Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Assam - Section

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

12. Constitution of the Managing Committee

(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
(2)The term of the Managing Committee shall be for a period of two years.
(3)If, for any reasons whatsoever, any vacancy of members occur during the term of the existing Managing Committee, it shall be filled up in the like manner as is applicable at the time of constitution of the Managing Committee.
(4)If any member expressly desires in writing not to continue as a member in the Managing Committee or abstains himself in three consecutive meetings of the Managing Committee, such member ceases to be a member of the Managing Committee from the date of receipt of the communication by the School Authority or such abstention, as the case may be.
(5)The members shall be entitled to such TA. and DA for attending meetings of the Managing Committee from the School Authority as may be prescribed.