Section 40 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
40. Educational Institution Grant-in-aid not to be discontinued.
- Notwithstanding anything to the contrary, any educational institution under private management which has been in receipt of grant-in-aid in shape of maintenance grant from the Government under any law in force before the commencement of the Act shall continue to receive such grant-in-aid without any abatement or diminution of any kind whatsoever, provided it fulfills the conditions laid down in Section 5.Explanation. - "Maintenance Grant" or salary grant shall mean and include the grant payable to the teachers and employees of the college by the State Government towards their salary, dearness allowance, other allowances etc. under the existing provisions.However, the teachers working in such subjects, courses and faculties which also run under the Department of School Education, the same scales will be effective which is effective to the teachers of the same subjects, courses and faculties of Department of School Education, even if, the college has taken permission from the Department of Higher Education or M.P. Uchcha Shiksha Anudan Ayog to start such subject, courses and faculties in the college concerned. Tins provision shall be deemed to come in force from 1st November, 2000.
