Section 37 in Assam Elementary Education Act, 1962
37. Recognition and grant-in-aid to new Elementary Schools.
(1)The terms and conditions of recognition, and of grant-in-aid to new Elementary Schools, shall be as laid down by the State Board from time to time :Provided that the State Government may direct the Stare Board to recognise any existing rule or set of rules adopted in any particular area, by an authority duly constituted to look after the management of Elementary Schools; and such direction from the said Government shall be binding on the State Board.(2)Subject to the provision of sub-section (1) the Inspector of Schools of the area concerned shall, on the recommendation of the Deputy Inspector of Schools concerned, accord necessary recognition to such of the senior Basic Middle Madrassa and Middle Vernacular Schools as fulfil the required conditions. In all other cases the Deputy Inspector of Schools shall accord such recognition.
