(1)Any local authority or any person or registered body of persons intending to,-(a)open higher classes in an institution registered under this Act imparting education; or(b)upgrade any such institution,may make an application to the registering authority for grant of permission therefor within such period and in such form accompanied by such fee as may be prescribed.(2)Subject to such rules as may be prescribed, the provisions of subsections (2) and (3) of section 31 shall, mutatis mutandis, apply to the granting of permission on such application.(3)Where permission is granted under this section the certificate of registration issued to the institution shall be altered or modified accordingly.
