Section 7(1) in The Meghalaya School Education Act, 1981
(1)The State Government may, subject to such conditions and in such manner as may be prescribed, pay to the Director, for distribution of aid to recognised private schools, such sum of money as Government may consider necessary :Provided that no existing school, receiving aid immediately before the commencement of this act, shall be eligible for the continuance of such aid unless it complies within such period as may be specified by the Director, with the conditions specified in the proviso to sub-section (2) of Section 5.
