Section 61 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
61. Ad-hoc Grant.
- Ad-hoc Grant means the non-recurring grant set apart annually out of the State Fund of the Government meant to assist such recognised non-aided institutions of higher education as may, subject to the conditions laid down, hereunder, qualify for the assistance for the following purposes,-(i)Extension of building particularly for toilets, washes, reading room, library, laboratories, girls common room and staff room;(ii)Purchase of apparatus and instruments for educational or technical purposes;(iii)Purchase of books of original referential value;(iv)Purchase of racks and almirahs for the library;(v)Purchase of computer and advanced teaching aids, for providing facilities of purified drinking water or for water supply and drainage system;(vi)Furniture for the classrooms,(vii)For purposes under sub-section (3) of Section 15 :Provided that the grant shall not be admitted to fulfill the basic conditions laid down for establishment of a new college and shall be used only for enhancement of the facilities available and to fulfill the requirements of the growing institution.
