Section 6(2) in Himachal Pradesh Early Childhood Care and Education Centres (Registration and Regulation) Act, 2017
(2)For this purpose, all the existing Centres shall apply for registration of a Centre within three months of the commencement of the Act, on the form as may be prescribed to the concerned District Programme Officer. The District Programme Officer shall place all such applications before the Inspection Committee within one month from the date of receipt of such applications.
