Section 14(3) in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
(3)The District Scrutiny Committee shall be constituted with the following members, namely :-(i)The Deputy Commissioner or his nominee not below the rank of Additional Deputy Commissioner of the concerned district -Chairman;(ii)The Inspector of Schools of the concerned district - Member-Secretary;(iii)District Elementary Education Officer - Member;(iv)One nominee of the Deputy Commissioner of newly created district if the institution fells within the jurisdiction of newly created district - Member;(v)One Principal of Arabic College or Title Madrassa situated within the district to be nominated by the Inspector of Schools - Member;(vi)One eminent person in the field of education who is an ordinary resident within the district to be nominated by the Deputy Commissioner - Member;(vii)One retired Principal/Superintendent of a Venture Madrassa Educational Institution situated within the district to be nominated by the Inspector of Schools - Member.
