Section 2(h) in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
(h)"Non-Government Schools and Colleges" means and includes-(i)Elementary schools maintained with Government grant-in-aid sanctioned through the State Board of Elementary Education and elementary schools where maintenance grant-in-aid is sanctioned direct by the Government ;(ii)Higher Secondary and multi purpose schools, High Schools, High Madrassas, Middle English Schools, Middle Madrassas as are in receipt of maintenance grant under deficit system sanctioned by the Government of Assam under the Rules in force ; and includes schools of those categories in whose case, the maintenance grant has been frozen at any stage ;(iii)Colleges as are in receipt of maintenance grant under the deficit system sanctioned by the Government under the Rules in force ;
