Section 15 in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
15. Educational institution not provincialised to function as private/non-government institutions.
(1)The services of teachers of the Venture Educational Institutions which have been established on or after 1.1.2006, shall not be provincialised and no such educational institution shall be allowed to remain functional unless it has obtained, -(i)affiliation from the affiliating University, if it is a Degree College;(ii)permission under the provisions of the Assam Non- Government Educational Institutions (Regulation and Management) Act, 2006 (Assam Act No. IV of 2007), in case of all other educational institutions; and(iii)certificate of recognition from the authority notified under the provisions of section 18 of the Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009).(2)All such Venture Educational Institutions which have obtained the required affiliation, permission or recognition, as the case may be, shall be allowed to function as purely private or non-government educational institution.
