Section 15 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
15. Special Incentives in certain cases.
- The Competent Authority on application from the educational agency for cases cited under Section 10 (f) shall;-(1)Grant concession of 50% on value of immovable properties or corpus fund fixed as a norm in general cases for a period not exceeding three years from the dale of granting permission by the Government in cases where,-(i)the institution proposed is being established in a notified rural tribal area; and(ii)no institute of higher education, general or vocational, within radius of 20 km. of the proposed location. However, an application tor obtaining the rebate mentioned herewith shall have to be made by the respective management committee.(2)The Government, in cases of the tribal blocks and of the notified blocks where facilities for higher education do not exist within a radius of 50 km may further consider proposal for opening of or running a new college within the premises of any existing higher secondary school either owned by the Government or by a private body, duly registered in accordance with the provisions of the said Act, subject to the conditions that-(i)accommodation, furniture and other educational facilities are available;(ii)permission from such existing institution as is aforementioned in sub-section (1) is produced with the proposal.(3)Moreover, the Government may consider giving concessions for the following, provided the educational agency has at least 15 acres of land registered with the society, however, if the area where the institution is to he opened is in tribal areas then at least 5 acres of land should be registered with the society;(i)50% of the total expenditure for administrative buildings, class rooms, hostels, sports complex, and laboratory, as per the estimate of public works department or any approved agency by the State or Central Government and the building being constructed by public works department;(ii)100% of the salary of the teachers appointed as per University Grants Commission norms which shall be mandatory initially for a period of ten years;(iii)50% of the cost of equipments purchased for vocational courses started;(iv)100% of the cost of relevant course books purchased for vocational courses;However, the above concession shall not be applicable for institutions that want to run traditional courses.Further more, a committee whose Chairman shall he the Collector of the district under which the institution falls shall nominate the concession enumerated above. The issuance of the concession granted every year shall only alter the receipt of the utilisation certificate countersigned by the Chairman of the monitoring committee.
