Section 34 in Assam Elementary Education Act, 1962
34. Absorption of properties, etc.
- As soon as this Act comes into force,(1)all money deposited in the hands of and held by the State Advisory Board for Basic Education constituted under section 3 of the Assam Basic Education Act, 1954 (Assam Act XXVI of 1954) on the date on which the State Board established under this Act takes charge of office, shall be transferred to and be held by the State Board ;(2)all teachers and other employees of Schools maintained by School Board shall be taken over by the State Board :Provided that the total emoluments of these employees at the time they are taken over, shall be protected and their existing seniority shall be maintained ;(3)all other employees of the School Boards including the employees in the office of the School Boards shall be taken over and employed in the manner laid down by the State Government in this behalf ;(4)the office buildings of School Boards together with furniture and equipments shall vest in the State Government and be utilised for such purposes as may be in consonance with the provisions of this Act ;(5)all buildings and other properties including the land owned by any school under the management of a School Board, shall vest in and be held by the local authority concerned created under this Act;(6)all residuary properties held before the commencement of this Act by any authority constituted under the Assam Basic Education Act, 1954(Assam Act XXVI of 1954), and not transferred to a local authority or to the State Government under the provision of this Act shall vest in and be held by the State Board.
