Section 10(xii) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(xii)Sanitary arrangements at institution shall be adequate and are kept in good order and a certificate from the Health Officer of the local authority having jurisdiction over the area in which the institution is located as to the health and sanitary conditions of the institution and its surroundings has been furnished, and will also be furnished as and when required by the Director;
