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ASSAM ACT NO.XII OF 2013
ASSAM ACT NO.XII OF 2013
THA ASSAM VENTURE MADRASSA EDUCATIONAL INSTITUTIONS (PROVINCIALISATION OF SERVICES) (AMENDMENT) ACT, 2013
(Received the assent of the Governor on 20th May, 2013)
An Act to amend the Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
Preamble:-Whereas it is expedient to amend the Assam Venture Madrassa Educational Institutions (Provincialsation of Services) Act, 2011, hereafter referred to as to the principal Act, in the manner hereafter appearing;
It is hereby in the Sixty-fourth Year of the Republic of India as follows:-
Short title, extent and commencement:-
1. (1) This Act may be called the Assam Venture Madrassa Educational Institutions (Provincialisations of Service) (Amendment) Act, 2013.
(2) It shall have the like extent as principal Act.
(3) It shall be deemed to have come into force on and from the 21st day of January, 2012 save and except section 2 which shall come into force on such date as may be appointed by the State Government by notification in the Official Gazette under sub-section (3) of section 1 of the principal Act.
Amendment of section 3:-
2. In the principal Act, in section 3,-
(i) in clause (i), for the word “before”, the words “on or before” shall be substituted;
(ii) in clause (n), for the words “prior to” and “before”, the words “on or before” respectively shall be substituted;
(iii) in clause (o) for the words “prior to” and “before”, the words “on or before” respectively shall be substituted;
(iv) in clause (p), for the words “prior to” and “before”, the words “on or before” respectively shall be substituted;
(v) in clause (q), for the words “Prior to” and “before”, the words “on or before” respectively shall be substituted.
Amendment of section 4:-
3. In the principal Act, in section 4, in sub-section (1),-
(i) in clause (i), for the word “before”, the words “on or before” shall be substituted;
(ii) for clause (ii), the following shall be substituted, namely:-
“(ii) it has a minimum total enrolment of 20 students if it is a Pre-senior Madrassa, 30 students in senior section if it is a Senior Madrassa, 50 students if it is an Amalgamated Senior Madrassa i,e. from class –VI (Pre-Sr. 1st year) upto F.M. stage and a minimum enrolment of 7 students in M.M. Final year Class if it is a Title Madrassa or an Arabic College, as on the date of coming into force of this Act, and’.
Amendment of section 5:-
4. (1) In the principal Act, in section 5, for sub-section (1), the following shall be substituted, namely:-
“(1) The services of the employees of all eligible Venture Madrassa Educational Institutions under section 4 shall be deemed to have been provincialised on the date of coming into force of this Act and they shall become employees of the State Government with effect from that date, provided such Madrassa educational institutions have completed at least 10 years of imparting education from the date of permission or recognition, as the case may be, as on date of coming into force of this Act.
Provided that the services of those employees of the Venture Madrassa Educational Institutions eligible for provoncialisation under section 4 which have not completed 10 years of their imparting eduction form the date of their permission or recognition, as the case may be, as on the date of coming into force of this Act, shall be provincialised as and when the concerned Madrassa Educational Institutions complete 10 years of imparting education from the date of such recognition or permission, as the case may be.”
Amendment of section 12:-
5. In the principal Act, in section 12, in sub-section (1), the words “on or”, appearing after the word “established” and before the word “after”, shall be deleted.
