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State of Assam - Section

Section 12 in Assam Education Department Rules and Orders

12. Institution for the management and maintenance of which the Government or any public body such as-the Guhati University the State Primary Education Board, a Sub-divisional Primary Education Board, a Local Board, a Municipality Board or any such body as is constituted by law for the purpose of imparting and managing education of any standard or standards whether exclusively or as a part of its other functions is wholly responsible are called public institutions or institutions under Public management and all other institutions are called private institutions or institutions under private management.