Section 24 in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
24. Repeal and savings.
- The Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011 (Assam Act No. Ill of 2012) as amended vide the Assam Venture Madrasa Educational Institutions (Provincialisation of Services) (Amendment Act, 2013 (Assam Act No. XII of 2013) and the Assam Venture Madrasa Educational Institutions (Provincialisation of Services) (Amendment) Act, 2014 (Assam Act No. VII of 2014) and all rules, orders, notification issued thereunder, shall stand repealed. However, all employees whose sevices were provincialised prior to coming into force of this Act shall continue and their cases would be governed by the Assam Madrassa Education (provincialisation) Act, 1995 and Assam Madrassa Education (provincialisation) Service Rules, 2016.
