Section 18(1) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(1)No institution for which permission to establish has been granted to meet the educational needs of a particular area, shall be permitted to be shifted to another area.However, it shall be permissible to shift the institution from one building to another within the same vicinity for the purpose of providing better accommodation or shifting into own building with the prior permission of the Government.
