Section 12 in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
12. Madrassa Educational Institutions not provincilased function as Private/Non-Government Institution.
(1)The service of employees of the Venture Madrassa Educational Institutions which have been established on or after 1.1.2006 shall not be provincilased and no such educational institution shall be allowed to remain functional unless it has obtained:-(i)permission under provisions of the Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006;(ii)recognition from the authority under the provisions of section 18 of the Right of Children to Free and Compulsory Education Act, 2009 except in case of a Title Madrassa.(2)All such Venture Madrassa Educational Institutions, which have obtained the required permission and recognition as the case may be, shall be allowed to function as purely Private or Non-Government education Institution.
