Section 6 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
6. Registration and administrative recognition of the existing non-government educational institution.
(1)The existing non-government educational institutions shall submit application for registration of their institutions before the Director furnishing the full particulars and information and on payment of such fees as may be prescribed relating to the institution sought to be registered and shall also furnish the copies of Government permission or recognition, if any, previously obtained before academic recognition from the respective Board or Council as the case may be, within six months from the date of commencement of this Act:[Provided that in case of failure of any institution to register the institution under subsection (1) of Section 6 within the stipulated period, the institution shall be allowed registration on payment of the fees with 50% increase of prescribed rate, provided the institution is registered within a period of one year from the date of coming into force of this Amendment Act. In the event of failure of any institution to register within one year as stipulated above, the Director shall issue notice to close down the institution in a phased manner that there shall not be any admission in lowest class of the School from the next academic year and such institution shall be completely closed down after passing out the highest class of the institution.] [Inserted by Assam Act No. 20 of 2018.](2)On examination and consideration of the application and the information furnished by the existing institutions under subsection (1), the Director shall provisionally register the existing institution pending such enquiry or inspection as may be prescribed, for final registration of the institution.(3)Immediately after provisional registration of an existing institution, the Director shall make or cause to be made an enquiry or inspection of the respective institution and the existing institutions which have been found established and run with the permission or recognition from the State Government or Director possessing the requirements as laid down under section 10 and the rules made thereunder, shall be granted final registration.(4)The existing institutions which have been established and run with or without the permission or recognition of the State Government or Director without having the minimum requirements as laid down under section 10 or the rules made thereunder, shall have to fulfil the requirements within a period of two years from the date of commencement of this Act after which those institution shall be finally registered.(5)The existing institutions which have been established or run without the permission or recognition of the State Government or Director and fulfilling the requirements as laid down under section 10 and the rules made thereunder shall apply for obtaining administrative recognition from the Director within a period of six months from the date of commencement of this Act. After giving administrative recognition those institutions shall be finally registered by the Director.(6)The provisional registration and recognition etc. of the institutions which have failed to fulfil the requirements as laid down in the Act and the rules within the time frame stipulated in this section, shall be liable to be cancelled and the institutions shall be liable to be closed down under the provisions of this Act.
