Section 12(1) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006

[Cites 0, Cited by 0] [Section 12] [Entire Act]

(1)Every non-government educational institution shall constitute a Managing Committee consisting of the following, namely:-

(a) The Chairmanor the President or the Principal managing agent of the societyor trust or the association of individuals or the person orindividual establishing the non-government educationalinstitution, shall be the Chairman of the Managing Committee;	:	Chairman
(b) Head Master, the Principal of theinstitution, as the case may be	;	Member.
(c) ; wo representatives to be elected orselected by the Guardians from amongst themselves in a meeting tobe convened by the School Authority in this behalf	:	Members
(d) Two Teachers/Lecturers of the institutionelected or selected from amongst themselves	:	Members
(e) Any person who shall be educationist of thelocality	:	Members
(f) Two members to be nominated or elected bythe society or trust or association of individuals society ortrust or association of individuals or the individualestablishing and running the institution out of which one shallbe chosen as the Member Secretary.	:	Member/ Member Secretary

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