Section 24(2) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(2)The non-government educational institution established and functioning in the State without being registered under section 4, shall be liable to be closed down and in the event of such closure the individual, association or individuals, Non-Governmental Organisation, society or trust establishing and running the institution shall be solely responsible to the teaching and non-teaching staff, students, guardians and parents and other concerned persons and bodies etc.
