Section 25(1) in Assam Elementary Education Act, 1962
(1)Without prejudice to any of the provisions of this Act in general and of section 11 in particular, a local authority in which the management of Elementary Education has vested, shall have the following duties and functions to perform and carry out, namely :-(i)construction, expansion, improvements and maintenance of school buildings ;(ii)supply of necessary equipments to elementary schools ;(iii)arranging of play grounds, mid-day meal-drinking water and medical inspection of students;(iv)preparation and maintenance of a register of children of the area in the form prescribed ;(v)decision, when necessary, as to who is the guardian of a child or the head of a family ;(vi)arrangement for stocking and marketing and disposal of the products of school crafts ;(vii)arrangement for periodic exhibition of such products in the region ;(viii)supervision of attendance ; and(ix)such other duties and functions, as may be entrusted to them by the State Board for carrying out the purposes of this Act.
