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] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(vi) in The Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979

(vi)"Date of recognition" (in case of employees of schools provincialised directly without bringing them under deficit system of grants-in-aid) means the date from which the services of such employees are provincialised under the Act;