Section 68 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
68. Power to make rules.
(1)Subject lo the provisions of the Act, the Government may by notification make rules to carry out all or any of the purposes of the said Act.(2)In particular and without prejudice to the generality of foregoing sub-section such rules may provide for,-(i)the mariner in which in any inquiry under the Act shall be held;(ii)the registers, statements, reports, returns, budgets and other information to be maintained or furnished by approved colleges for the purpose of the Act;(iii)the establishment of maintenance and administration of educational institution;(iv)the recognition to educational institutions and the conditions therefor;(v)regulating the rates of fees, the levy and collection of fees in educational institutions;(vi)the manner in which accounts, registers, records anti other documents shall be maintained in the educational institutions and the authority responsible for such maintenance;(vii)the inspection of educational institutions and the officers by whom inspection shall be made;(viii)the mode of keeping and the auditing of accounts of such institutions;(ix)the standards of education and courses of study in educational institutions;(x)the grants of sums by the Government lo educational institutions towards providing scholarships, bursaries, fee concessions etc.;(xi)the preparation and submission of development plans for educational institutions in general education and the contents of such plans;(xii)the powers and the functions of the officers and other subordinate staff of the Higher Education Department;(xiii)the preparation and sanction of building plans and estimates of the educational institutions and the requirements to be fulfilled by the building for the educational institutions maintained by the local authorities and private institutions;(xiv)the purposes for which the premises of the educational institutions may be used and the restrictions and conditions subject to which such premises may be used for any other purpose;(xv)the regulation of the use of text books, maps, plans, instruments and other laboratory and sports equipment in the institutions;(xvi)the regulation for admission into educational institutions of students for the academic course, private study and other special courses and the attendance thereat;(xvii)the qualifications necessary and other conditions to he fulfilled for appearing at the examinations conducted by the authorities under the Act and the method of valuation or revaluation of answer scripts;(xviii)the manner of conduction of the class and terminal examinations within the institution;(xix)the conditions subject to which donations or contributions from the public may be accepted by the educational institutions and the naming of institutions;(xx)the conditions for co-education in the educational institutions and the regulation of the conduct and discipline of.the students and the penalty for misconduct or indiscipline;(xxi)the manner of service of notices, orders and other proceedings, of presenting appeals or applications for revision or review and the procedure for dealing with them and the fee in respect thereof;(xxii)the scale of fees or charges or the manner of fixing fees or charges payable in respect of any certificate or other document for which such fees may be collected;(xxiii)the constitution of educational councils at the state level, their composition and function;(xxiv)all matters expressly required or allowed by the said Act to be prescribed or in respect of which the said Act makes no provision or makes insufficient provision and a provision is, in the opinion of the Government, necessary for the proper implementation of the said Act.
