Section 3(2) in The Gujarat Educational Institutions (Regulation) Act, 1984
(2)(a)Any person desiring to establish and maintain an educational institution or, as the case may be, to maintain an existing educational institution may make an application to the Director of Primary and Adult Education, Gujarat State or an officer authorised by the State Government in this behalf (hereinafter referred to as "the authorised officer") in such form and on payment of such fees as may be prescribed:Provided that a person maintaining an educational institution at the commencement of this Act, or as the case may be, at the issue of the notification under section 4 shall be allowed a period of three months from such commencement or, as the case may be, such issue to make an application under this sub-section:Provided further that where a person referred to in the first proviso makes an application within the period specified in that proviso, such person shall be deemed to have been authorised to maintain the existing educational institution in respect of which such application has been made, till the day on which the recognition is granted or, as the case may be, refused, as if such existing educational institution was recognised for such period under this Act.(b)The person making an application for recognition under clause (a) shall satisfy the officer to whom such application is made that,-(i)the educational institution in respect of which such application is made shall supply a need in the State having regard to the type of courses of instruction which the educational institution shall conduct and the existing provision for the same type of courses of instruction by other educational institutions in the State;(ii)such other requirements connected with the recognition of the educational institution, as may be prescribed.
