Section 65 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
65. Limitations to Ad-hoc Grant.
(1)The Government may sanction grant upto Rs. 5 lacs as the maximum limit subject to the condition that not more than Rs. 2 lacs shall be sanctioned for any single item.(2)An institution to which a grant has been sanctioned shall not be eligible to apply for the next grant until expiry of the three completed years from the date of sanction of the grants.(3)The amount of sanction shall be decided by the Department or Government on the basis of eligibility and justification of the proposed plan submitted by the institution along with the application.(4)The Government shall have the exclusive right to decide the size, shape and amount of the grants.(5)The Government shall have the power to accept or reject partially or in full the application without assigning any reason and such decision shall be final.
