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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(1) in The Assam Education Department Selection Rules, 1981

(1)The Selection Board shall prepare lists of candidates for Lecturers and Principals numbering at least three times of the existing vacancies, and shall forward the list so prepared to the Government. The Government may approve of the lists so prepared by the Selection Board after proper verification of the character and antecedents, and publish these lists in the official Gazette. The lists of Lecturers should be published subject-wise and the Director of Public Instruction, Assam shall forward the lists of candidates for Principals and Lecturers approved by the Government to the Governing Bodies of Aided College.Note. - Appointment of Principals already in service at the time of bringing the Colleges under deficit system of grants-in-aid may be regularised provided they can fulfill the conditions as laid down in Rule 5 of the Assam Aided College Employees Rules, 1960 as amended from time to time and other rules made on this regard.