Section 5 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
5. Administrative recognition.
(1)After establishment and registration of the non-government educational institution under sub-section(5) of section 4,the Authority shall make an application on payment of such fee and in the form and manner as may be prescribed before the Director for obtaining administrative recognition in respect of the institution.(2)On receipt of the application for administrative recognition, the Director shall make or cause to be made such enquiry as may be considered necessary to ascertain as to whether the requirements as laid down under the Act and the rules made thereunder have been fulfilled or not and whether the School Authority has acted in accordance with the stipulations made in the undertaking referred to in section 4 or not and submit a report to the Administrative Recognition Committee constituted under section 7.(3)The Administrative Recognition Committee, after considering the report and after examining such other information as may be considered necessary, may make recommendation in respect of the non-government educational institution for its administrative recognition by the Director.(4)If the Administrative Recognition Committee is of the view that the School Authority of an institution has failed to fulfilthe requirements as laid down in the Act or the rules framed thereunder or any stipulations in the undertaking as referred to in section 4, no recognition shall be made to the institution for reasons to be recorded in writing.(5)The Director shall issue order granting administrative recognition or refusing to grant such recognition to an applicant in accordance with the recommendation of the Administrative Recognition Committee.(6)Any applicant, to whom the administrative recognition is refused may prefer an appeal before the State Government whose decision thereon shall be final.(7)Any Transfer Certificates issued by the institutions which have not received administrative recognition under this section shall not be countersigned by the concerned authority of the Education Department of the State Government.
