Section 19(3) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
(3)The Competent Authority shall withdraw permission granted to the private educational institution permanently or for any specific period as may deem fit, when an institution, including a permanently recognised/affiliated institution, in the opinion of the Competent Authority, has failed to fulfill any of the conditions.
