Section 6(4) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(4)The existing institutions which have been established and run with or without the permission or recognition of the State Government or Director without having the minimum requirements as laid down under section 10 or the rules made thereunder, shall have to fulfil the requirements within a period of two years from the date of commencement of this Act after which those institution shall be finally registered.
