Section 25 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
25. Restriction on use of Income.
- Any income from the funds raised for the specific purposes shall be used for the purposes concerned only and no part of it shall be allowed either to spend elsewhere or to invest it commercially.However, use of remains of such funds can be permitted, on application and after due inspection of records, towards meeting out the deficit in pension funds in salary aided colleges or for meeting out the deficit in payment of the salaries to regular teaching staff in non-aided colleges.
