Section 6(5) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(5)The existing institutions which have been established or run without the permission or recognition of the State Government or Director and fulfilling the requirements as laid down under section 10 and the rules made thereunder shall apply for obtaining administrative recognition from the Director within a period of six months from the date of commencement of this Act. After giving administrative recognition those institutions shall be finally registered by the Director.
