Section 3(21) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(21)"President of the Foundation Society" means a person who is duly elected as its President (by whatever name called) by the foundation society and is the exclusive head there of and when the society is superseded under Section 33 for the Society Registrikaran Adhiniyam, 1973 the person or the head of (he body-of the persons appointed by the State Government to manage the affairs of the Society;
