Section 3 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
3. Non Government Colleges and other Institutions of Higher Learning not to be established except after permission.
- No educational institution of higher learning shall be established except in accordance with the provisions of this Act and any person who contravenes the provision under this Act or whose permission has been withdrawn/cancelled continues to run such institution shall liable to be punished with a simple imprisonment for a term of not less than fifteen days or with a fine of maximum of Rupees Three thousand or with both.
