Section 16 in The Meghalaya School Education Act, 1981
16. Admission to recognised school.
(1)A child who has not attained the age of six years, shall not be admitted to Class I or an equivalent class or any class higher than Class I, in a recognised school.(2)A student seeking admission for the first time in a recognised school in a class higher than Class I, shall not he admitted to that class if his age reduced by the number of years of normal study between that class and Class I or an equivalent class, falls short of six years.(3)Admission to a recognised school or to any class thereof shall be regulated by rules as may be prescribed.
