Section 55 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
55. Restriction on alienation of property of non-government institution.
(1)Notwithstanding anything contained in any law for the time being in force no sale, mortgage, lease, pledge, change or transfer of possession in respect of any property of a non-government institution shall be made on creation except with the previous permission in writing of the Competent Authority on an application made in this behalf.(2)(a)No permission applied for under sub-section (1) shall be refused by the Competent Authority except where the grant of such permission will in its opinion, adversely affect the working of the institution;(b)The Competent Authority shall pass an order, cither granting or refusing permission applied for within a period of sixty days from the date of receipt of the application.(3)Any person aggrieved by an order refusing permission under sub-section (2) may in such manner and in such time as may be prescribed, appeal to the prescribed authority.(4)Any transaction made in contravention of sub-section (1) shall be deemed null and void.
