Section 25 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
25. Liability of the Chairman etc. to punishment.
- Any non-government educational institution or School Authority thereof failing to comply with any direction issued to it by State Government or the Director in discharge of their duties under this Act, the Chairman, or President or the society or trust or the individual, association of individuals or any other person responsible for overall management of the institution or the owner thereof shall be held responsible and be liable to be punished with a fine which may extend to Rupees ten thousand for the first offence and in the event of commission of every subsequent offence the fine may extend to Rupees fifty thousand.
