Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Secondary Education Act, 1961 25 of 1961 [04 December 1961] CONTENTS 1. Short Title, Extent And Commencement 2. Admission Of Institutions In Other States And Administration To The Privileges Of The Board 3. Definitions 4. Incorporation Of The Board 5. Constitution Of The Board 6. Publication Of Names Of The Members Of The Board 7. Terms Of Office Of The Members 8. Disqualification For Membership 9. Registration Of Members And Casual Vacancy Etc 10. Meeting Of The Board 11. Quorum 12. Officer Of The Board 13. Power And Duties Of The Board 13A. Board To Prepare And Publish Text Books And Supplementary Books Through The Assam State Text Book Production And Publication Corporation Limited 14. Powers Of The State Government 15. Constitution Of Secondary Education Board Fund 16. Custody And Investment Of The Secondary Education Board Fund 17. Application Of The Fund 18. Audit Of Accounts Of The Board 19. Powers And Duties Of The Chairman 20. Powers And Duties Of The Secretary 21. Powers And Duties Of Other Officers 22. Committees Of The Board 23. Exercise Of Powers Delegated By The Board To Committees 24. Power Of The Board To Make Regulations 2 5 . B oard To Furnish Reports, Returns, Etc. To The State Government 26. Power Of The State Government To Reconstitute The Board 27. Vesting Of Powers Till The Reconstitution Of The Board 28. Powers Of The State Government To Make Rules Assam Secondary Education Act, 1961 25 of 1961 [04 December 1961] STATEMENT OF OBJECTS AND REASONS Assam Act No. XXV of 1961 As recommended by the Secondary Education Commission (October, 1952-June, 1953) and with a view to regulating, supervising and developing Secondary Education, it has become necessary to establish Secondary Education in the State. As Higher Secondary Schools are already functioning and the first batch of the candidates will be exaimined in 1962, it is found necessary to introduce this Bill in the present session of the Assam Legislative Assembly. [Published in the Assam Gazette, Part V, dated 12.4.1961.] Report of the Select Committee on the Assam Secondary Education Bill, 1961. [Published in the Assam Gazette, Part V, dated 12.9.1061.] Assam Act No. XVI of 1966 Due to establishment of the Dibrugarh University within Assam, it has become necessary to provide for representation of both the Universities in the Board of Secondary Education. The appointment of the Chairman of the Board should also be left open to the Government as in the case of Secretary. Since the High Madrassas are for all intends and purposes Secondary Schools, the State Madrassa Board adopted a resolution recommending to Government the transfer of the academic control of the Madrassas to the Board. The proposed amendment also will make it possible for the Board to recognise High Madrassas and to prescribe courses of study and to hold examination. Hence the Bill. [Published in the Assam Gazette, Part V, dated 23.3.1966.] Assam Act No. XVIII of 1972 The Legislative Assembly adopted a resolution on 26th March, 1971, to convert the Board of Text Book Production and Research into a public Sector Company Under the name and title of the Assam State Text Book Production and publication Corporation registered under the Indian Companies Act, 1956. The Power and function of the said Corporation will be dealt with matters regarding preparation, publication etc. of text books reference books, etc. Therefore, the powers of such preparation, publication of text books, etc. which is now being exercised by the Secondary Education Board under Section 13(viii) of the Assam Secondary Education Act, 1961 will devolve on the said Corporation. In order to achieve the above objective necessary amendment to the aforesaid section of this Act of 1961 is necessary. It is further proposed to make a provision in the Act to enable the Board to prepare and publish text books, etc. if the aforesaid Corporation fails to discharge its functions within a reasonable period. Hence the Bill. [Published in the Assam Gazette, Extraordinary No. 96 dated 11.7.1972.] Assam Act No. XVII of 1973 Under the existing provisions of Section 5 of the Assam Secondary Education Act 1961, the Director of Public Instruction, Assam is the Ec-Officio Chairman of the Assam Secondary Education Board. It is now considered expedient to appoint a whole time Chairman of the Board in place of Director of Public Instruction incorporateing a provision under the authority of the law, for smooth and efficient administration of the Board. To achieve the above objective, it is proposed to amend Section 5 of the Assam Secondary Education Act. It is also proposed to provide for representation of the Assam Aided High Schools Teachers Association, Assam High Schools Teachers Association and the Assam M.E. Schools Teachers' Association in the Assam Secondary Education Board to enable participation of teachers in the academic life of the Board. Hence the Bill. [Published in the Assam Gazette, Part V, dated 27-6- 1973.] An Act to provide for the establishment of a Board of Secondary Education to regulate, supervise and develop Secondary Education in the State of Assam. Whereas it is expedient to establish a Board of Secondary Education to regulate, supervise and develop the system of Secondary Education in the State of Assam; It is hereby enacted in the Twelfth year of the Republic of India as follows- 1. Published in the Assam Gazette, Extraordinary dated the 5th December, 1961. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Assam Secondary Education Act, 1961. (2) It extends to the whole of Assam. (3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. (4) From the date on which this Act comes into force, the Gauhati University or any other University or any Board of Education shall cease to exercise its jurisdiction over the Institutions of Secondary Education recognised by the Government of Assam : Provided that Gauhati University shall continue to have the same jurisdiction as now exercised by it over the High Schools till such time as the State Government, by notification in the Official Gazette, may appoint. 2. Admission Of Institutions In Other States And Administration To The Privileges Of The Board :- Notwithstanding anything contained in S.I. any Government of a State or Territory or Administration other than the Government of Assam, Union Territory or the North East Frontier Agency Administration may apply to the Board for being admitted to the privileges of the Board and Board may subject to such conditions as it may think fit to impose, admit such State Territory or Administration to the privileges of the Board. 3. Definitions :- In this Act, unless there is anything repugnant to the subject or context-- (a) "Board" means Board of Secondary Education establish under this Act; (b) "Chairman" means the Chairman of the Board; (c) "Controller of Examination" means the officer conducting the examination of the Board; (d) "Education Department" means the Department of Education of the Government of Assam; (e) "Fund" means the Secondary Education Board Fund constituted under this Act; (f) "Headmaster or Headmistress" means the head of the teaching staff of a High School or Higher Secondary School by whatever name he or she be designated; (g) "High School" means the School or Department of a School giving instruction in Secondary Education and preparing students for Matriculation or High School Leaving Certificate Examination; (h) "Higher Secondary School" means the School or Department of a School giving instruction in Secondary Education and preparing students for Higher Secondary School Leaving Certificate Examination; (i) "Managing Committee" means a Managing Committee of a High School or Higher Secondary School; (j) "Primary Education" means education imparted in a primary or Junior Basic School or its equivalent; (k) "Recognised" means recognised by the Board for the purpose of admission to the privileges of the Board or prior to recognition by the Board, by any University establishd by law in India or by any Board recognised by the State Government; (l) "Regulation" means a regulation made by the Board under the Act; (m) "Rule" means a rule made by the State Government under this Act; (n) "Secondary Education" means such education as is designed to meet the needs of the stage which follows immediately the stage of primary education and precedes immediately the stage of Degree or Diploma education controlled by any University established by law in India or by a Board constituted by Government for this purpose; (o) "Secretary" means Secretary of the Board; and (p) "Notification" means a notification published in the Official Gazette. 4. Incorporation Of The Board :- (1) The State Government shall, as soon as may be after the commencement of the Act, establish, by notification, a Board for regulation, supervision, and Development of Secondary Education in accordance with the provisions of this Act. (2) The Board shall, by the name of the Board of Secondary Education, be a body corporate with prepetual succession and a common seal, shall have power to acquire and hold property, both movable and immovable, to transfer any property held by it, to enter into any contract and to do all other things necessary for the purposes of carrying out its duties and functions, and shall by the said name sue or be sued. 5. Constitution Of The Board :- (1) The Board shall consist of the following members, namely : (i) a Chairman to be nominated by the State Government. Ex- Officio Members. (ii) Additional Director of public Instruction, Assam Vice-Chairman. (iii) Director of Agriculture, Assam, (iv) Director of Technical Education, Assam, (v) Director of Health Services, Assam, (vi) Director of Industries, Assam. (vii) Principal, Assam Agricultural College, (viii) Directors of Education of territories of other States and Administration admitted to the privileges of the Board. (ix) Deputy Director of Public Instruction Incharge of Womans Education, Assam. Members to be nominated by the Government (x) One Inspector of School, (xi) One Principal of Higher Secondary Schools. (xii) Two Head Masters and one Head Mistress of High Schools. (xiii) One Superintendent of High Madrassas. (xiv) Two representatives of each of the University of the State on the recommendations of respective Vice-Chancellors. (xv) One Principal of Teachers Training College. (xvi) One Principal of a Polytechnical Institute. (xviii) Two representatives of Assam Aided High School Teachers Association. (xvii) Two representatives of Assam High School Teachers Association. (xix) Two representatives of the All Assam M.E. Schools Teachers Association. Co-opted Members (xx) The Board shall have power to co-opt not more than three members from among the distinguished educationists. (2) The State Government shall appoint an Officer of the State Government as ex-officio Secretary to the Board who shall also be an ex-officio member of the Board. The emoluments of the Secretary shall be determined by the State Governments and shall be paid from the Boards fund. (3) The Chairman shall be appointed by the State Government for a term of three years and shall be eligible for re-appointment for a second term only. (4) The State Government may remove the Chairman before expiry of his term of appointment by giving one months notice thereto, in writing, if the State Government considers his continuance as Chairman, for good and sufficient grounds, to be detrimental to the interest of the Board. ( 5 ) The emoluments of the Chairman and other terms and conditions of his service shall be determined by the State Government and such emolument shall be paid from the Boards fund. (6) The Chairman shall be preside over all the meetings of the Board and of the different committees constituted by it. In the absence of the Chairman, the Vice-Chairman shall preside over the meetings of the Board or of any Committee.]1 1. Substituted Section 5, vide Assam Act No. XVII of 1973, published in the Assam Gazette Part V, dated 27-6-1973. Before substitution Section 5 read as follows-- "5. Constitution of the Board- (1) The Board shall consist of the following members, namely- Ex-Officio Members. (1) (i) Director of Public Instruction, Assam-Chairman; (ii) Additional Director of Public Instruction, Assam-Deputy Chairman. (iii) Director of Agriculture, Assam. (iv) Director of Technical Education, Assam. (v) Director of Health Services, Assam. (vi) Director of Industries, Assam. (vii) Principal, Assam Agricultural College. (viii) Directors of Education of Territories of other States and Administration admitted to the privileges of the Board. (ix) Deputy Director of Public Instruction Incharge of Womans Education, Assam. Members to be nominated by the Government (x) One Inspector of School. (xi) One Principal of Higher Secondary Schools. (xii) Two Head Masters and one Head Mistress of High Schools. (xiii) One Superintendent of High Madrassas. (xiv) Two representatives of each of the Universities of the State on the recommendations of respective Vice-Chancellors. (xv) One Principal of Teachers Training College. (xvi) One Principal of a Polytechnic Institute. Co-opted Members. (xvii) The Board shall have power to co-opt not more than three members from among the distinguished educationists. (2) The Government will appoint an Officer of the Government as the ex-officio Secretary of the Board who will also be an ex-officio members of the Board." Savings Until the Constitution of the Board under Section 5 of the Principal Act as amended by this Act, the Board constituted under the Principal Act and functioning immediatly before the commencement of this Act shall be deemed to be the Board constituted under the Principal Act as amended by this Act and continue to function as such : Provided that the Government shall appoint a date not later than 6 months from the date of commencement of this Act for the constitution of the Board under the provisions of the principal Act as amended by this Act. And, In the year 1966, Section 5 was substituted vide Assam Act No. XVI of 1966 with effect from 1st July, 1966 vide Notification No. ESS. 33/65/48, dated 23rd July, 1966 and published in the Assam Gazette, Part-IIA, dated 3rd August, 1966. Before substitution the original Section 5 read as follows- "5. Constitution of the Board- (1) The Board shall consist of the following members, namely- Ex-Officio Members; Director of Public Instruction, Assam-Chairman; Additional Director of Public Instruction, Assam. Director of Agriculture. Director of Technical Education. Director of Health Services. Director of Industries. Principal, Assam Agricultural College. Directors of Education of Territories of other States and Administration admitted to the privileges of the Board. Deans of the faculties of Arts and Science, Gauhati University. The Assistant Director of Public Instruction Incharge of Womans Education. Members to be nominated by the Government One of the Inspectors of Schools. Two Headmasters and two Headmistresses of High Schools and Higher Secondary Schools. Two teachers of High Schools and Higher Secondary Schools as recommended by the Executive Committee of the All-Assam Aided High Schools Teachers Association. Two nominees of the Gauhati University. One Principal of Teachers Training College. One Head of a Polytechnic. Co-opted members- The Board shall have power to co-opt not more than two members from among the distinguished educationists. 6. Publication Of Names Of The Members Of The Board :- The Name of the persons nominated or Co-opted as members of the Board, shall be published by notification by the State Government. 7. Terms Of Office Of The Members :- Term of office of members- (i) Nominated members shall hold office for a term of three years from the date of the notification published under Section 6 and the term of office of co-opted members shall terminate on the same date as that of the nominated members : Provided that the State Government may, by notification in the official Gazette, extend the terms of the office of all such members by a period not exceeding one year. (ii) Notwithstanding the expiry of the term of three years specified in clause (i) the term of office of the outgoing members shall be deemed to extend to the date on which the name of the newly nominated members are published under Section 6. 8. Disqualification For Membership :- (1) A person shall not be eligible for nomination or co-option as a member of the Board or of the Committees formed by it, if he- (a) has been adjudged by a court of law to be of unsound mind; (b) is an undischarged insolvent; (c) has been convicted by a court of law for an offence which is declared by the State Government to be an offence involving moral turpitude, as provided in the rules. (2) If a nominated or co-opted member of the Board or of any Committee framed by it, becomes, subject to any of the disqualification specified in sub-section (1) his membership shall thereupon cease. (3) All disputes relating to the eligibility of any person for nomination or co-option, shall be referred to the State Government whose decision on such matter shall be final. 9. Registration Of Members And Casual Vacancy Etc :- [(1) The Chairman may resign his seat by giving notice thereto in writitng to the State Government and he shall be deemed to have vacated his seat from the date of acceptance of his resignation by the State Government.]1 (2) A member of the Board, other than an ex-officio member, may resign his seat by giving thereof in writing to the Chairman, and such member shall be deemed to have vacated his seat from the date of acceptance of his resignation by the Chairman. ( 3 ) The State Government by the Notification, remove any nominated or co-opted members who remains absent from three consecutive meetings of the Board without the leave of the Board. (4) In the event of a casual vacancy occurring by resignation, removal, death or disqualification of a member such vacancy shall be filled by nomination or co-option, as the case may be, in the manner provided in Section 5. (5) Any person nominated or co-opted to fill a casual vacancy shall hold office for the unexpired portion of the term of office of the member in whose place he is nominated or co-opted. 1. Inserted sub-section (1) in Section 9, and existing sub-sections (1) to (4) re-numbered as sub-section (2) to (5) vide Assam Act No. XVII of 1973, published in the Assam Gazette dated 27-6- 1973. 10. Meeting Of The Board :- (i) Ordinary meetings- The Board shall meet not less than thrice a year, but four months shall no intervene between two successive meetings. (ii) Special Meeting- The Chairman may at any time, and shall upon the requisition made by not less than one-third of the members of the Board other than the ex-officio members, and on a date not more than twenty-one days of the receipt of such requisition, call a special meeting of the Board. (iii) Twenty-one days notice shall be given for ordinary meeting of the Board and ten days notice for special meeting. 11. Quorum :- Proceedings not invalidated by reason of vacancies- (i) The quorum of every meeting of the Board shall be nine; (ii) Subject to the provisions contained in sub-section (i) no act or proceedings of the Board shall be invalid merely by reason of the existence of any vacancy among the members of the Board. 12. Officer Of The Board :- (1) The following shall be the officers of the Board- (i) The Chairman; (ii) The Secretary; and (iii) The Controller of Examination. (2) The Board may appoint such other officers and employees as it considers necessary for the efficient discharge of its functions under this Act on such terms and conditions as may be determined by regulations. 13. Power And Duties Of The Board :- Subject to the provisions of the Act the powers and duties of the Board shall be as follows, namely-- [(i) to prescribe curriculum, sullabus, and course of instruction for High Schools, Hogher Secondary Schools and High Madrassas]1; (ii) to conduct examination based on such courses; (iii) to admit to its examinations, on conditions that may be prescribed by regulation candidates who have pursued the prescribed course of instruction and also to take such disciplinary action against candidates as may be prescribed by regulation; (iv) to demand and receive such fees as may be prescribed by regulation; (v) to publish the result of its examination; (vi) to grant certificates to students passing the examination, (vii) to institute and award scholarships, prizes etc. [(viii) to prescribe and select text books and supplementary books]2. [(ix) to lay down the conditions of recognition of High Schools, High Madrassa and Higher Secondary Schools]3. (x) to recognise High Schools, Higher Secondary Schools and High Madrassas and to withdraw such recognition; (xi) to take such disciplinary action as it thinks fit against institutions as prescribed by regulation; (xii) to adopt measures for study and examinations, of problem in the field of Secondary Education. (xiii) to advise Government on physical, moral and social welfare of students in recognised institution, and to prescribe condition of their residence and discipline; (xiv) to prescribe necessary qualification of teachers in recognised schools; (xv) to prescribe course of instruction in under-graduate Teachers Training Institutions as to hold examination on such course and to award certificates; (xvi) to recognise under Graduate Teachers Training Institutions and to withdraw recognition; (xvii) to organise seminars and provide in-service Teachers Training courses; (xviii) to receive grants from Government and donations from private individuals or associations for specific or general purposes; (xix) to call for reports from the Director of public Instruction on the conditions of recognised institutions or of institutions applying for recognition; (xx) to advise Government on re-organisation and development of Secondary Eduaction; (xxi) to advise Government, relating to any matter within the provisions of the Act on which the Government may consult the Board; (xxii) to appoint officers and other employees of the Board, and to prescribe by regulations the term and conditions of their service; (xxiii) to institute by regulations for the benefit of its officers and other employees such pension, gratuity and provident fund as it may deem fit in such manner, and subject to such conditions as may be prescribed by regulations; (xxv) to delegate any of its powers to any Committee constituted under this Act; (xxv) to administer the Secondary Education Board Fund; (xxvi) to receive, purchase and hold any property, movable or immovable, which may become vested in it, and to dispose of all or any of the property, movable or immovable belonging to it, and also do all other acts incidental or appertaining thereto; and (xxvii) to do all such acts and things as may be necessary to carry out the purposes of this Act. 1. Substituted clause (i) of Section 13 vide Assam Act No. XVIII of 1972. Before substitution clause (i) read as follows- "to prescribe courses of instruction for High Schools, Higher Secondary Schools and High Madrassas." And clause (i) was amended vide Assam Act No. XVI of 1966, before amendment, the clause (i) read as follows- "to prescribe courses of instruction for High Schools and Hogher Secondary Schools." 2. Substituted clause (viii) of Section 13 vide Assam Act No. XVIII of 1972. Before substitution clause (viii) read as follows- "(viii) to prepare, publish and select text books and supplementary books." 3. Substituted clause (ix) of Section 13 vide Assam Act No. XVI of 1966. Before substitution clause (ix) read as follows- "(ix) to lay down the conditions of recognition of High Schools and Higher Secondary Schools." 13A. Board To Prepare And Publish Text Books And Supplementary Books Through The Assam State Text Book Production And Publication Corporation Limited :- It shall be the endeavour of the Board to prepare and publish text books and supplimentary books through the Assam State Text Book Production Corporation Ltd., a State Government undertaking from such date or dates after the Corporation is registered under the Indian Companies Act, 1956, as may be notified by the State Government in the official Gazette. If, however, the Assam State Text Book Production and Publication Corporation Ltd., fails to prepare and publish text books and supplementary books within a reasonable period, the Board will have freedom to prepare and publish them through any other agencies or under its own control giving proper notice to the Assam State Text Book Production and Publication Corporation Ltd.]1. 1. Inserted new Section 13-A vide Assam Act No. XVIII of 1972. 14. Powers Of The State Government :- Notwithstanding anything contained in this Act- (1) The State Government shall have the right to address the Board with reference to anything conducted or done by the Board and to communicate its views on any matter with which Board is concerned. (2) The Board shall report to the Sate Government such action, if any, as it proposes to take or has taken upon the communication of the State Government. (3) The State Government may after consultation with the Board issue such directions consistent with the provisions of this Act, as it may think fit, and the Board shall comply with such directions. (4) The State Government may by order writing specifying the reasons thereof, suspend the execution of any resolution or order of the Board, and prohibit the doing of an act ordered to be done by the Board, if the State Government is of the opinion that such resolution, order or act is in excess of the powers conferred upon the Board by or under this Act. (5) The State Government may, after consultation with the Board suspend or remove a member whose continuance as a member of the Board is considered to be detrimental to the interest of the Board. 15. Constitution Of Secondary Education Board Fund :- A fund to be called Secondary Education Board under this Act shall be placed to the credit thereof. 16. Custody And Investment Of The Secondary Education Board Fund :- A l l moneys at the credit of the Fund shall be kept in the Government Treasury or the State Bank of India or the Assam Co- operative Apex Bank Ltd., as the Board may determine. 17. Application Of The Fund :- Subject to the provisions of this Act the Fund shall be applicable only to the payment of the charges and expenses incidental to matters specified in this Act. 18. Audit Of Accounts Of The Board :- The accounts of the Board shall be audited only by such agency as may be specified by the State Government, and a copy of the audited account shall be submitted by the Board of the State Government by such date each year as the State Government may specify. 19. Powers And Duties Of The Chairman :- (1) It shall be the duty of the Chairman to see that the provisions of this Act and the regulations made under it are faithfully observed, and the decisions of the Board are duly implemented and he shall have all powers necessary for this purpose. (2) The Chairman shall have power to convince meeting of the Board. (3) When any emergency arising out of administrative business of the Board requires, in the opinion of the Chairman that immediate action should be taken, the Chairman shall take such action as he deems necessary and report his action to the Board at its next meeting. (4) The Chairman shall exercise such other powers as may be prescribed by the regulations. 20. Powers And Duties Of The Secretary :- The Secretary of the Board shall be the principal administrative officer, and shall, subject to the control of the Chairman, perform such duties an may be prescribed by regulations. 21. Powers And Duties Of Other Officers :- Other officers will have such powers and duties as may be prescribed by regulations. 22. Committees Of The Board :- (1) The Board shall, for the purposes of carying out its duties and functions imposed under this Act appoint the following committees, namely- (i) Curriculum and Syllabus Committee; (ii) Examination Committee; (iii) Physical Education Committee; (iv) Girls Education Committee; and (v) Such other Committees, as may be found necessary. (2) Every such Committee shall consist of such members of the Board and of such others as the Board may appoint. (3) Every such Committee except the Examination Committee may co-opt persons to be members to the extent of one-third of the members appointed to it. (4) Members of such Committees shall hold office for such time as the Board may determine. (5) Subject to the provisions of this Act and the rules made thereunder the duties and functions of the Committees shall be determined by regulations. 23. Exercise Of Powers Delegated By The Board To Committees :- All matters relating to exercise of powers conferred upon the Board by this Act which are by regulations delegated to any Committee appointed under Section 22 shall stand referred to that Committee and the Board before exercising such powers shall receive and consider the report or recommendation of the Committee with respect to the matter in question. 24. Power Of The Board To Make Regulations :- (1) The Board may make regulation for the purpose of carrying out the provisions of this Act. (2) In particular and without prejudice to the generality of the foregoing powers, the Board may make regulations providing for all or any of the following matters, namely- (a) The Constitution, powers and duties of Committees appointed under Section 22; (b) courses of study to be laid down for different examination; (c) marks required for passing in any subject and the examination as a whole, and for credit and distinction in any subject; (d) qualification, appointment and remuneration of examiners, paper-setters and others; (e) conducting examination and publishing the results; [(f) conditions of recognition of High Schools, High Madrassa and Higher Secondary Schools.]1 (g) conditions under which candidates shall be admitted to the examination of the Board; (h) disciplinary measures for malpractices in examination; (i) fixing of fees and charges in respected of examinations; (j) provident fund, etc., for the benefit of the employees of the Board; (k) rate of travelling and daily allowances to the non-official members of the Boards or Committees; (l) delegation of powers or assignment of functions to Committees formed under this Act; (m) all members which by this Act, are to be or may be provided for by regulation : Provided that all regulations, alterations and revocation "(f) conditions of recognition of High Schools and Higher Secondary Schools." thereof shall be subject to approval by the State Government and published in the Official Gazette. 1. Substituted clause (f) of sub-section (2) of Section 24 vide Assam Act No. XVI of 1966. Before substitution clause (f) read as follows 25. Board To Furnish Reports, Returns, Etc. To The State Government :- The Board shall furnish to the State Government such report, returns and statements such under information relating to any matter under the control of the Board as the state Government may require. 26. Power Of The State Government To Reconstitute The Board :- If in the opinion of the State Government, the Board has shown its incompetence to perform, or persistently made default in the performance of the duties imposed, or exceeded or abused the powers conferred upon it by or under this Act, the State Government shall formulate in writing specific charges against the Board in respect of those matters and shall forward a copy of such charges to Board with direction to submit any comments or explanations in respect thereof to the State Government within such period as may be specified in this behalf. After the consideration comments or explanations of the Board, the State Government may, if it thinks fit, by notification, supersede the Board and thereafter reconstitute the Board in accordance with the provisions of Section 5 and in every such case, the State Government shall, as soon as may be, lay before the State Legislative a copy of the said notification together with the statement of the reasons which led to such reconstitutions. 27. Vesting Of Powers Till The Reconstitution Of The Board :- Until the Board is reconstituted after supersession under Section 26, the duties and powers of the Board shall be performed and exercised by, and the property of the Board shall vest in such person or authority as the State Government may specify by notification. 28. Powers Of The State Government To Make Rules :- (1) The State Government may make rules for carrying out the purpose of this Act. (2) All rules made under this section shall be laid for not less than fourteen days before the Assam Legislative Assembly as soon as possible after they are made, and shall be subject to such modifications as the Legislative Assembly may make during the session in which they are so laid or the session immediately following.