Section 16 in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
16. Madrassa Educational Institutions not provincialised to function as private/non-Government Institutions.
(1)The services of teachers of the Venture Madrassa Educational Institutions which have not received recognition and permission, etc., from the State Madrassa Education Board or authority as declared by the State Government on or after 1.1.2006, shall not be provincialised and no such educational institution shall be allowed to remain functional unless it has obtained, -(i)permission under the provisions of the Assam Non- Government Educational Institutions (Regulation and Management) Act, 2006 (Assam Act No. IV of2007), in case of all other educational institutions; and(ii)certificate of recognition from the authority notified under the provisions of section 18 of the Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009).(2)All such Venture Madrassa Educational Institutions, which have obtained the required permission and recognition as the case may be, shall be allowed to function as purely private or non-Government Educational Institution.
