Section 2 in Assam Junior Colleges (Provincialisation) Act, 2012
2. Definitions.
- In this Act unless there is anything repugnant to the subject or context:-(a)"Appointing Authority" in respect of the teaching and non-teaching employees of the Junior Colleges means the Governing Body of the respective [Junior Colleges] [Substituted 'Junior College' by Assam Act No. 10 of 2017, dated 30.3.2017.] who appoints the employees as per decision of the Governing Body and approved by the Director;(b)"Director" means the Director of Secondary Education, Assam which shall include the Director of Education in respect of BTC area, Additional Director, Hills in respect of Hill areas or such other authorities as may be prescribed by the State Government;(c)"employees" means and includes all existing employees both teaching and non-teaching, working in a [Junior Colleges] [Substituted 'Junior College' by Assam Act No. 10 of 2017, dated 30.3.2017.] brought under the deficit system of grants-in-aid against a post duly sanctioned by the State Government;(d)"Governing Body" means the Governing Body of a [Junior Colleges] [Substituted 'Junior College' by Assam Act No. 10 of 2017, dated 30.3.2017.] duly constituted under sub-section (2) of section 7 of this Act and approved by thy Director for carrying out the management of the Junior Colleges;(e)"[Junior Colleges] [Substituted 'Junior College' by Assam Act No. 10 of 2017, dated 30.3.2017.]" means a College which are in receipt of deficit system of grants-in-aid from the State Government for imparting general education in Arts, Commerce and Science stream in plus 2 stages;(f)"prescribed" means prescribed by the rules made under this Act;(g)"President" means the President of Governing Body of a [Junior Colleges] [Substituted 'Junior College' by Assam Act No. 10 of 2017, dated 30.3.2017.] duly constituted under this Act and approved by the Director;(h)"provincialised" means taking the liabilities in respect of the employees of the Junior Colleges for payment of salaries including Dearness Allowance, Medical Allowance and such other allowances as admissible to the State Government employees of similar category and gratuity, pension, leave encashment etc, as admissible under the existing rules, sdve and except the pension of the employees appointed or coming under deficit system of grants-in-aid on or after 1.1.2005, which shall also include vesting of land, building and other properties of the Junior Colleges to the State Government;(i)"Schedule" means the Schedule appended to this Act;(j)"State Government" means the Government of Assam in the Education (Secondary) Department;(k)"valid sanctioned post" means teaching or non-teaching posts of Junior Colleges which have been allotted against each of the [Junior Colleges] [Substituted 'Junior College' by Assam Act No. 10 of 2017, dated 30.3.2017.] by the State Government with due approval of the Finance Department.
