Section 7(2) in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
(2)The services of a teaching employee in a Venture Madrassa Educational Institution shall be considered for provincialisation as teacher only if they have the requisite academic and professional qualifications prescribed under the relevant Acts, Rules or Regulations as mentioned in subsection (1) of this section which are applicable for the time being in force, otherwise their services shall be provincialized as tutor.
