Section 30(2) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(2)The grants can be sanctioned for-(i)maintaining the salary and allowances in aided institution;(ii)building;(iii)instruments or land;(iv)other allied purposes to such extent and within such limits and with such conditions as may deem fit to the Government.
