Section 13(4) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
(4)The District Scrutiny Committee for Secondary Education shall be instituted with the following members, namely :(i)The Deputy Commissioner or his nominee not below the rank of Additional Deputy Commissioner of the concerned district - Chairman;(ii)The Inspector of Schools of the concerned district - Member-Secretary;(iii)One nominee of the Deputy Commissioner of newly created district if the institution falls within the jurisdiction of newly created district-Member;(iv)One Principal of [Senior Secondary School] [Substituted 'Junior College' by Assam Act No. 19 of 2018, dated 9.5.2018.] situated within the district to be nominated by the Inspector of Schools - Member;(v)One Principal of Provincialised Higher Secondary School situated in the district to be nominated by the Inspector of Schools - Member;(vi)One Headmaster of Provincialised High School/High Madrassa situated within the district to be nominated by the Inspector of Schools - Member;(vii)One eminent person in the field of education who is an ordinary resident of the District to be nominated by the Deputy Commissioner - Member;(viii)One retired Principal/Headmaster of an Educational Institution situated within the district to be nominated by the Inspector of Schools - Member,
