4. Establishment and recognition of educational institution.
(1)The State Government may regulate the primary and other stages of education in Government and private educational institutions.(2)The State Government shall take, from time to time, such steps as they may consider necessary or expedient, for the purpose of providing facilities for general education, special education and for the training of teachers.(3)The State Government may, for the purpose of providing such facilities-(a)establish and maintain educational institution; or(b)permit any person or body of persons to establish and maintain aided educational institution; or;(c)recognise any educational institution established and maintained by any person or body of persons.(4)All existing educational institutions shall be deemed to have been established in accordance with this Act.(5)After the commencement of this Act, the establishment of any private educational institution shall be subject to the provisions of this Act and the Rules made thereunder and any such educational institution established otherwise than in accordance with such provisions shall not be entitled to be recognised by the State Government.(6)The recognition shall be accorded by the prescribed authority on behalf of the State Government.
