Section 11 in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
11. Committee.
- (sic) each District for Pre-Senior Madrassa, Senior Madrassa and for Title Madrassa or Arabic College to scrutinize service records and other related issues of the serving teachers and staff of Venture Madrassa Educational Institutions pertaining to provincialisation of their services.(2)The Deputy Commissioner of the District, by an order, shall constitute the District Scrutiny Committee for the respective District under preceding sub-section.(3)The District Scrutiny Committee shall first scrutinize and prepare a list of all Venture Madrassa Educational Institutions within the District, which are eligible in terms of the provisions of this Act and shall thereafter proceed to scrutinize and verify the service records of all the serving employees, who are eligible or would become eligible for being considered for provincialisation of their services.(4)The District Scrutiny Committee shall forward the verified list of eligible teachers Madrassa-wise in accordance with the number of posts specified in the Schedule appended to this Act, to the Director of Madrassa Education who shall, after making such further scrutiny as may be required, forward the same to the State Government for consideration and for issuing Notification in respect of the eligible Madrassa Educational Institution and employees eligible for getting their services provincialised.(5)The District Scrutiny Committee shall have the powers to inspect all document and records produced before it and call for such further records and documents as may be required for the purpose of causing verification and scrutiny and examine witnesses for the purpose, if considered necessary and while doing so it shall have the powers of a Civil Court for the purpose of compelling attendance of persons and production of documents.(6)The District Scrutiny Committee for all categories of the Venture Madrassa Educational Institutions shall be constituted with the following members namely:-(i)The Deputy Commissioner or his nominee not below the rank of Additional Deputy Commissioner Chairman;(ii)The inspector of Schools (Member-Secretary in case of Senior Madrassa/Title Madrassa of Arabic College, otherwise member)- Member;(iii)The District Elementary Education Officer (Member-Secretary in case of Pre-Senior Madrassa, otherwise member)- Member;(iv)Superintendent of a Provincialised Senior Madrassa (either serving or retired) to be nominated by the Inspector of Schools, - Member;(v)One eminent person in the field of Madrassa Education - to be nominated by the Deputy Commissioner - Member.(7)The State Government may, by an order reconstitute the District Scrutiny Committee or may change its composition, if the circumstances so warrant.
