Section 37 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
37. Power to withhold, withdraw, reduce, suspend, or recover the grants.
- The Government may after necessary investigation withhold, withdraw, suspend, reduce the grant, or to recover the amount under objection, and to vest into the Government, the property created out of grants,-(i)if the institution concerned fails to fulfill all or any of the conditions of recognition or aid; or(ii)it refuses admission to any student on the ground of caste or community to which the student belongs; or(iii)if the management or any of the teachers employed in the institution takes part in political agitation directed against the authority of Government; or inculcates opinions tending to excite feelings of disharmony or disaffection amongst the students; or(iv)if the institution, directly or indirectly, encourages propaganda calculated to bring in hatred, ridicule or contemptuous of the beliefs and practices of any religion; or(v)if there is violation of any orders of the Commissioner with regard to the employment of any teacher whose certificate has been cancelled or suspended after due enquiry or who after due enquiry has been considered by him to be unfit or undesirable to be a teacher: or there is falsification of registers, or misuse of special fee collections or other funds for purposes other than those for which they are collected or there is misrepresentation regarding fees; attendance or mass copying has been reported by the University or other matters or other proved fraud or irregularity; or(vi)if the institution concerned fails to disburse the salaries of teachers and employees as per University Grants Commission scales and State Government or willfully violates the instructions of the Government in carrying out its directives given or fails to submit the quarterly report as to the number of students enrolled, the curriculum completed as per schedule, the utilisation certificate of the grant disbursed for the said purpose to the Commissioner of Higher Education; or(vii)if the grant provided is used for the purposes other than those for which they have been sanctioned.
