Section 4(1) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(1)Any individual, association of individuals, Non-Government Organization, society or trust intending to establish and run a non government educational institution and on given an undertaking to fulfil the requirements as laid down under section 10, [shall] [Substituted 'may' by Assam Act No. 20 of 2018.] submit an application before the Director in such form containing such particulars and information as may be prescribed, for obtaining, prior permission for establishment and running of such institution. The undertaking shall be the part and pacel of the application form and shall be prescribed.
