LexThe CHHATTISGARH NIJI VYAVSAYIK SHIKSHAN SANSTHA(PRAVESH KA VINIYAMAN AVAM SHULK KA NIRDHARAN) ACT, 2008
Chhattisgarh · state statute
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CHHA TfISGARH ACT
(No. 11 of 2008)
7i ili. ~. "311-~ ..
THE CQ}JATTISGARH NUI VYAVSAYIK SHIKSHAN SANSTHA (PRAVESH KA VINIYAMAN
AV AM SHULK KA NIRDHARAN) ACT, 2008
TABLE OF CONTENTS
CHAPTER-I
Preliminary
Sections:
I. Short title, extl:nt and cqmmcnccmcnt.
2. Application.
3. Definitions.
•
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4
) I
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mih411G ~. ~ 9 ~ 200s
CHAPTER-II
A~mission and Fee Regulatory Committee
4. Constitution; composition, disqualifi~ation and functions of committee.
5. Eligibility
6. Common entrance test
7. Admission.
8. Reservation of seats
9. Factors
Appeal
Act to have overriding effect
Power to make rules
Power to make regulations
CHAPTER-III
Admissions
CHAPTER-IV
Fixation of Fee
CHAPTER-V
Miscellaneous
10.
, 11.
12.
13.
14.
15.
Rules to be laid befor~ Legislative Assembly
Power to remove difficulties
16. Protection of action taken good faith
-
264-(?)
•
264 (8)
Short title, extent
and Commencement.
Application.
Definitions.
•
CHHATIISGARH ACT
(No. 11 of 2008)
THE CHHATTISGARH NUI VY A VSA YIK SHIKSHAN SANSTHA (PRA VESH KA
VINIYAMAN AVAM SHULK KA NIRDHARAN) ACT; 2008
An Act to provide for the regulation of admission and fixation of fee in private
professional educational Institutions in the Stale of Chhattisgarh and to p·rovide for reser
vation of seats to persons belonging to the Scheduled Castes, the Scheduled Tribes and
Other Backward Classes in professional educati.onal institution and the matters connected
therewith or incidental thereto.
Be it enacted by the Chhattisgarh Legislature in the fifty~nineth year of the Republic
of India as follows :- .
I.
2.
3.
(
(])
CHAPTER-I
Preliminary
This Act may he. called the Chhattisgarh Niji Vyavsayik Shikshan Sanstha
(Pravesh Ka Viniyaman Avam Shulk Ka Nirdharan) Adhiniyam, 2008.
(2) It extends to the whole of Chhattisgarh.
(3) It shall come into force from the date of its publication in the Official. Gazette.
This Act applies to ,-
(a) institutions deemed to he universities, or constitutent units thereto. imparting
professional education, other than those promoted and maintained hy the
Central.or State Government, and
(b) the· private unaided professional educational institutions affiliated to a
university established under the Central or Chhattisgarh Act.
In this Act, unless the context otherwise requires,-
(a) . "appropriate authority" means a Central or State authority established hy the
(b)
(c)
.. ,(d)
(e)
(f)
Central or the State Government for laying down norms and conditions for
ensuring standerds of professional education ;
"capitation fees" rm:ans any amount by ~hatcvcr name calkd whether in
cash or in kind paid or collected or received directly or indirectly in addition
to the. fees determined under this Act ;
"committee" means the Admission and Fee Regulatory Committee.
constituted under section 4 ;
"common entrance test" means an entrance test, conducted for determination
of merit of the candidates followed by centralized counsel! i ng for the purpose
-of merit based admission to professional colleges or institutions through a
single window procedure by the State Government or by any agency autho
rized by it;
"fee" ineans all fee including tuition fee and developmeni charges ; . ·. .
"foreign candidate" means a person holding a foreign passport seeking
admission in a deemed university imparting professional education or in a
private unaided professional institution in Chhattisgarh ; ·
,4!t_,
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4.
(g) "management" means· any person or body, by whatever ·name called,
managing ana conir~lling the private unaided professional educational
institution ;
(h) "minority'' means a minority defined under section 2 (I) of the National
Commission for Minority gducational Institution Act, 2()()4 (2 of 2005) ;
(i) "minority institution'' means an institution imparting professional education,
established and administrated by a minority and recognised or notified as
such by the State Government subject to such conditions as may be prescribed;
(i) "non-resident fndian" shall have the same meaning as assigned to it in clause
( e) of section I I 5C of the Income-tax Act, I 961 ( 43 of 1961) ;
(k)
(I)
"Other Backward Classes" means the Other Backward Classes of citizens as
specified by the State Government vide Notification No. F 85-XXV-4-84,
· dated the 26th December, 1984 as amended froin time to time ;
,·
"private unaided professional educational institution" means a professional
educational Institution which is not receiving recurring financial aid or grant
in-aid. from any State or Central Government and which is not established
or maintained by he Central Government, the State G9vernment or any public
body;
(m) "professional course" means a course of study notified as professional course
by the appropriate authority, such as a degree, diploma or certificate by
whatever name called ;
(n) "professional educational institution" m~ans a college or a school or an insti
tute by whatever name called, imparting professional education, affiliated to
a State_University, including a private university established or incorporated
by an Act of the State Legislature or constituent unit of a deemed to he
university under section 3 of the University Grants Commission Act, 1956
(3 of 1956) and approved or recognized by the competent statutory body
regulating professional education ;
(o) ."reserved scats" means the seats reserved in favour of persons belonging to
the Scheduled Castes, the Scheduled Tribes and Other Backward Classes as
may be notified by the State·Government;
(p) ·"sanctioned intake'' means and implies the total number of seats sanctioned
by an appropriate authority and notified by the State Government for admit
ting students in each course of study in a professional institution ;
(q)
(r)
( ! J
"Scheduled Caste'' means any caste, race or tribe or part of, or group within
caste, race ~r trihe specified as Scheduled Castes with respect lo the State of
Chhattisgarh under article 34_1 of the Constitution ;
''Scheduled Tribe" means any tribe or tribal community or parl o:', o:- group
within such tribe or tribal community specified as Scheduled Tribes wit11
respect to the State of Chhattisgarh under article 342 of the.Constitution ;
CHAPTER-fr
Admission and Fee Regulatory Committee
The St:ne Government shall, by notificat:o;-i in the official Gazette, constitute
a Carnmi1tce- tc1 be called the Admis~ion an Fee Regula,ory Committee, for
the supervi~ion and guidance of the admissidn process and for the fixation of
-
264 (9)
Constitution. compo
. sition, disqualification
and functioi1 of
committee.
-
264 ( 10) -_.·
_,
(2)
fee to be charged from candidates seeking admission in a private professional
educational institution.
Provided that Notwithstanding anything contained in any act the fees
once fixed shall be revisablt! every year or in a gap of three years as may he
necessary, by the Fee Regulating Committee.
The Committee shall be presided by a Chairperson who has been a Vice
Chancellor of a Central University or a State University or an- institution
· deemed to be University or a judicial officer not below the rank of Supertime.
scale or senior administrative officer .not below the rank of Principal
Secretary to the State Government or Joint Secretary ti.) the Government of
India and shall include four other members. having exper.tise in matters of
finance, administration or law, technical education a·nd medical education.
(Financial expenses wjll be met separately hy the departments of
technical education/medical education: Budget to meet out the expenses
incurred in functioning of the committee will he allocated hy the State
Government separately every year.)
(3) The term of the Committee shall be three years from the date of its notifica
tion and_ in case of any vacancy arising earlier, for any reason, the State
Government shall fill such vacancy for the remainder of the term.
(4) No Act or proceedings of the Committee shall he deemed to be invalid hy
reason merely of any ·vacancy or any defect in the constitution of the
Committee.
(5) No person who is associated with a private aided or unaided educational
institution shall be eligible for being a memb~r of the Committee._
(6) The Chairperson or any member of the Committee shall cease to he so, if he
performs any Act, which in the_ opinion of the State . Government is
unbecoming of Chairperson pr a member of the Committee.
(7) The Committee may frame its own procedure in accordance with the regula
tions notified by the State Government in this regard,
(8) The Committee may require a priv~te aided or unaided professional educa
tional institution br, a deemed University to furnish, by a prcscribeu uatc,
infurmatlon as may be necessary for e~abling the Committee to determine
the fee that may be charged by the institution in respect of each professional
course, and the fee so determint>d shall be valid fut sueh period as notified hy
the State Government.
(9) The Cof!lmittee may hear complaints with regards tri admission in contraven
tion of the provisions contained herein, collecting of capitation fee or fee in
excess of fee determined or profiteering by any institution, and if the
Committee after enquiry finds that there has been any violation of the provi
sions for admission on the part of the unaided professional colleges or institu-
-- tion, it shall make appropriate recommendation for returning any excess amount
collected to the person concered, and also recommendation to the Govern
ment for inposing a fine upto rupees ten lakhs, and Government may or
receipt of such recommendation, fix the fine and collect the same in the_ case
of each such violation or decide any other course of action as it deem fit and
the ~mount so fixed together with interest thereon shall be recovered as if it is
an arrear of land revenue, and the committee may· also declare admission
made in respect of any or all seats in a particular college or institution to be
'
(J
:\
\
• :
• \
• ~
...
dehors . merit and therefore invalid and communicate the same to the
concerned university, and on the receipt of such communication,.the Univer
sity shall debar such candidates from appearing in the examination and
cancel the results of examination already appeared for.
( I 0) _The Committee may, if satisfied that any unaided professional college or
institution has violated any of the provision of this Act and after approval of
the State Government, recommend to the University or appropriate authority
for withdrawal of the affiliation or recognition of such c91lege or institution or
decide any other. course of action a·s ii deems fit.
(I.I) The Committee shall have the power to regulate its own procedure in all
matters arising out of the discharged of its functions and shall for the purposes
of making any enquiry under this Act have all the powers of a civil court under
the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit in'tespect of
the following matters, namely ;:.-
(a) summoning and enforcing the attendance of any witness and
examining him on oath ;
(b) requiring the discovery and production of any document;
(c) receiving evidence on affidavits;
(d) issuing commissions for the examinatipns if witnesses.
( 12) The Committee shall ensure that the admission in an institution is done in a
fair and transparent manner.
CHAPTER-Ill
Admissions
264 ( 11)
5. The eligibility for admission to a private unaided professional educational institutional Eligibility.
shall be such as may be notified by the appropriate authority.
6. In private unaided professional educational Institution, admission to.sanctioned intake Common entrance
· shall be on the basis of the common entrance test in such manner as may be prescribed · tesL
by the State Government.
7. Every admission to private unaided professional educational instfrution shall be made Admis.~ion .
in accordance with the provision of the rules made thereunder and every admission
made in contravention thereof shall he void.
8. In admission to r.rivatc unaided professional educational institutions, other than the Reservation of seats.
minorty educational institutions referred to in clause (I) of article 30 of the Constitution
of India, there shall he reservation at the stage of admission for the persons belonging to
the Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizens as may
he prescribed by the State Government.
11111111
264 ( 12)
Factors.
Act to have
o:verriding effect.
Power to make
rules.
Power to make
rcgula.tions.
9.
10.
11.
12.
I:\.
( I ) Having regard to.-
CHAPTER-IV
Fixation of Fee
(i) the location of the private unaided pro°t'cssional educational
institution :
(ii) the nature of the p~ofcssional course;
(fii) t_hc cost_ of land an·d building_:
(iv) the available infrastructure, teaching, non l~aching staff and
equipments ;
{v) the expenditure on administration and maintenance : -
(vi) a reasonable surplus required for growth and devclopn1erit of the
professional institution:
(vii) any other relevant factor.
the Committee shall determine. in the manner prescribed. the Ice to be
charged by a private unaided professional educational insti.tution.
(2) The Committee shall give the institution an opportunity of being heard before
fixing any fee :
Provided that no such fee, as may he fixed by the Com1.ni11ee. shall
amount to profiteering or commereializationof education.
CHAPTER-V
Miscellaneous
The State Government shall appoint ·for not more than one year at a time. an appellate
authority, consisting of a person who has been a judge of the High Court, or a person
who has held office not below the rank of the Chief Secretary of a State. before which
a person or a professional institution aggrieved hy an order· of the Commiltee in the_
State may file an appeal, within a period of 30 days of passi~g of such an order.
The provisions of this Act shall have effect notwithstanding anything inconsistent
th_crewith contained in any other law for the time bein}! in force or in ;my inst rumenl
·having effect by virtue ot a~y law other th,,n this Act.
The State Government may, by notification make rules for carrying rni11lw purpm:o: of
this Act.
(I)
'(2)
The State Government may, hy notificalion 'in lhc official Ga1.cu..::, make
regulations consistent with this Act and the rules made thereunder.
In parti~ular, and without prejudice lo the.generality of the foregoing pmw·,.
such regulations may provide for all or any of the following mailers,
namely:-
(a) the constitution and woi:king, and. terms and conditions (lr the:
committee;
(h) the eligibility of admission, rnann'cr of.1dmission and allocation 111
seats in a professional ir.slitution including lhc reservation of seai~
for foreign nf nnn-resi(knl Indian Candidate :
(c) · the manner or criteria or d!!tcrmination of kc to he -:-h:irgeJ h) 1
rrokssional P1Hiruw-11 from the c,•.n.Jidate.;;;
. -i
t
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t
()
14.
15.
16.
§'ffi{-!lj~ m, ~ 9 ~. 2008
(d) the fees to be charged by the professional educational institution from ·
the candidaics ;
(e) any other matter which has to be, or may be. prescribed.
Every rule made under this Act shall be laid. as soon as may he after it is made. before
Legislative Assembly.
( I )
(2)
If any difficulty arises in giving effect to the provisions of this Act, !lie State
. Government may, by order published in the official Gazette. not inconsistent
witlj the provisions of this Act, remove the difficulty. .
Provided that no such order shall be made after the expiry of a period
of two years from the commencement of this Act.
,.,
Every order made under this section shall, as soon as may he after it is made,
he laid before Legislative Assemhly.
No suit, pros~cution or other legal proceeding shall lie against the State Government or
the appellate authority or chairperson and ·members of the Committee for anything
. which is in good faith done or intended lo he done under this Act.
264 ( 13)
Rules to he laid
hefore legislative
assemhl)·,
Power to remo,·e
difficulties .
Prole(·tion of action
taken in good faith .
1111111