Section 4(9) in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
(9)If any eligible Venture Madrassa Educational Institution intends to remain outside the purview of provincialisation of services of their employees under this Act, such institution shall give their option in writing expressing their intention to remain outside the purview of this Act, before the District Scrutiny Committee within one year from foe date of coming in to force of this Act. However, these institutions shall have to obtain permission and recognition as prescribed under section 16(1) of this Act.
