Section 12(2) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
(2)In appropriate cases, if the State Government is of the view that an existing educational institution needs be expanded so as to have more classes, the State Government may, by order, make expansion of an existing educational institution from Primary to Upper-Primary and from Upper-Primary to Secondary and Secondary to Higher Secondary or reverse the said educational institutions to a lower level in the case of lose or absence of such necessity of more classes in any such Educational Institution.
