Section 12 in The Assam Elementary Education (Provincialisation) Act, 1974
12.
The terms and conditions of recognition and grants-in-aid to new elementary schools shall be as laid down by the State Government from time to time :Provided that on the recommendation of the Deputy Inspector Schools concerned, the State Government may accord necessary recognition to such elementary schools as may fulfill the required conditions. All existing teachers and other employees of the schools or those to be appointed to the elementary schools recognised under this Act except in the case of autonomous districts shall be deemed to have been appointed by the State Government in their corresponding ranks.
