Section 2(e) in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
(e)"employees" means and includes-(i)Teachers and ministerial staff in Aided Secondary Schools and Aided Colleges as defined in sub-clauses (ii) and (iii) of Clause (h) of Section 2 ;(ii)Elementary School teachers and ministerial staff and other whole-time employees under the State Board of Elementary Education ;(iii)such other whole-time employees of Aided Secondary Schools and Aided Colleges, who may be admitted to the Centralised Provident Fund by the Board of Trustees on such terms and conditions as the Board of Trustees may lay down ;
