Section 3(2) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
(2)In case of a Venture Degree College and a Venture Higher Secondary School or a Venture [Senior Secondary School] [Substituted 'Junior College' by Assam Act No. 19 of 2018, dated 9.5.2018.] the eligibility criteria specified in sub-section (1) above regarding date of recognition, affiliation or concurrence, minimum enrollment and performance would mean in respect of each of the subjects with or without 'Major' as the case may be, and the services of the teachers appointed or engaged in connection with such subject or subjects shall be considered for provincialisation under the provisions of this Act, only if the specified eligibility criteria as per University Grants Commission Act, 1956 (Central Act No.3 of 1956), National Council for Teachers Education Act, 1993 (Central Act No.73 of 1993) and relevant rules and regulations framed thereunder, as the case may be, as applicable on the date of provincialisation, are satisfied and having sufficient enrollment in the concerned School or Colleges including in the concerned subject.
