(2)In pursuance of the notification under sub-section (1), any educational agency including local authority or registered body of persons intending to (a)establish an institution imparting education;(b)open higher classes in an institution imparting primary education; or(c)upgrade any such institution into a high school;(d)open new courses (certificate, diploma, degree, post-graduate degree courses, etc.) may make an application, within such period, in such manner and to such authority as may be notified for the grant of permission therefor.
