Section 10(xviii) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(xviii)Ail records of the institution shall be open to inspection by any officer authorised by the State Government or the Director, as the case may be, at any time and the institution shall furnish such information as may be necessary to enable the State Government or the Director, as the case may be, to discharge their duties and functions in accordance with the provisions of this Act and the rules made thereunder or any other law for the time being in force;
