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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1)(ii) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017

(ii)The land, building and other infrastructure of such Venture Educational Institutions in case of Venture Primary and Upper Primary Schools shall be as far as practicable at par with the provisions under the Right of Children to Free and Compulsory Education Act, 2009 (Central Act No.35 of 2009) and rules framed thereunder; Venture Educational Institutions in the case of Venture Secondary and Higher Secondary Schools and [Senior Secondary School] [Substituted 'Junior College' by Assam Act No. 19 of 2018, dated 9.5.2018.] shall be as far as practicable at par with the provisions under Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006 (Assam Act No. IV of 2007) and rules framed thereunder, and in case of Degree Colleges, same shall be as per norms set by University Grants Commission.