Section 58 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
58. Furnishing of returns etc.
- Every educational agency shall within such time or within such extended time as may be fixed by the Competent Authority in this behalf, furnish to the Competent Authority such returns, statistics and other information as the Competent Authority may, from time to time, require.
