Section 2(u) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
(u)"tutor" means and includes Teachers, Assistant Teachers, Classical Teachers and also includes [Post Graduate Teacher] [Substituted 'Lecturers' by Assam Act No. 19 of 2018, dated 9.5.2018.], Assistant Professors, Associate Professors, Professors, Principal, Vice-Principal, Demonstrator, Headmaster, Assistant Headmaster, Superintendent, Assistant Superintendent in a provincialised educational institution under this Act who are not eligible for provincialisation of their services and whose services cannot be provincialised in the post of Teacher under this Act due to lack of his/her educational and professional qualifications required as per the Right of Children to Free and Compulsory Education Central Act, 2009 (Central Act No.35 of 2009), National Council for Teachers Education Act, 1993 (Central Act No.73 of 1993), University Grants Commission Act, 1956 (Central Act No.3 of 1956) and the relevant rules and regulations framed thereunder and any other Act, as the case may be, as applicable on the date of provincialisation, however, his/her service is provincialised as tutor with separate terms and conditions of service, to be notified by the competent Administrative Department:
