Section 9 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
9. Procedure for fees deposit.
(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.(b)Regulatory Commission shall credit the amount of fees received from the Private Universities within 15 days in the Treasury under the Head "0202-Education, Sports, Art and Culture, 03-University and Higher Education, 0883-receipt from Private Universities" and information shall be kept in form shown in Annexure-E and a copy of the same be transmitted to Sponsoring Body.(c)Information with regard to fees collected from the Private Universities under the provisions of these rules and deposited in Government Treasury, and penal interest, if any, imposed and deposited in the Government Treasury, and other relevant information in this regard for every financial year shall be maintained in the office of the Regulatory Commission. Penal interest information shall be kept in the form shown in Annexure-I.
