Section 10(xv) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(xv)No teacher or student of the institution shall be compelled to attend a class in which religious instruction is given or take part in any religious activity. No teacher or student absenting himself from religious instruction or religious activity shall be made to suffer any disability on that account and no student shall be refused admission to the institution because of claiming exemption from attendance $t religious exercises or religious instruction by him or his parent or guardian;
