Section 10(f) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(f)Priority shall be accorded to the educational agency who wants to open institutions of higher learning in the following areas ;-(i)Blocks where there are no facilities for higher education;(ii)Remote areas of the State not accessible;(iii)Inter State border areas where educational institution do not exist on either side;(iv)Physical distance exceeds 30 km. from the next existing scat of higher learning. However, in exceptional cases the distance could be reduced to 20 km.;(v)Tribal blocks where the population of the Scheduled Tribes exceeds 50%.(vi)Urban areas where higher educational institutions do not exist in consonance with population density;(vii)Where literacy rate is very low with special reference to percentage of literacy in higher education for women;(viii)Where the educational agency plans to start residential colleges in the tribal blocks.
