Section 44 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
44. Operation of fund.
- The institutional fund shall be operated jointly by a representative of the institution nominated by its management and the Commissioner of Higher Education or his nominee, under the rules framed by the Government under the said Act on certain conditions as may be prescribed in the rules, the State Government may issue, an order authorising the Commissioner or his nominee to operate the account singly for such period as may be specified in the order.
