Section 10(xx) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(xx)[ (a) All the non-government educational institutions registered under this Act shall provide adequate safety measures including fire safety measures in the institution premises and shall hold mock drills for preparedness for meeting any disaster at regular intebvals. The school must have a Disaster Management plan for it duly published and the school authority should hold periodic review of the plan so prepared and published. A certificate from the Disaster Management Authority shall have to be furnished as regards availability of adequate safety measures including fire safety measures in the School; [Substituted by Assam Act No. 20 of 2018.]
