Section 12(3) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(3)In case the educational agency requests for relaxation in time to fulfill the requirements, then it shall be at the discretion of the Commissioner ¦of Higher Education to do so after getting a report from a person or persons appointed for the purpose by the Competent Authority.However, the Competent Authority shall direct the person or persons appointed to submit a report every year regarding the fulfillment of progress of the concessions granted for the said purposes and in case the progress is not found satisfactory continuously for three years the permission granted shall stand withdrawn forthwith by issuing notice.
