(1)The Board shall be guided by the provisions contained in the Assam Elementary Education Act, 1962 (Assam Act XXX of 1962) and rules and orders thereunder in the discharge of their liability in respect of Elementary Education.(2)Subject to as aforesaid, the Board may, with its own consent be charged by the State Government with, and made responsible for, the establishment, maintenance and management of any schools or class of schools other than basic schools, within the municipality. Subject to the approval of the State government the Board may make grantsin-aid to any schools, whether they are under public or private management.Medical
