Section 69 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
69. Inspection of Educational Institutions.
(1)The Government or the Competent Authority may authorise any officer not below such rank as may be prescribed to inspect any educational institution in the State.(2)The officer authorised under sub-section (1) shall exercise general powers of inspection over the working of the educational institution.(3)The management and the employees of the educational institution shall at all reasonable times be bound to afford to the aforesaid officer all such assistance and facilities as may be required for the purpose of such inspection.(4)The management shall comply with such directions or suggestions as may be given provided that the management aggrieved by any such direction or suggestion may appeal, within thirty days from the date of receipt of such direction or suggestion to the prescribed authority whose decision on such appeal shall he final.
