Section 18 in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
18. Trial of cases.
(1)Offences under section 17 shall be triable by a Judicial Magistrate of the competent jurisdiction under the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974)(2)Cases under this section shall be tried summarily under the Code of Criminal Procedure, 1973.
