Section 2 in The Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context-(i)"Act" means the Assam Secondary Education (Provincialisation) Act, 1977;(ii)"Government" means Government of Assam ;(iii)"Sanctioned post" means a post sanctioned by Government in a particular Secondary School ;(iv)"Period of service" means the period of continuous service against a sanctioned post and approved by the Schools Authority ;(v)"Date of recognition" (in case or employees of deficit schools) means the date from which the school in which an employee is serving has come under the Deficit System of Grant-in-aid ; provided that the service of the employee has been regularised by the School Authority with effect from such date or that school coming under the deficit system of grants-in-aid ;(vi)"Date of recognition" (in case of employees of schools provincialised directly without bringing them under deficit system of grants-in-aid) means the date from which the services of such employees are provincialised under the Act;(vii)"Assam Lower School Service" means the service to which Intermediate/Matric scale of pay is admissible ;(viii)"Assam School service Class II (Junior)" means the service to which Graduate Scale of Pay is admissible ;(ix)"Assam School Service Class II (Senior)" means the service to which Senior Grade Pay-scale is admissible ;(x)"Assam School Service Class I" means the service to which the Principals of Higher Secondary Schools shall belong ;(xi)All other words and expressions shall have the same meaning as is assigned to them in the Act.
