Section 32 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
32. Application for grant.
- The sanctioning authority may consider application for the grants available for the non-governmental institution, provided that;(i)the institution applying for a specific grant has been registered as a society under the Registrikaran Adhiniyam in force and has been duly recognised by the Government under the concerned laws for eligibility to the grant;(ii)the institution has been in existence and running for not less than five years in case of the ad-hoc grants and ten years of its establishment in case of maintenance grants;(iii)the application for grant is for such purposes only as have been provided by the Government;(iv)the application for grant is not associated with promotion of any sectional interest, based on a particular caste, creed or community;(v)the institution has not such antecedents, which render it ineligible for the assistance in its record;(vi)the number of students enrolled in and benefited by the institution.
