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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006

(1)The School authority shall issue appointment letter in the event of any appointment made to any person in regard to its affairs and such appointment letter shall clearly state the terms of appointment, salary and any other conditions of service in respect of such appointment as per Scheme of Management of the institution.