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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(1) in The Amended Assam Aided High and Higher Secondary Schools Employees Rules, 1965

(1)Headmasters/Headmistresses.-
(i)There shall be a State Selection Board consisting of the following, viz :
(a)Director of Public Instruction, Assam - Chairman ;
(b)Additional Director of Public Instruction, Assam - Secretary.
(c)Inspectors of Schools concerned - Members.
(d)Two educationists to be nominated by the Government - Members.
(ii)The Director of Public Instruction, Assam shall ascertain from various institutions concerned well ahead of each academic year vacancies that are likely to occur during the year and advertise in at least two newspapers and also in the Assam Gazette and forward to the Selection Board the applications received together with all relevant records indicating at the same time the number of vacancies and the names of the institutions involved.
(iii)The Selection Board shall after the interview prepare a list or candidates in order of preference and shall forward the list so prepared to the managing committees of the Schools concerned.
(iv)The managing committee shall make appointments after due verifications and with prior approval of the Inspectors of Schools concerned.
Note. - Special Pay. - Appointment of Headmasters/Headmistresses already in service but not confirmed shall be regularised in accordance with the conditions in Rule 5 Headmasters/Headmistresses not having the requisite qualifications and experience as set forth in Rule 5 if retained or take on for non-availability or duly qualified persons shall get their grade pay and a special pay of Rs. 60 per month.The scale pay of Rs. 150-300 sanctioned in 1956 will be treated as grade pay for those Headmasters and Headmistresses who are enjoining it on 1st April, 1959 and are not eligible for the new scale of pay.Headmasters and Headmistresses on grade pay, shall, however, get a scale pay of Rs. 200-500 on attainment of the requisite qualifications and experience. (This taken effect from 15th February, 1961).