Section 63 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
63. Disqualification.
- Any institute, which has,-(a)failed to comply with any of the conditions provided under this Act or any other law;(b)been charged for mass copying by the University or the Commissioner or for any such misconduct which bears on the reputation of the institution concerned;shall not be eligible for ad-hoc assistance grant.
