Section 13 in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
13. District Scrutiny Committee and State Level Scrutiny Committee.
(1)There shall be District Scrutiny Committees in each district separately for Elementary, Secondary and for Higher Education to scrutinize service records and other related issues of the serving teachers of Venture Educational Institutions pertaining to provincialisation of their services.(2)The Deputy Commissioner of the District, by an order, shall constitute the District Scrutiny Committee for the respective district under preceding sub-section :Provided that in case of newly created districts, the Deputy Commissioner of the erstwhile district with the help of Deputy Commissioner of the newly created district shall scrutinize all cases of entire erstwhile district.(3)The District Scrutiny Committee for Higher Education shall be constituted with the following members, namely :(i)The Deputy Commissioner or his nominee not below the rank of Additional Deputy Commissioner of the concerned district - Chairman;(ii)The Inspector of Schools of the concerned district - Member-Secretary;(iii)One nominee of the Deputy Commissioner of newly created district if the institution falls within the jurisdiction of the newly created district; - Member;(iv)One Principal of College situated within the district to be nominated by the Inspector of Schools - Member;(v)One retired Principal of College of the concerned district to be nominated by the Inspector of Schools - Member;(vi)One eminent person in the field of education who is an ordinary resident of the concerned district to be nominated by the Deputy Commissioner - Member.(4)The District Scrutiny Committee for Secondary Education shall be instituted with the following members, namely :(i)The Deputy Commissioner or his nominee not below the rank of Additional Deputy Commissioner of the concerned district - Chairman;(ii)The Inspector of Schools of the concerned district - Member-Secretary;(iii)One nominee of the Deputy Commissioner of newly created district if the institution falls within the jurisdiction of newly created district-Member;(iv)One Principal of [Senior Secondary School] [Substituted 'Junior College' by Assam Act No. 19 of 2018, dated 9.5.2018.] situated within the district to be nominated by the Inspector of Schools - Member;(v)One Principal of Provincialised Higher Secondary School situated in the district to be nominated by the Inspector of Schools - Member;(vi)One Headmaster of Provincialised High School/High Madrassa situated within the district to be nominated by the Inspector of Schools - Member;(vii)One eminent person in the field of education who is an ordinary resident of the District to be nominated by the Deputy Commissioner - Member;(viii)One retired Principal/Headmaster of an Educational Institution situated within the district to be nominated by the Inspector of Schools - Member,(5)The District Scrutiny Committee for Elementary Education shall be constituted with the following members, namely :-(i)The Deputy Commissioner or his nominee not below the rank of Additional Deputy Commissioner of the concerned district - Chairman;(ii)The District Elementary Education Officer of the concerned district -Member-Secretary;(iii)One representative of the Deputy Commissioner of the newly created district if the institution falls within the jurisdiction of newly created district - Member;(iv)The Deputy Inspectors of Schools of all Sub-divisions within the concerned district - Members;(v)The Block Elementary Education Officer of all Blocks within the concerned district - Members;(vi)One eminent person in the field of education who is an ordinary resident within the district to be nominated by the Deputy Commissioner -Member.(6)The District Scrutiny Committee shall first scrutinize and prepare a list of all Venture Educational Institutions within the district, which are eligible in terms of the provisions of this Act and shall thereafter proceed to scrutinize and verify the service records of all the serving teachers, who are eligible or would become eligible for being considered for provincialisation of their services. The District Committee shall identify a Base School for each category of school and recommend the name of teacher/tutor to be associated against each Base School.(7)The District Scrutiny Committee shall forward the verified list of eligible teachers Base school-wise in accordance with this Act, to the concerned Director who shall place the matter before the State Level Scrutiny Committee to be constituted under sub-section (10) of this section and after making such further scrutiny as may be required, shall forward the same to the concerned Department of the State Government for consideration and for issuing Notification in respect of the eligible institutions and teachers eligible for getting their services provincialised.(8)The District Scrutiny Committee shall have the powers to inspect physical existence of school and to inspect all documents and records produced before it and call for such further records and documents as may be required for the purpose of causing verification and scrutiny and examine witnesses for the purpose, if considered necessary and while doing so it shall have the powers of a civil court for the purpose of compelling attendance of persons and production of documents.(9)The State Government may, for reasons to be recorded in writing, by an order re-constitute the District Scrutiny Committee or may change in its composition, if the circumstances so warrant, from time-to-time.(10)There shall be one State Level Scrutiny Committee at State level for verification of recommendation received from the District Scrutiny Committees with the following member, namely -(i)Director of the concerned Department of Education - Chairman.(ii)Joint Director / Deputy Director of the concerned Directorate - Member Secretary,(iii)One representative nominated by the concerned Administrative Department - Member.(11)The State Level Scrutiny Committee shall have to cause physical verification of all institution and will also inspect all documents and records produced before it and call for such other records and documents as may be required for the purpose of causing verification.(12)When there arises difference in between the recommendation of the District Scrutiny Committee and the Physical verification report caused by the State Level Scrutiny Committee, the matter shall be placed before the State Level Scrutiny Committee and the decision of the State Level Scrutiny Committee shall be final.Explanation. For the purposes of this section the Deputy Commissioner in relation to Districts included in the areas covered under the Sixth Schedule of the Constitution of India shall mean the Principal Secretary of the respective council.
