Section 1(6) in The Assam Non-Government Educational Institutions (Regulation and Management) (Amendment) Act, 2018
(6)The Non-government Educational Institutions shall ensure imparting of training to teaching staff employed by it for the purpose of teaching."In the principal Act, in section 18,-"'(i) in sub-section (4 ), for the word "Director'', the words "Deputy Commissioner of the concerned district" shall be substituted.(ii)in sub-section(5), for the word "Director", the words "appropriate authority of the Gc1vernment" shall be substituted.In the principal Act, after section 28, the following new section 28A. shall be inserted, namely:-"Appeal 28A. Any non-goverrunent educational institution or any individual, Non-Government Organisation, Society or Trust, as the case may be, establishing any non-go'Vemment educational institution, aggrieved by the order of Director passed under any of the provisions of this Act, may prefer an appeal before the State Government against the order o:f Director within 30 days from the date of receipt of such order. Dc::cision of the State Government in such appeal, shall be final and binding on all concerned."
