Section 2(m) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
(m)"Managing Committee" means the Managing Committee constituted under the provisions of the Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009) or the rules made thereunder in the case of a Primary or Upper Primary school and in case of High School, High Madrassa and Higher Secondary school, the e Managing Committee approved by the appropriate authority as notified by the State Government for carrying out the management of the concerned educational institution;
