Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 5 in The Assam Elementary Education (Provincialisation) Rules, 1977

5. Conditions for taking over Elementary Schools.

- (i) Every inhabited village shall have at least one elementary school. In a village where there are more than one schools the minimum distance from one to the other should be [1.1 km provided there are more than to hundred population]; and in the case of L.P. School and Junior Basic School [3 km. provided there are more than five hundred population].
(ii)Enrolment in each [School] shall not be less than (40) in case of Lower Primary School and Junior Basic Schools and 90 in the case of M.E., M.V. and Senior Basic Schools [provided that the enrolment may be relaxed by the Government in suitable cases].
(iii)The teachers in venture school may be retained at the time of taking over if they possess minimum qualification and age for recruitment ; provided that such teachers have put in at least two years continuous service immediately preceding the taking over of the school; and provided further that the prescribed ratio of students and teachers maintained in the school.
(iv)A venture school should possess at least 2 bighas of land in rural areas and 1 bighas of land in the urban area. This condition may, however, be relaxed by Government in suitable cases. [D.I. shall take the advice of the board in selecting the school fulfilling the above conditions for taking over and forward the list for approval of the D.E.E. in suitable cases.