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State of Chattisgarh - Section

Section 19 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005

19. Payment to the Commission.

- The Government of Chhattisgarh may, after due appropriation made by the State Legislative Assembly by law in this behalf, pay to the Regulatory Commission in each financial year such sums as may be considered necessary for the performance of functions of the Commission under the Act.