Section 5(4) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(4)If the Administrative Recognition Committee is of the view that the School Authority of an institution has failed to fulfilthe requirements as laid down in the Act or the rules framed thereunder or any stipulations in the undertaking as referred to in section 4, no recognition shall be made to the institution for reasons to be recorded in writing.
