Section 15(3) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(3)Moreover, the Government may consider giving concessions for the following, provided the educational agency has at least 15 acres of land registered with the society, however, if the area where the institution is to he opened is in tribal areas then at least 5 acres of land should be registered with the society;(i)50% of the total expenditure for administrative buildings, class rooms, hostels, sports complex, and laboratory, as per the estimate of public works department or any approved agency by the State or Central Government and the building being constructed by public works department;(ii)100% of the salary of the teachers appointed as per University Grants Commission norms which shall be mandatory initially for a period of ten years;(iii)50% of the cost of equipments purchased for vocational courses started;(iv)100% of the cost of relevant course books purchased for vocational courses;However, the above concession shall not be applicable for institutions that want to run traditional courses.Further more, a committee whose Chairman shall he the Collector of the district under which the institution falls shall nominate the concession enumerated above. The issuance of the concession granted every year shall only alter the receipt of the utilisation certificate countersigned by the Chairman of the monitoring committee.
