provincialisation) Act, 1974
3.
(1)All sums of money that may be in the Elementary Education Fund, created and maintained under Section 20 of the Assam Elementary Education Act, 1968 shall vest in the State Government.(2)All sums of money that may be in a Regional Board Fund created and maintained under Section 31 of the Assam Elementary Education Act, 1968 shall vest in the State Government.(3)All teachers of elementary school and pre-primary schools maintained by the Regional boards of Elementary Education constituted under Section 18 of the Assam Elementary Education Act, 1968 shall be deemed to be the employees of the State Government.(4)All employees of the State Board of Elementary Education constituted under Section 4 of the Assam Elementary Education Act, 1968 shall be deemed to be the employee of the State Government, and shall be entitled to such employments as were admissible to them before the date of commencement of this Act till such time as their emoluments are prescribed by rules under this Act.(4-A) Services of all teachers and employees who rendered services under the following repealed Acts and whose services are taken over by the Government on provincialisation on 5th September, 1975 under the prescribed Act shall be deemed to be services under the Government and shall qualify and count for pension and other retirement benefits-(1)The Assam Basic Education Act, 1954 (XXVI of 1954).(2)The Assam Elementary Education Act, 1962 (XXX of 1962).(3)The Assam Elementary Education Act, 1968 (XVII of 1969).(4-B) For the purpose of sub-section (4-A) above services of such teachers and employees taken over on 5th September, 1975 shall be deemed to be substantive and permanent under the Government and paid for by the Government for the purpose of pension.(5)(i)All teachers appointed by the Regional Boards of Elementary Education taken over by the Government under sub-section (3) shall be entitled to such scales of pay and allowances as admissible to teachers of corresponding rank in the Government institutions.(ii)All ministerial and Grade IV Staff appointed by the State Board of Elementary Education for Regional Boards offices shall be entitled to such scales of pay and allowances as admissible to employees of corresponding rank in a district office under the State Government.(iii)All ministerial staff appointed by the State Board of the Elementary Education for the office of the Secretary, State Board, taken over by the Government under sub-section (4) shall be entitled to such scales of pay and allowances as admissible to staff of corresponding rank in the offices of the Heads of Departments under the State Government:Provided that the teachers and the staff so taken over shall be governed by the same set of Service Rules and Rules of Conduct and Discipline as are applicable to Government employees of the corresponding ranks.(6)All properties of the State Board and the Regional Boards including the properties held by the various authorities constituted under the provisions of the Assam Elementary Education Act, 1968 shall vest in the State Government.(7)Notwithstanding anything contained in this Act the responsibility of proper administration and supervision of elementary education and arrangements of inspection and of proper training of teachers shall lie with the State Government. The State Government shall also determine the curriculum and duration, standard and syllabus of the course of instruction to be imparted in an elementary school.
