Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 6 in The Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979

6. Modes of appointment.

(a)For Principal, Vice-Principal, Head Master, Assistant Headmaster lists for appointment shall be prepared by the Department and approved by the Government as in the case of Government Schools.
(b)Assistant Teachers of Lower School Service (Provincialised) shall be selected District-wise by a Selection Board meant for the purpose of such selection for Government Schools.
(c)Assistant Teachers of Lower School Service (Provincialised) shall be selected Sub-division-wise by a Selection Board meant for the purpose of Government Schools.
(d)Office Assistant and 4th Grade Officers shall be selected as in the case of other Government servants for similar Government Schools.