Section 14 in Assam Elementary Education Act, 1962
14. The Assistant Secretaries their powers and duties.
(1)Subject to the provisions of section 26, the Deputy Inspectors of Schools, by virtue of office, shall be the Assistant Secretaries of the State Board.(2)The Headquarters and jurisdiction of the Apis-cant Secretaries shall be the same as those of the Deputy Inspectors.(3)The Assistant Secretary shall exercise powers and perform duties as follows in his own jurisdiction: -(i)to operate the fund placed at his disposal by he State Board ;(ii)to appoint his office staff and manage his office properly ;(iii)to appoint teachers in recognised schools on the advice of a Committee constituted by the State Board under section 16 and transfer them as necessary and also grant such leave, other than casual leave, to them as may be admissible ;(iv)to make payment of contingent expenditure to schools and salaries to the teachers and other employees of the State Board, if any, in the area concerned by himself or through the Block Development Officer or through such other officer as may I e specified by the Government for this purpose;(v)to make payments to the local authorities for proper maintenance of schools in the manner prescribed ;(vi)to make such other payments including scholarships as may be prescribed ;(vii)to maintain proper accounts of the fund placed at his disposal ;(viii)to carry out such other duties as may be entrusted to him by the Secretary, State Board for the purpose of carrying out the provisions of the Act.
