Section 64 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
64. Priority.
- The priority in consideration of grants shall be given to the institutions,-(a)from Scheduled Areas;(b)for education exclusively for women;(c)from such notified blocks, where there is no facility whatsoever of higher education;(d)which have been established under the public-private partnership in management with at least 30% of the movable and immovable property having been provided in the shape of public share of the properties of the institution;(e)which are established for; and running with, the complete range of vocational or applied subjects and courses.
