Section 7 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
7. Application for grant of permission.
- Any society registered under the provisions of the Chhattisgarh Society Registrikaran Adhiniyam, 1973 desirous to open a college may make an application, in the manner prescribed on this behalf, not later than the [31st July of the year] [Substituted '31st October of the year' by C.G. Act No. 18 of 2013, dated 30.4.2013.] preceding the academic year in which the institution is proposed to be opened, to the Commissioner along with,-(a)the proof of registration of the society;(b)the details of the management and the managing body concerned;(c)the details of the funds available with the society supported by their respective proofs;(d)the details of the land and buildings having space for office, classrooms, laboratories, common-room, games and sports etc. with basic amenities as of toilets, water and electricity. Documented proof in support of ownership, hire or lease should be submitted. It should be ensured that such provisions arc made for at least five years;(e)the details of immovable property required to run the institution, such as furniture and equipments for the office, classes, laboratories, common-room etc.;(f)constitution of the incorporated body which should necessarily contain along with its other provisions, the description of management and its committees and the rules and regulations, procedures for administrative and financial management of the proposed institution;(g)a copy of the tentative budget for three years showing the proposed revenue and expenditure;(h)a copy of the proposed faculties and classes;(i)permission of the competent authorities for land acquired and the buildings for constructions with approved plans;(j)availability of facilities of higher education within a radius of 20 km. of the area proposed;(k)availability of the proposed courses in the institutions within the area proposed;(l)feasibility report as to(i)need for providing educational facilities to the people in the locality;(ii)adequacy of financial provisions for continued and efficient maintenance of the institution as prescribed by the Competent Authority;(iii)location is sanitarily fit with healthy surroundings.
