Section 2 in The Assam Higher Secondary Education Act, 1984
2. Admission of institutions in other States and Administrations to the privileges of the Council.
- Notwithstanding anything contained in Section 1, any Government of a State or Territory or Administration other than the Government of Assam may apply to the Council for being admitted to the privileges of the Council and the Council may subject to such conditions as it may think fit to impose, admit such State or Territory or Administration to the privileges of the Council.
