Section 8(c) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
(c)Provided that where the amount of Endowment Fund has been deposited in the Fund of the Regulatory Commission by a Sponsoring Body with an intention to start a Private University after receiving letter of intent, as per sub-section (2) of Section 6 of the Act, and where the Regulatory Commission is satisfied as per Section 8 of the Act, that the proposal to establish a Private University cannot be approved by it for the reasons to be recorded in writing and thus is not in a position to advise the State Government to issue a Notification for establishment of the Private University under sub-section (1) of Section 9 of the Act, the Regulatory Commission shall refund the amount of Endowment Fund and income therefrom, if any, to the Sponsoring Body.
