Section 15 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
15. Appointment and disciplinary matters
(1)The School authority shall issue appointment letter in the event of any appointment made to any person in regard to its affairs and such appointment letter shall clearly state the terms of appointment, salary and any other conditions of service in respect of such appointment as per Scheme of Management of the institution.(2)No employee of a non-government educational institution shall be dismissed, removed or reduced in rank or terminated without giving him a reasonable opportunity of being heard and without the matter being referred to the Managing Committee for its consideration and approval:Provided that the School Authority may suspend an employee with immediate effect without the prior approval of the Managing Committee, if it is satisfied that such immediate suspension is necessary by reasons of his gross misconduct under the Code of Conduct framed under section 16.(3)The procedure to be followed in disciplinary matters shall be such as may be prescribed.(4)[ No teaching or non-teaching staff of a Non-Government Educational Institution shall be paid emoluments less than the norms fixed by the appropriate authority.(5)Teachers in a Non-government Educational Institutions employed for teaching, shall be qualified as per norms set by National Council for Teacher Education and the norms fixed under the respective Service Rules framed by the State Government.(6)The Non-government Educational Institutions shall ensure imparting of training to teaching staff employed by it for the purpose of teaching.] [Inserted by Assam Act No. 20 of 2018.]
