Section 14 in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
14. District Scrutiny Committee and State Level Scrutiny Committee.
(1)There shall be District Scrutiny Committees in each district for Pre-senior Madrassa, Senior Madrassa, Title Madrassa or Arabic College to scrutinize service records and other related issues of the serving teachers and other staff of Venture Madrassa Educational Institutions pertaining to provincialisation of their services.(2)The Deputy Commissioner of the District, by an order, shall constitute the District Scrutiny Committee for the respective district under preceding sub-section:Provided that in case of newly created districts, the Deputy Commissioner of the erstwhile district with the help of Deputy Commissioner of the newly created district shall scrutinize all cases of entire erstwhile district.(3)The District Scrutiny Committee shall be constituted with the following members, namely :-(i)The Deputy Commissioner or his nominee not below the rank of Additional Deputy Commissioner of the concerned district -Chairman;(ii)The Inspector of Schools of the concerned district - Member-Secretary;(iii)District Elementary Education Officer - Member;(iv)One nominee of the Deputy Commissioner of newly created district if the institution fells within the jurisdiction of newly created district - Member;(v)One Principal of Arabic College or Title Madrassa situated within the district to be nominated by the Inspector of Schools - Member;(vi)One eminent person in the field of education who is an ordinary resident within the district to be nominated by the Deputy Commissioner - Member;(vii)One retired Principal/Superintendent of a Venture Madrassa Educational Institution situated within the district to be nominated by the Inspector of Schools - Member.(4)The District Scrutiny Committee shall first scrutinize and prepare a list of all Venture Madrassa Educational Institutions within the district, which are eligible in terms of the provisions of this Act and shall thereafter proceed to scrutinize and verify the service records of all the serving teachers, who are eligible or would become eligible for being considered for provincialisation of their services. The District Scrutiny Committee shall identify a Base Madrassa for each category of Madrassa and recommend the name of teacher/tutor to be associated against each Base Madrassa.(5)The District Scrutiny Committee shall forward the verified list of eligible teachers Base Madrassa-wise in accordance with this Act, to the concerned Director who shall place the matter before the State Level Scrutiny Committee to be constituted under sub-section (8) of this section and after making such further scrutiny as may be required, shall forward the same to the concerned Department of the State Government for consideration and for issuing Notification in respect of the eligible institutions and teachers eligible for getting their services provincialised.(6)The District Scrutiny Committee shall have the powers to inspect physical existence of Madrassa/or Arabic College and to inspect all documents and records produced before it and call for such further records and documents as may be required for the purpose of causing verification and scrutiny and examine witnesses for the purpose, if considered necessary and while doing so it shall have the powers of a civil court for the purpose of compelling attendance of persons and production of documents.(7)The State Government may, for reasons to be recorded in writing, b) an order re-constitute the District Scrutiny Committee or may change in its composition, if the circumstances so warrant, from time-to-time.(8)There shall be one State Level Scrutiny Committee at State level for verification of recommendation received from the District Scouting Committees with the following member, namely :(i)Director of the concerned Department of Education - Chairman.(ii)Deputy Director of Madrassa Education - Member-Secretary.(iii)One representative nominated by the concerned Administrative Department - Member.(9)The State Level Scrutiny Committee shall have to cause physical verification of all institutions and will also inspect all documents and records produced before it and call for such other records and documents as may be required for the purpose of causing verification.(10)When there arises difference in between the recommendation of the District Scrutiny Committee and the Physical verification report causes by the State Level Scrutiny Committee, the matter shall be placed before the State Level Scrutiny Committee and the decision of the State Level Scrutiny Committee shall be final.Explanation 1: - For the purposes of this section, the Deputy Commissioner in relation to Districts included in the areas covered under the Sixth Schedule of the Constitution of India shall mean the Principal Secretary of the respective Council.(2)In case of autonomous Council, one additional member like Director oi Education, Bodoland Territorial Council (BTC) or Officer of the Education Department of the Bodoland Territorial Council shall be nominated b) the Council.
