Section 5(7) in The Meghalaya School Education Act, 1981
(7)Every existing recognised school shall be deemed to have been recognised under this Act and shall be subject to the provisions of this Act and the rules made thereunder :Provided that where any such does not satisfy any of the condition specified in sub-section (2), the appropriate authority may require the school to satisfy such conditions within a specified period and if such conditions are not satisfied, recognition may be withdrawn from such school.
