Section 23(2) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
(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 teachers whose services have been provincialised under this Act;(ii)preparation and maintenance of service records of the teachers whose services have been provincialised;(iii)for management of the educational institutions;(iv)specifying the powers, duties and responsibilities of the Managing Committee or Governing Body of the educational institutions;(v)prescribing the scope of work, emoluments and remuneration, and other terms and condition of service of tutors provincialised under this Act.
