Section 5(2) in The Meghalaya School Education Act, 1981
(2)No recognition shall be given by the appropriate authority unless-(a)the institution has adequate financial provision for continued and efficient maintenance of the institution regarding payment of salary and allowances to its employees, as prescribed ;(b)the area has the need for providing educational facilities to the people in the locality ;(c)the institution provides for approved course of study and efficient instruction;(d)the institution has teachers with prescribed qualifications ;(e)the institution has the prescribed facilities for physical education, library service, laboratory work, workshop practice or co-curricular activities; and(f)the institution satisfies the other requirements laid down by this Act and the rules and order made thereunder.
