Section 18(4) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(4)Every recognised non-government educational institution shall reserve 5% seats for admission of meritorious pupils hailing from poor families as recommended by [Deputy Commissioner of the concerned district] [Substituted 'Director' by Assam Act No. 20 of 2018.] in this behalf. Such pupils shall be selected as per norms to be prescribed.
