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- Short title, extent and commencement.- (1) These rules may be called the Assam Secondary Education (Middle English Schools and High Schools) (Provincialisation) Rules, 1979.
(2) These rules shall come into force with immediate effect.
(3) These rules shall extend to the areas where the Assam Secondary Education (Provincialisation) Act, 1977 is in operation.
- Definitions.- (1) In these rules, unless there is anything repugnant in the subject or context-
(i) "Act" means the Assam Secondary Education (Provincialisation) Act, 1977 (Assam Act XIX of 1977) ;
(ii) "Fixed date" will mean the 1st day of the month in which the services of the employees of a school are provincialised ;
(iii) "Government" means the State Government of Assam ;
(iv) "Governor" means the Governor of Assam ;
(v) "Graduate" means a person holding a Bachelor's Degree in Arts, Science or Commerce streamed from a recognised University.
(2) Words or phrases used in these rules but not defined will bear the same meaning as in the Act.
- Eligibility of High Schools for Provincialisation.- The minimum requirement as on the fixed date for a High School to have the service of its employees provincialised shall be as given below :
(i) Minimum enrolment shall be 120 in case of 3 class High School and 240 in case of 6 class High School; provided that this minimum shall be 70 in case of Secondary Schools meant only for female students and 140 in case of any school in the areas administered under the provisions of the Sixth Schedule to the Constitution of India ;
(ii) Every such school must have-
(a) a trained Graduate Teacher with at least 5 years teaching experience as Headmaster;
(b) where there are 6 classes, an Assistant Headmaster who is graduate with minimum 3 years teaching experience ;
(c) graduate teachers, excluding the Headmaster and the Assistant Headmaster equal to the number of Sections in the upper three classes and at least one of them must be a graduate in Science. In case of a school where there is co-education, there should be at least one graduate lady teacher ;
(d) one graduate with classical subject in his degree course or holder of matric title for every classical subject ;
(e) one Hindi teacher having qualification in Hindi equivalent to Bachelor's degree;
(f) one office Assistant:
Provided that the Government may relax any of the minimum requirements in the public interests in the areas prescribed in the Sixth Schedule of the Constitution.
- Eligibility of Middle English Schools for provincialisation.- The minimum requirement as on the fixed date of a Middle English School to have the services of its employees Provincialised shall be as given below :
(i) one intermediate passed or Matric-normal or Normal passed teacher for every section of Classes V to VIII. There should be at least 3 intermediate passed teachers amongst them ;
(ii) the minimum total enrolment 70 relaxable up to 50 at the discretion of the Director of Public Instruction or the Director of Elementary Education as the case may be, in areas administered under Sixth Schedule of the Constitution of India and other more backward areas as defined by the Government from time to time ;
(iii) Every such school must have-
(a) a Headmaster who is a Graduate relaxable up to Intermediate, P.U. (two years) by the Government in exceptional cases ;
(b) Assistant teachers who are either Normal Matric or Intermediate passed ;
(c) minimum one teacher (including Headmaster) for each section ;
(d) one Hindi teacher having qualification in Hindi equivalent to Intermediate Examination :
Provided that the Government may relax any of the minimum requirements in the public interest in the areas prescribed in the Sixth Schedule of the Constitution.
- Powers of State Government.- The State Government may, by notification to be published in the official Gazette, provincialise the service of employees of any High School or Middle English School and consequent upon such provincialisation all the provisions of the Act and the rules framed thereunder shall apply to the employees.
- Power to relax rules, etc.- If any difficulty arises in giving effect to these rules, the Government may, by order relax the provisions of these Rules where Government is satisfied that such relaxation is necessary or expedient for the purpose of removing that difficulty.
