Section 12 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
12. No permission for up-gradation.
- No permission shall be granted to up-grade a higher secondary school into an institution of higher learning. However, with the prior approval of the Secretary (Education), within the same premises an institution of higher learning may be started, if the Educational Agency ensures all infrastructural facilities exclusively to start an institution of higher learning, as required under this Act.
