Section 53 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
53. Non-Government institution not to be closed down, etc. without notice.
- Save as otherwise provided in the said Act, no non-government institution in full or in part shall be closed down or discontinued, unless a notice of not less than one academic year expiring with the end of any academic year and indicating the intention to do so, has been given by the management to the Competent Authority.
