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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(1)(a) in Assam Education (Provincialisation of Services of Non-teaching Staff of Venture Educational Institutions) Act, 2018

(a)"Base School" means either an existing provincialised or a Venture Educational Institution identified for the purpose of provincialisation of services of teachers and/or tutors under the Assam Education (Provincialisation of Services of Teachers and Re-organisation of Educational Institutions) Act, 2017 (Assam Act No. XXV of 2017), within the radius of 1 km in case of Lower Primary Schools, within the radius of 3 kms. in case of Upper Primary Schools, within the radius of 5 kms. in case of High Schools or High Madrassas and within the radius of 7 kms. in case of Higher Secondary schools or Senior Secondary Schools and which possess satisfactory norms and standards in relation to enrollment of students, adequate infrastructure and having DISE Code for the year 2009-2010 or before;