Section 17(2) in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
(2)Without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:-(i)prescribing service conditions and specifying the duties and responsibilities of all employees whose services have been provincialised under this Act;(ii)preparation and maintenance of service records of the employees whose services have been provincialised;(iii)for constitution and composition of the Governing Body or the Managing Committee, as the case may be, of the provincialised Madrassa Educational Institutions;(iv)specifying the powers, functions, duties and responsibility of the Managing Committee or the Governing Body of the Madrassa Educational Institutions, as the case may be.
