Section 34 in Assam Education Department Rules and Orders
34. A "recognised institution" means an educational institution of any class or grade recognised by or affiliated as such to-
(i)the Government of India ; or(ii)the Government of Assam or any other Indian State ; or(iii)an Indian University ; or(iv)the State Board ; or(v)a School Board ; or(vi)the State Madrassa Board ; or(vii)the Assam Sanskrit Board ; or(viii)by any other authority constituted by law for the purpose of imparting or/and managing education of any standard whether exclusively or as a part of its other functions ; Provided that the local and Municipal Boards shall not have the power to recognise any institution.
