Section 41(1) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(1)In case where the management of aided educational institutions do not pay dearness allowance at rates notified by the Government for the staff in such institutions the Commissioner, shall carry out investigation into the financial position of the institution and if, after such investigation he is satisfied that the managements can afford to pay the allowance at Government rates, shall direct the management concerned to pay the allowance at Government rates.
