(1)(a)On or after the commencement of this Act, no tutorial institution shall be started without prior registration; and an application for such registration shall be made in the prescribed manner and to the prescribed officer.(b)In the case of a tutorial institution in existence at the commencement of this Act, any person or body of persons managing such institution shall, within ninety days from such commencement, make an application for registration to the prescribed officer and if no such application is so made or if the prescribed officer communicates to him an order refusing to register the institution under sub-section (2), the person or body of persons managing such institution shall not run the institution from the date of expiration of the ninety days aforesaid or the date of communication of such order of refusal, as the case may be.(2)On receipt of an application under sub-section (1), the prescribed officer may, after satisfying himself whether or not the application contains all the prescribed particulars and that the tutorial institution complies with the minimum requirements prescribed in regard to the sanitary conditions of the premises and the qualifications of the teaching staff, either register the tutorial institution in a register to be maintained for the purpose or refuse to register, and shall, where he so registers the institution, issue in the prescribed form a registration certificate in the name of the tutorial institution.(3)The person or body of person managing every tutorial institution so registered, shall submit to the prescribed officer within two months after the end of every academic year, an annual report regarding the coaching facilities provided by it during the academic year.(4)The person or body of persons managing every tutorial institution so registered shall give intimation to the prescribed officer and the District Education Officer, of any change in any of the particulars furnished under sub-section (1), or of closure of the institution, in such form, in such manner and within such time as may be prescribed, and the prescribed officer shall on receipt of such intimation, amend the register referred to in sub-section (2) and the registration certificate wherever necessary, or as the case may be, cancel the certificate, and notify the same.(5)Where the person or body of persons managing any tutorial institution has, in the opinion of the prescribed officer, contravened any of the conditions subject to which the registration certificate is issued to such person or body of persons managing such institution, the prescribed officer may, after giving the person or body of persons an opportunity of making his representation, cancel the registration certificate and remove the name of the institution from the register referred to in sub-section (2) and notify the same.(6)Any person who runs a tutorial institution in contravention of clause (b) of sub-section (1) or who establishes and manages a tutorial institution without obtaining a registration certificate under sub-section (2) or who after the registration certificate issued to him, under that sub-section having been cancelled continues to run such institution, shall be punished 40[with imprisonment for a term which shall not be less than six months but which may extend to one year or with fine which may extend to one thousand rupees or with both:]Provided that for a second or any subsequent offence under this section, he shall be punished with imprisonment for a term [which shall not be less than one year but which may extend to two years or with fine which may extend to five thousand rupees or with both:] [Substituted by Act No.27 of 1987.][Provided further that the Court convicting a person under this section shall also order the closure of the tutorial institution with respect to which the offence is committed.] [Second proviso to sub-section (6) added by Act No.27 of 1987.]
