Section 6 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
6. Permission for establishment of educational institutions.
- The competent authority shall, from time to time, conduct a survey as to identity the educational needs of the locality under its jurisdiction, and notify in the prescribed manner through the local newspapers calling for applications for permission to,-(a)establish an institution imparting education; or(b)open higher classes in an institution imparting higher education; or(c)open new course (Certificate, Diploma, Degree, Post-Graduate Degree Courses, etc.).
