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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(4) in Manipur Coaching Institute (Control and Regulation) Act, 2017

(4)After the commencement of this Act, any person who desires to establish ,or run coaching institute shall have to apply before the Registering Authority along with such fee as may be prescribed in the following manner -
(a)Determination of curriculum - Curriculum for different kinds of academic support and duration for completion of Curriculum shall be clarified.:
(b)Academic qualification of teachers The teaching shall be performed, by non-government teachers or retired teachers having at least graduation qualification and the bio-data of the teachers, their' academic qualification and experience, shall be mentioned.
(c)Tuition fees - (1) The coaching institute shall have to issue a prospectus, mentioning different curriculum and duration of completion of curriculum along with the tuition fees.