Section 37(1) in Assam Elementary Education Act, 1962
(1)The terms and conditions of recognition, and of grant-in-aid to new Elementary Schools, shall be as laid down by the State Board from time to time :Provided that the State Government may direct the Stare Board to recognise any existing rule or set of rules adopted in any particular area, by an authority duly constituted to look after the management of Elementary Schools; and such direction from the said Government shall be binding on the State Board.
