Section 2(d) in Chhattisgarh Educational Institutions (Reservation in Admission) Act, 2012
(d)"Appropriate Authority" means the University Grants Commission, the Bar Council of India, the Medical Council of India, the All India Council for Technical Education, the Nursing Council of India, the Dental Council of India, Central Council of India Medicine or any other authority or body established by any act for the time being in force, for the determination, coordination or maintenance of standards of higher education in any Educational Institution;
