Section 12 in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
12. Amalgamation/merger and shifting or expansion of educational institution.
(1)In appropriate cases, if there is already an existing educational institution nearby, and the enrollment of the students do not justify for more than one institution in the same locality, or there are other sufficient reasons so to do, the State Government, in the public interest and for reasons to be recorded in writing may, order for transfer or shifting of the institution and the incumbents of the institution from one place to another, or may order amalgamation or merger of two or more existing institutions as per Siksha Khetra Scheme.(2)In appropriate cases, if the State Government is of the view that an existing educational institution needs be expanded so as to have more classes, the State Government may, by order, make expansion of an existing educational institution from Primary to Upper-Primary and from Upper-Primary to Secondary and Secondary to Higher Secondary or reverse the said educational institutions to a lower level in the case of lose or absence of such necessity of more classes in any such Educational Institution.(3)All incumbents whose services have been provincialised under the provisions of this Act and who are working in one of the schools in respect of which an order under sub-sections (1) and (2) above has been passed, shall be liable to be transferred and posted in any other provincialised institution in the same rank and grade.(4)All teachers working in a higher grade in an institution in respect of which an order under sub-section (2) has been passed may be required to teach in the lower classes also.
