Section 3 in The Assam Elementary Education (Provincialisation) Rules, 1977
3.
(i)Method of recruitment. - In the month of January every year the D.I. shall invite applications in prescribed form for vacancies of elementary school teachers which are likely to occur in the year in his establishment.(ii)Age. - (a) A candidate shall be within the age limit on 1st January of the year of recruitment as prescribed by the Government.(b)The upper age limit shall be relaxed, in favour of Scheduled Castes and Scheduled Tribes as per Rules made by Government.(iii)Qualification. - (a) Matriculation/High School/School Leaving Certificate Examination or any other examination of equivalent standard shall be the minimum qualification for the post of teacher in Lower Primary and Junior Basic Schools preference being given to candidates trained in Senior Basic, Normal and Junior Basic Training Courses.(b)For M.V. and Senior Basic Schools qualification shall be Matric, Normal or P.U. or Intermediate or its equivalent.(iv)Character. - A candidate shall furnish the certificates of character from (a) the Principal, Academic Officer of the School/College last attended by the candidates and (b) a respectable person who is well acquainted with (but not related to) the candidate.(v)Selection Committee. - There shall be a Selection Committee in each Educational Sub-Division to be constituted by the Sub-Divisional Level Advisory Board for Elementary Education. The Chairman of the Sub-Divisional Level Advisory Board for Elementary Education and the D.I. of Schools shall be the Chairman and Secretary of the Selection Committee respectively.(vi)On receipt of applications the Selection Committee shall scrutinise the mark-sheets and other necessary testimonials of the candidates and prepare a list of candidates for interview by the Selection Committee.The election Committee shall then finalise the list of successful candidates in order of merit after interview and shall put up the list before the board for approval. While approving the list, the Board shall be guided by the declared policies of the Government and instructions issued by the Government from time to time. After approval of the list by the Board the same shall be sent to the Director of Elementary Education for his final approval.The Deputy Inspector of Schools will appoint the selected candidates in order of merit from the list approved by the Director of Elementary Education as and when required as per Government Rules and Government instructions for the time being in force.The list shall be valid for one year unless its validity is extended by Government.(vii)Reservation. - There shall be reservation of posts for Scheduled Castes and Scheduled Tribes as per rules made by Government from time to time.(viii)Physical fitness. - (a) A candidate shall be of sound health both physically and mentally and free from organic defects or bodily infirmity likely to interfere with his/her duties.(b)A candidate shall be required to undergo medical examinations and to produce a medical certificate of fitness.(ix)An appointed candidate may be required to undergo such in-service training as Government may decide from time to time.
