Section 10 in Himachal Pradesh Early Childhood Care and Education Centres (Registration and Regulation) Act, 2017
10. Grant of provisional registration.
(1)If the Directorate Level Committee is satisfied that the proposal for provisional registration is as per the objectives laid down under section 3, the Director shall grant provisional registration for a period of six months.(2)The report of the Inspection Committee for the final registration of a Centre which has been provided the provisional registration under sub-section (1) shall be processed in such manner as may be prescribed.
