Section 5 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
5. Special provisions in respect of existing institutions.
- The institutions imparting education, which were established and recognised in accordance with rules in force immediately before the commencement of the said Act and in existence at such commencement shall be deemed to be educational institutions, established and recognised under the said Act, provided that they comply with the provisions of the said Act and the rules made thereunder, within such period and in accordance with such procedure as may be prescribed :Provided that any private institution imparting education which is in existence at the commencement of the said Act but which has not been recognised in accordance with the rules in force immediately before such commencement, shall make an application for recognition in accordance with the provisions of the said Act and the rules made thereunder and every such application shall be disposed of within sixty days of its receipt by the Competent Authority.
