Section 38(2) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(2)An institution which desires to have such approval shall send an application to the Registrar and shall give full information in the application in respect of the following matters, namely :-(a)the name, qualifications, experience and research work of the teacher under whom approved work is to be done;(b)the nature of work or the subjects for which work is proposed to be done;(c)accommodation, equipment, library facilities and the number of students for whom provision has been made or is proposed to be made;(d)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.
