Section 8 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
8. Procedure for opening of higher classes.
- If any non-government educational institution to which permission and administrative recognition has been granted to establish or run the institution to a certain level of class or education, intends to open new classes of higher level of education, shall do so by following the same procedure as are required for permission and administrative recognition under section 4 and 5, subject however to the fulfilment of the requirements under section 10.
