Section 5 in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
5. Employees to be Government Servants.
(1)Subject to fulfilment of all other provisions of this Act, the services of the employees of all Venture Madrassa Educational Institutions eligible under section 4 of this Act, shall be deemed to have been provincialised on the date of publication of the provincialisation order by Notification in the Official Gazette and they shall become employees of the State Government with effect from such date.(2)The employees to be provincialised under this Act, -(i)teachers must have been working as a teaching staff in the concerned Venture Madrassa Educational institution that have been fully recognized upto the last and highest Class or as specified under section 4(IV), (V) required for such institution by the State Madrassa Education Board on or before 1.1.2006;(ii)must have minimum educational and professional qualification as laid down under different Act and Rules mentioned under section 7. The teachers must have passed in the Teacher Eligibility Test (TET) conducted by the State Government;(iii)must have rendered at least six years continuous service as on 1.1.2017 from the date of joining in the concerned Venture Madrassa Educational Institution;(iv)in case of Teacher/Tutor of the Senior Madrassa and above the number of students appeared in the concerned final examination as the case may, shall not be less than 5 students in each of the respective subject per year during last three years.
