Section 15(1) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(1)Grant concession of 50% on value of immovable properties or corpus fund fixed as a norm in general cases for a period not exceeding three years from the dale of granting permission by the Government in cases where,-(i)the institution proposed is being established in a notified rural tribal area; and(ii)no institute of higher education, general or vocational, within radius of 20 km. of the proposed location. However, an application tor obtaining the rebate mentioned herewith shall have to be made by the respective management committee.
