Section 62 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
62. Eligibility for ad-hoc grant.
- The institution intending to apply should have,-(a)completed a period of five years since the session from which students were admitted for the first year of the faculties provided;(b)a strength of students not less than,-(i)three hundred in case of urban areas;(ii)one hundred and fifty in case of scheduled areas, girls' colleges and the areas where there is no such institution of higher education within the radius of 25 km.;(c)been paying the salaries for academic staff as per University Grants Commission scales to the extent possible and Government scale for non-teaching staff;(d)a copy of the salary statement of both academic and non-academic staff as proof of evidence in order to qualify for ad-hoc grant.
