Section 21 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
21. Budget.
- The Regulatory Commission shall prepare in such form and at such time each year as may be decided by the Commission, a budget in respect of the financial year next ensuing showing an estimated receipts and expenditures and copies thereof shall be forwarded to the Education Department, with a view to obtain due appropriation by the State Legislative Assembly and payments thereafter for appropriated sums to the Regulatory Commission, as provided under Rule 19 above.
