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State of Manipur - Section

Section 3 in Manipur Coaching Institute (Control and Regulation) Act, 2017

3. Establishment registration of coaching institute for the academic support for preparation of curriculum and different competitive examinations.

(1)The coaching institutes already established and conducting coaching shall, have to be registered within one month from the enactment of this Act.
(2)After the, commencement of this Act, no coaching institute shall be established or run without 'obtaining Valid registration certificate.
(3)The tenure of registration shall be for three years.
(4)After the commencement of this Act, any person who desires to establish ,or run coaching institute shall have to apply before the Registering Authority along with such fee as may be prescribed in the following manner -
(a)Determination of curriculum - Curriculum for different kinds of academic support and duration for completion of Curriculum shall be clarified.:
(b)Academic qualification of teachers The teaching shall be performed, by non-government teachers or retired teachers having at least graduation qualification and the bio-data of the teachers, their' academic qualification and experience, shall be mentioned.
(c)Tuition fees - (1) The coaching institute shall have to issue a prospectus, mentioning different curriculum and duration of completion of curriculum along with the tuition fees.
(2)Under the curriculum, it shall be mandatory to mention in the prospectus the number of lectures, tutorial group discussions etc.
(d)Physical Infrastructure:- (1) Within the basic structure of the coaching institute, minimum one sq. meter area should be for, each student.
(2)Other facilities - Under this, the following facilities shall be made available by every coaching institute:-
(i)Sufficient furniture (bench/ desk etc.);
(ii)Sufficient lighting arrangement (electrification);
(iii)Facility of drinking water;
(iv)Facility of toilets;
(v)Facility of sanitation and clean mess;
(vi)Arrangement for fire extinguisher;
(vii)Medical treatment facility and
(viii)Facility of parking of cycles/ vehicles;