Section 33 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
33. Form and declaration for grant.
- Every application for the sanction of grant shall be made to the Government, in such form as may be prescribed, together with a declaration signed by management of the recognised institution to the effect,-(i)that the conditions of recognition and of grant are being and shall continue to be fully observed;(ii)that all facilities for inspection of that institution, its accounts, registers and other records relating to the purpose shall be provided as and when required; and(iii)that all the returns and reports prescribed in this behalf submitted to the Competent Authority within the time specified by it.
