Section 25 in Assam Elementary Education Act, 1962
25. Powers and functions of local authority.
(1)Without prejudice to any of the provisions of this Act in general and of section 11 in particular, a local authority in which the management of Elementary Education has vested, shall have the following duties and functions to perform and carry out, namely :-(i)construction, expansion, improvements and maintenance of school buildings ;(ii)supply of necessary equipments to elementary schools ;(iii)arranging of play grounds, mid-day meal-drinking water and medical inspection of students;(iv)preparation and maintenance of a register of children of the area in the form prescribed ;(v)decision, when necessary, as to who is the guardian of a child or the head of a family ;(vi)arrangement for stocking and marketing and disposal of the products of school crafts ;(vii)arrangement for periodic exhibition of such products in the region ;(viii)supervision of attendance ; and(ix)such other duties and functions, as may be entrusted to them by the State Board for carrying out the purposes of this Act.
