Section 2(d) in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
(d)"Employer" means and includes-(i)Secretary of the governing body in case of employees of Aided Colleges;(ii)Secretary of Managing Committee in case of employees of Aided Secondary Schools and Elementary Schools not under the control of the Elementary Education Board or District Councils ;(iii)Secretary, State Board of Elementary Education in respect of the employees of his own office and Assistant Secretary of the State Boards in respect of the Elementary School Teachers, ministerial and other staff in the respective educational sub-division in respect of whom they are appointing authority ;
