Section 22 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
22. Regulation of Admission.
(1)The application prescribed for admission of students and the advertisement calling for the application shall contain the particulars of order under which the institution has been established.(2)The admission of students into various courses shall he as per the rules of admission prescribed by the University concerned, from the time to lime.(3)In no case the intake of student shall exceed the prescribed limits of strength. The principle of the institution shall be personally liable for violation of the rules of admissions.
