Section 55(1) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(1)Notwithstanding anything contained in any law for the time being in force no sale, mortgage, lease, pledge, change or transfer of possession in respect of any property of a non-government institution shall be made on creation except with the previous permission in writing of the Competent Authority on an application made in this behalf.
