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State of Assam - Section

Section 11 in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017

11. Managing committee/governing body in respect of other educational institutions.

(1)The State Government or an officer authorized by the State Government not below the rank of a District Elementary Education Officer in case of Elementary Schools or the Inspector of Schools of the District in case of High School, High Madrassa, Higher Secondary School by order passed in that behalf shall constitute a Managing Committee in respect of High School, High Madrassa or Higher Secondary School and a Governing Body in respect of a [Senior Secondary School] [Substituted 'Junior College' by Assam Act No. 19 of 2018, dated 9.5.2018.].
(2)The State Government or an Officer authorized by the State Government not below the rank of the Director of Higher Education, in case of Degree College, shall constitute a Governing Body in respect of a Degree College.
(3)The Governing Body and the Managing Committee, as the case may be, of such institutions shall exercise such powers and shall perform such functions as specified in the relevant Acts and rules prescribed thereunder.
(4)The State Government or the officer so authorized by the State Government may, re-constitute the Managing Committee or the Governing Body, as the case may be, as may be required under the relevant statutory provision.
(5)The composition of the Managing Committee or Governing Body, as the case may be, shall be such as provided in the relevant Act, rules or orders, etc., in respect of the concerned Educational Institution.
(6)Subject to overall control and supervision of the Director, all teachers and/tutors whose services are or would be provincialised under this Act, shall be accountable and remain subject to the control of the Managing Committee or the Governing Body, as the case may be.
(7)All teachers, whose services have been provincialised under this Act, shall render their services under the control and supervision of the Head of the Institution and if so required their services may be utilized in the lower classes also, for smooth running of the concerned Educational Institution.