Section 9 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
9. Academic permission and recognition by the Board and the Council to be governed by their own regulations.
- Grant of prior permission and administrative recognition to establish and run an institution under sections 4 and 5 respectively, shall not cast any obligation on the State Government or the Director as the case may be, in respect of granting academic permission and recognition by the Board of Secondary Education, Assam (SEBA) or the Assam Higher Secondary Education Council (AHSEC) or any other Board, Council or Body under the State or Central Government or under any statute, which shall be governed by the respective rules and regulations of the concerned Board, Council, Body, as the case may be.
