Section 23(1) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(1)The Government shall constitute a permanent standing committee comprising of seven members of which the Commissioner of Higher Education shall be the Chairman, Additional Director of Higher Education Member-Secretary, one member of the management, the principal of college, one principal of the government colleges, one principal of non-government colleges, and one educationist to be nominated by the Government for fixing and regulating the fee structure.
