Section 4 in The Meghalaya School Education Act, 1981
4. Power of the Government to regulate education in schools.
(1)The Government may, subject to the provisions of Clause (1) of Article 30 of the Constitution, regulate education in all the schools in Meghalaya in accordance with the provisions of this Act and the rules made thereunder.(2)The Government may establish and maintain nay school in Meghalaya, may permit any person or authority to establish and maintain any school in Meghalaya subject to compliance with provisions of this Act and the rules made thereunder.(3)On and from the commencement of this Act, the establishment of a new school or the closing down of an existing school or the opening of a higher class or the closing down of an existing class in any existing school shall be subject to the provisions of this Act and the rules made thereunder.
