Section 10 in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
10. Amalgamation Shifting or expansion of Madrassa Educational Institution.
(1)In appropriate cases, if there is already an existing Madrassa Educational Institution nearby, and the enrolment of the students does not justify more than one institution in the same locality, or there are other sufficient reasons so to do, the State Government, in the public interest and for reasons to be recorded may, order transfer or shifting of the institution from one place to another, or may order amalgamation of two or more existing institutions.(2)In appropriate cases, if the State Government is of the view that an existing Madressa Educational Institution need be expanded so as to have more classes, the State Government may order expansion of an existing institution from Senior (Intermediate Stage) to Senior (F.M) Stage, or from Senior (F.M.) Stage to Arabic College or Title Madrassa.(3)All employees teaching and non-teaching whose services have been provincialised under the provisions of this Act and who are working in one of the Madrassa Educational Institution in respect of which an order under sub-sections (1) and (2) above has been passed, shall be, liable to be transferred and posted in any such provincialised Madrassa Educational Institution in the same rank and grade.(4)All teachers working on a higher grade in an institution in respect of which an order under sub-section (2) had been passed may be required to teach in the lower classes also.
