Section 3(e) in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
(e)"employee" means and includes all serving employees, both teaching and non-teaching, of Venture Madrassa Educational Institutions, who have been appointed by the Governing Body/Managing Committee of the concerned Venture madrassa Educational Institution before first day of January, 2011 and whose services are provincialised or would be considered for being provincialised under this Act;
