Section 18 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
18. Restriction on shifting and transfer of permitted institutions.
(1)No institution for which permission to establish has been granted to meet the educational needs of a particular area, shall be permitted to be shifted to another area.However, it shall be permissible to shift the institution from one building to another within the same vicinity for the purpose of providing better accommodation or shifting into own building with the prior permission of the Government.(2)Any unauthorised shifting of the institution shall render automatic withdrawal of the permissions granted to the institution, without any further notice.(3)The educational agency, for which permission to establish an institution has been accorded shall not transfer the institution to another educational agency under any circumstances.
