Section 4(2) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(2)On receipt of the application, the Director, after considering the particulars and information contained in the application under sub-section(l) and after making such enquiry as he may deem necessary, may, either grant or refuse to grant prior permission to the applicant for opening a non-government educational institution.Provided that the Director may refuse to grant permission if he is of the opinion that the particulars and information furnished in the application do not fulfill the requirement as laid down in the Act and rules made thereunder for reasons to be recorded in writing,
