Section 10(3) in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
(3)All employees teaching and non-teaching whose services have been provincialised under the provisions of this Act and who are working in one of the Madrassa Educational Institution in respect of which an order under sub-sections (1) and (2) above has been passed, shall be, liable to be transferred and posted in any such provincialised Madrassa Educational Institution in the same rank and grade.
