Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(ii) in Regulations for Recognition of Higher Secondary Schools and Junior Colleges

(ii)The Council may grant permission to a new H.S. School or a new Junior College in the first instance for a Higher Secondary cause in arts and/or commerce only; provided that if the proposal is sponsored by the Government or by a well recognised body with adequate financial resources, permission may be accorded to start H.S. Classes in Science alone or along with arts or commerce simultaneously in the same year.