Section 35 in Assam Elementary Education Act, 1962
35. State Government's power to settle disputes.
- Any dispute arising out of provision of section 34 in respect of transfer and ownership of any property or in respect of any terms and conditions of any appointment of any employee or any matter pertaining to the aforesaid provision, shall be referred by the aggrieved party to the State Government whose decision in this behalf shall be final and binding on all concerned.
