Section 55(2) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(2)(a)No permission applied for under sub-section (1) shall be refused by the Competent Authority except where the grant of such permission will in its opinion, adversely affect the working of the institution;(b)The Competent Authority shall pass an order, cither granting or refusing permission applied for within a period of sixty days from the date of receipt of the application.
