Section 9(a) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
(a)Every Private University shall deposit the portion of the fees collected from the students due under the provisions of Section 12 of the Act through a crossed Account Payee Bank Draft/Banker's cheque in the name of "Chhattisgarh Private Universities Regulatory Commission" payable at Raipur in the prescribed form shown in Annexure D.
