Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018

(2)The Administrative Department may retain the posts of any Madrassa Educational Institution provincialised under this Act, after cessation of the services of the teachers which may be deemed to be necessary to run the Institution.