Section 56 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
56. Permission to alienation.
- The Government may, by order in writing, permit the transfer of any such land or building subject to such conditions as they may impose, if :-(1)The transfers made in furtherance of the purposes of the educational institution or of ancillary purposes approved by the Government, and the proceeds of such transfer are to be wholly utilised in furtherance of the said purposes;(2)The transfer is made only in part in furtherance of the purpose aforesaid, provided repayment is made to the Government of such portion as the Government may direct;(3)The transfer is made for any other valid reason, provided repayment is made to the Government in full of the grant provided under the said Act.
