(6)(i)When a school or college desires to add to the courses of instruction in respect of which it is recognised, an application for permission to make such addition shall be made in the same manner as an application for recognition as a school or college.(ii)The application shall contain sufficient information to satisfy the Board that so far as the additional courses of instruction are concerned adequate provision is made in respect of matter specified in clause (2).(Government order no. 1878, dated the 11th July, 1955.)Section VIState Bureau of Educational and Vocational Guidance
