Section 6 in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
6. Educational and Professional qualification of teachers.
(1)The services of teachers in a Venture Educational Institution from the Primary level up to the Degree Level, shall be considered for provincialisation in the post of teachers or relevant teaching faculty in appropriate nomenclature, as the case may be, subject to fulfillment of the eligibility criteria relating to educational and professional qualifications as laid down under the following Acts, Rules and Regulations :(a)The Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009) and its Rules;(b)The National Council for Teachers Education Act, 1993 (Central Act No.73 of 1993) and its Regulations in force at the time of provincialisation of services.(c)The Assam Secondary Education (Provincialised) Service Rules, 2003, as amended in 2012;(d)The University Grants Commission Act, 1956 (Central Act No.3 of 1956) and University Grants Commission Regulations on Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education, 2010, framed thereunder, as the case may be.(2)The services of a teaching employee in a Venture Educational Institution shall be considered for provincialisation as teacher only if they have the requisite academic and professional qualifications prescribed under the relevant Acts, Rules or Regulations as mentioned ® 1 sub-section (1) of this section which are applicable for the time being in force, otherwise their services shall be provincialized as tutor.(3)In case of teachers for special subjects like Sanskrit, Arabic, Hindi, aft Teacher, Music Teacher, and any other Classical Teachers, the qualification should be as per the qualification prescribed by the relevant statutory Rules of the State Government in force.
