Section 18 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
18. Admission and Fees.
(1)A child, who has not attained the age of 5 years, shall not be admitted to class I, or an equivalent class or any class higher than class I.(2)A student seeking admission in non-government educational institution in any class higher than class I shall have to submit original Transfer Certificate from the recognised school where the student studied last to the head of the non-government educational institution where admission is sought.(3)Admission of students in non-government educational institution shall be made without any distinction of religion, race, caste, creed or any of them.(4)Every recognised non-government educational institution shall reserve 5% seats for admission of meritorious pupils hailing from poor families as recommended by [Deputy Commissioner of the concerned district] [Substituted 'Director' by Assam Act No. 20 of 2018.] in this behalf. Such pupils shall be selected as per norms to be prescribed.(5)The students admitted against the reserved quota as provided in sub-section (4) shall pay such fees as may be fixed by the [appropriate authority of the Government] [Substituted 'Director' by Assam Act No. 20 of 2018.] in consultation with the concerned School Authority on receipt of an application from the pupil in this behalf.
