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State of Chattisgarh - Section

Section 22 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005

22. Annual Report.

- The Regulatory Commission shall prepare once in every financial year, in such form and at such time as may be decided by the Commission, an Annual Report giving true and full account of its activities during the previous year and copies thereof shall be forwarded to the Higher Education Department. The Higher Education Department shall cause the same to be laid before the State Legislative Assembly.