Section 57 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
57. Liability of management to repay debts incurred in certain cases.
- Where any management incurs debts for the purpose of running an educational institution without proper authorisation by the management of such institution and where it is found by the Competent Authority after making an inquiry that the money received through such debts have not been utilised for running the institution, it shall be the personal liability of such management to discharge the said debts.
