Section 73 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
73. Power to exempt any institution from and provisions of the Act.
- Notwithstanding anything contrary contained in the Act, the State Government may by general or a special order subject to such conditions, if any, as it may deem fit to impose or exempt any institution or class of institutions from all or any of the provisions of the Act :Provided that any such order shall specify the ground for imposition or exemption mentioned under the aforesaid provision.
