(1)The State Government shall subject to such rules, as may be prescribed, constitute such number of bodies of experts as may be deemed necessary,-(a)to consider the need for providing educational facilities to the people in the locality or for the type of education;(b)to consider whether the special conditions, if any, for recognition applicable to any institution have been fulfilled by such institution;(c)to recommend to the State government from time to time, modifications or changes in the conditions for recognition; and(d)to make recommendations to the State Government or the competent authority on such other matters as may be referred to it by the State Government or the competent authority.
