Section 3(9) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(9)"Foundation Society" means a body of persons registered or incorporated by law for registration and statutory incorporation, which funds and maintains an educational institution admitted to seeking admission to the privilege of the University and where the governing body of this society is superseded under Section 33 of the Chhattisgarh Society Registrikaran Adhiniyam, 1973 the person or persons appointed by the State Government to manage the affairs of the society;
