Section 7(1) in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
(1)The services of teachers in a Venture Madrassa Educational Institution from the Pre-senior to MM level, shall be considered for provincialisation in the post of teachers or relevant teaching faculty in appropriate nomenclature, as the case may be, subject to fulfilment of the eligibility criteria relating to educational and professional qualifications as laid down under the following Acts, Rules and Regulations as applicable(a)The Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009) and its Rules;(b)The National Council for Teachers Education Act, 1993 (Central Act No. 73 of 1993) and its Regulations in force at the time of provincialisation of services;(c)The Assam Madrassa Education (Provincialised) Service Rules, 2016;(d)The Teaching faculty must be TET qualified.
