Section 9(c) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
(c)Information with regard to fees collected from the Private Universities under the provisions of these rules and deposited in Government Treasury, and penal interest, if any, imposed and deposited in the Government Treasury, and other relevant information in this regard for every financial year shall be maintained in the office of the Regulatory Commission. Penal interest information shall be kept in the form shown in Annexure-I.
