LexThe CHHATTISGARH NIJI VYAVSAYIK SHIKSHAN SANSTHA (PRVESH KA VINIYAMAN AVAM SHULK KA IRDHARAN) ACT,
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act0
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CHH. TTISGARH ACT
( o. I I of 200 }
THE HHATTI GARH 'Ul AV AYil SHIK H E H KA \ l. '1YA. 1Al
ection
A\'A 1 H LK KA IRDH
TABLF ()f- en 1TF 'T~
CHAPTER-I
I'. <'liminan
I. hort mlt:, ~>.knl <1nd 1.ummcm.c:nn.:nt.
2. Applica11on.
3 Defini11on .
CHAPTER-II
dmission and Fee Regulatory Committee
4. Constitution. composition, disqualification and functions of commillee.
5. Eligibility
6. Common entrance lest
7. Admis ion. '
8. Reser at ion of seats
9. Factors
10. Appeal
11 . Act to have O\emding effect
12. Power to mah rule
13. Power make regulation;
CHAPTER-In
dmissions
CHAPTER-I
Fixation of Fee
CHAPTER- '
· cellaneo
14 Role 10 be laid before Legislati e Asi.embl}
15. Power 10 remove difficultie
16. P1 otection of action l.'.1.ken good faith
264 (?) --
264 (8)
hort till , ext e nt
and Comm encement.
pplicaUon.
Defln.ltlons.
CHHA TTlSGARH ACT
0 . 11 pf 200 l
TH E HH rrJ1 VY A A IK Hll<SH
M HULK KA 1lRDH
THA (PR V HK
l A T; 2008
n ct to provid e for th e regulati on of admi ssion and fixation of fee in prh ate
prof 'onal educati onal instituti ons in the tale of Chhatti garb and to pl'o,'ide for r er
vation or ea to persons belongin g to the chedul ed a te , the cheduled Trib and
Other Backward lasses in profes ional edu cational institution and the matter connected
therewith or incid ental thereto.
Be it enacLed by the Chha11isgarh Legislature m the fif1y-nine1h enr of the Rcpuhlil
of India as follows :-
l .
2.
3.
(I)
CHAPTER-I
Preliminary
This Act may be called the Chhattisgarh IJI yav ayil-. Shi~ hon San,tha
(Pravesh Ka in1yaman Avam Shull-. Kn irdhnran) dhiniyam. :mo .
(2) ll extends 10 the whole of Chhaui garh.
(3) It hall come into force from the date of it puhlica110n in the Oflicial Ga,ellc .
This Act applies to ,-
(a) institu1ions deemed 10 be universities, or constitutent units thereto. imparung
professional education. other than those promoted and maintained by the
Central or State Government, and
(b) the private unaided professional educational institution affiliated lo a
university estahli hed under the Central or Chhallisgarh Act
In this Act, unles the context otherv.1ise requires.-
Ca) "appropriate authority" means a Central or State authority established h the
Central or the tate Government for laying down norm and condition for
ensuring standerds of professional education ;
(h) "capitation fees" mean any amount h "hatev~r name called whether in
cash or in kind paid or collected or received directly or indirectly m adduion
to 1he fees determined under this Act :
(c) "committee" means the Admission and Fee Regulator) Commilltc! ..
constituted under section 4 ;
• (d )
(e)
(t)
"common entrance 1es1" means an entrance test, condu ted for determination
of merit of 1he candidates followed by centralized coun el ling for the purpoc;e
of merit ba ed admission 10 professional colleges or institutions through a
smgle window procedure by the State Government or by an. agenc) nulho
rized by it;
'·fee" means all fee ioclud1ng tuition fee and development charges :
'"foreign candidate" means a per on holding a foreign passpo~ cc~mr
admission in a deemed univer ity impamng professional educauon or 10 :
private unatded professional ms111ution m Chhatmgarh ,
4.
@'ffia114 ~. ~ 9 ~ 2008
-(g) .. management"" mean any per on or body, by whatever name called,
managing and conLrolling Lhe privai.e unaided profe sional educaLional
mc;titution :
(h) ·•minonty"' mean. a minorit defined under section 2 (f) of the ational
Com mi . ion for Minority Educational In utulion Act, 2004 (2 of 2005) ;
Ci) ·•minority in!.litution·· means an institution imparting professional education,
establl hed and administrated b) a minority and recognised or notified as
such by the Late Go,emment subject to such conditions a may be pr cribed;
(j) "non-re5ide nt fndian" shall have the same meaning as assigned to it in clause
(e of ection I I SC of the Income-tax Act, 1961 (43 of 1961) ;
(k) .. Other Bach.ward Classe ·· means the Other Backward Classes of citizens as
pc ified h) the Staie Government vide olification o. F 85-XXV-4-84.
dated the 26th December. 1984 as amended from time 10 Lime ·
(I) ··pri ate unaided profe ional educational institution .. means a professional
educational In litution which i" not receiving recurring financial aid or grant
in-aid from an) State or Central Government and which i not established
or maintained h he Central Government, the tale G9vernmen1 or any public
body:
{m) ··profc!.sional cour;e·· mean a cour. e of tudy notified as professional course
h_ tht: appropriate aulhorit , uch as a degree. diploma or certificate by
whaLl!\'er name called ;
(n) .. profe · ·ional educational institution" means a college or a school or an insti
tute by whatever name called. imparting professional education. affiliated 10
a late University, including a pri ate university established or incorporated
by an At·t of the State Legi lature or consmuent unit of a deemed to be
uni ersity under ection 3 of the University Grants Commission Act, 1956
(3 of 1956) and appro ed or recognized b) the competent stalutor) body
regulating pmfessional education ;
(o) "re crved eat .. means the seat reserved in fa our of persons belonging 10
the Scheduled Cas1es, the Scheduled Tribes and Other Backward Classes as
may be notified by the State Go emment:
(p) ·• ·anctioned intak.e" means and implies the tolll.l number of eats sanctioned
h an appropnate authorit and notified b the Staie Government for admit
ting Mutkn in each course of stud) in a profe sional institution :
(q) " ch~uled Caste- mean any caste. race or tribe or part of, or group within
ca te, race or tribe pe.cified as cheduled Castes with respect lo 1he Stale of
Chhatt..isgarh under article 341 of the Constitution :
(r) '· cheduled Tribe"' means any tribe or tribal community or part of, or group
" nhin uch tribe or tribal community specified as Scheduled Tribes with
r peel to the tate of Chhan isgarh under anicle 342 of the Constitution :
( I )
CHAPTER-ll
dmi ion .and Fee Regulato ry ommittee
The State Go ernment shall, by notifi auon in the official Gazeue, conslitute
a Commiuce to be called the Admi ·ion an Fee RegulatoT} Commiuee, for
the upervi~1 n and guidance of the admis ion proce sand for the ft at.ion of
264 (9)
onstltulion. compo
sition. d~ qualificatinn
1md ruoction r,f
c-omminee.
264 (10) . · -
(2)
(3)
(4)
(5)
(6)
(7)
(8)
(9)
fee to be charged from candidates seeking adll]ission ia a private prof!! ,
educational institution.
Provided that otwithstanding anything contained in any act the
once fixed shall be revisable every year or in a gap of Lhree years~ ma
necessary, by the Fee Regulating Commiuee.
The Commiuee shall be presided by a Chairper . on who ha. been a V
Chancellor of a Central University or a talt University or an in titul
deemed to be Univer ity or a judiciaJ officer not below the rank of Supcrt1
scale or ·enior admini trative officer nol below the rank of Princ11
Secretary to the State Government or Joint ecrelary 10 the Go emrneni
India and shall include four other members having expertise in mauer ·
finance, administration or law, technical education and h1edical edu"catio
(Financial expenses will be met separately by the department 1
technical education/medical education. Budget 10 meet out rhe expen . t
incurred in functioning of the committee will be allocated by the • 1.a1
Government separately every year.}
The terrn of the Committee shaJl be three years from the date of iLS notifica
tion and in case of any vacancy arising earlier , for an}' reru on. th· Stat1.:
Government shall fill such vacancy for the remainder of the 1erm.
o 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 .
o person who is associated with a private aided or unaided educational
institution shall he eligib1e for being a memher of the Committee .
The Chairperson or any member of the Committee hall cease lo be so, if he
perfonns any Act, which in the opinion of the State Government i.
unbecoming of Chairperson or a member of the Committee .
The Committee may frame its own procedure in accordance with the regulil
tions notified by the State Government in chis regard .
The Committee may require a private aided or unaided professional educa
tional institution or, a deemed Uni ersity to furnish. by a prescribed date.
information as may be necessary for enabling the Commillee to determine
the fee that may be charged by the institution in respect of each professional
course, and the fee so determined shall be valid for such period a~ notified by
the late GovemmenL
The Comminee ma hear complaints with regards Lo admission in contra, en
Lion of the provisions contajned herein. collec1ing of capitation fee or fee in
excess of fee determined or profiteering hy any institution. and if 1hi:
Committee after enquiry finds that there has been any iolation of the prm 1-
sions for admi~sion on the pan of the unaided profe ssio nal colleges or in 111u
t10n, ii shall make appropriate recommendation for returning an exec "!, amount
collected 10 1he pt rson concered, and also recommenda1ion 10 \ht! Go.,,ern
ment for mposin_g a fine upto rupees ten lakhs. and Government ma) or
receipt of such recommendation, fix. the fine and collect the same in the CU!>~
of each such violation or decide any other course of action as ii deem fit and
the amount so fixed together with imere t thereon hall be recovered as if it i
an arrear of land revenue and the committee may also de lare admiss ion
made in respect of any or all seats in a panicular college or msti1Ution 10 be
5.
6.
dehor merit and therefore invalid and communicate the same to Lhe
concerned university, and on the receipt of such communication. the Univer-
~it hall debar such candidates from appearing in the examination and
cancel the result of examination already appeared for.
( 10) The Comminee may. if atisfied that an unaided professional college or
.institution hn. iolated any of the pro ision of thi Act and after approval of
the tale Government, recommend 10 the University or appropriate Authority
for withdrawal of the affiliation or recognition of such college or institution or
decide any other course of action as it deem fit.
( 11 ) The Comminee shall have the power 10 r~gulate it own procedure in all
matters ari. ing oul of the discharged of it functions and shall for the purposes
of making any enquiry under this Ac1 have all the powers of a civil court under
the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit in~especl of
the folio ing matters, namely :- ,
(a) summoning and enforcing the auendance of any witness and
examining him on oluh ;
(b) requiring_the discovery and production of any document ;
(c) receiving evidence on affida its :
(d) i suing commissions for the examinations if witnesses.
( I 2) The Committee shall en ure that the admission in an inslirution is done in a
fair and tran parent manner.
CHAPTER-ill
dmi ions
The eligibility for admission ro a private unaided prof es ional educational in Litulional
hall be such as may be notified by Lhe appropriate authority.
In pri ate unaided prof es ional educational lnstitution. admission 10 sanctioned intake
hall be on the basi!> of the common entrance test in such manner as may be prescribed
h the Late Govemment.
llglblllt •.
ommon entrance
I l.
7 • Every admission to private unaided professional educational institution shall be made Admission.
in accordance with the provision of Lhe rules made thereunder and e eT) admission
made in contravention thereof hall he void.
It In adm1 s1on 10 private unaided prof es ional educational ins1i1utions. other than the Re ,rvallon of ,a1~.
minort) education.ii in titutions referred to in clause ( I J of ankle 30 of the Constitution
of India. there hall be reservation at the stage of admission for the person belonging to
the cheduled Castes, Scheduled Tribes and Other Backwaid Classe of citizens as may
be pre cnbed by the State Government.
264 ( 12)
Factors .
Appeal.
Act to have
overriding etrecL
Powrr lo make
rules.
Power lo make
regulations .
9.
10.
I I.
12.
13.
( I l
0t1l~•1~ m , ~ 9 itl 200s
Having regard tn.-
CHAPTER-IV
Fixation of Fee
(i) lhc location of the private unaided profc.~sional cdurn1i11r
in. t1tution:
(ii) the nature of the profe. !,ional c:oun,c:
(iii) I.he cost of land and building :
(iv) the available infrm,tructurc. teaching. non tead1ing swff a1
equipments ;
(,) the expenditure on administration and maintenance :
(vi) area onable urplu!- required for growth and dcvdopmcnt nl' ti
profes. ional institution:
C ii) any other relevant actor.
the Committee shall detenninc. in the mi::lnner presnihed. Lhc fee to l:
charged hy a pri ate unaided prof cs. ional cduc:ational m. 1i1u1ion.
(2 l The Committee shall give the institution an opponunity of lieing heard lx?fo1
fixing any fee:
Pro ided that no such fee, as may he fixed h the Committee . . ha!
amount to profiteering. or commcrciali1.a1ion of education.
CHAPTER
Mi cellaneous
The State Government shall appoint for not more than one yl!ar at a lime. an appellai1
authority, consi ting of a person who has heen a judge of 1he High Court. or il pcr,111
who has held office not below the rank of lhe Chid ecre1ary of a Slale. hel"m • "hu.:I
a person or a profe ional in titution aggrieved h) an order or the Commiuee m tht
late may file an appeul, wilhin a period c,f )0 day!-. or passing of. uch an order.
The provi ion of lhis Act !>hall have effect notwithstanding anything mcons1s1cn
therewith contained in any other law for the time hdng in force or in any in..,trumcn
having effect by virtue of any la" other lhan this Act.
The State Go,emmem may. hy notifica1ion mal-.e r~les forcaJT) mg 11ut the purpLN:~ lll
this AcL
(I) The tate Go ernmen1 may. by notification in the oflic1a! G:v.i.:ue. mul-.c
regulations coni.is1en1 with thi Acl and the rule~ madi: then:undcr.
(2) In particular. and withoul pn:jud1ce to the gencrallly of the foregoing power.
such regulations may pro, idc for all or any of the follrn1.:1n_g maucr ,
namely:-
(a) the con titution and workinf. and terms and condilic,m, <•f th~
commillee :
(b) the digibili1y of admis ion. manner of admi .. ion and allo atu>n 111
eati. in a profe sionaJ mslitution includin ct lhe re ervation or scat,
for foreign of non-resident lndian Candid~tr .
(c) the ma~nt!r ~r ':TH:rib of determination or rce to hL' charged h) ~
profc:s 1onal m trtut1on from the candidate. :
1-i.
15.
16.
(t.l) 1hc fees to he charged b the profo. sional educa1ional in 1i1ution from
the candidates ;
(cl any other m:mcr which ha! to he. or may be. pres rihcd.
Every rule made under this Act shall he laid. as non as ma) he after it is made. hcfort:
Legislative A,:, emhly.
( I ) Tr any diflii:ulty ari),c in giving effect to th1.: pmvi ion or th1 A ·t, lae Lale
Government may. by order puhli hed in the official Ga.Lene. not incon. istent
with lhc provisions of 1hi. Act, remove lhe difliculty .
Provided that no such order shall be made after 1he expiry of a penod
of two year from the commencement of th1 Act.
(2) Every order made under this ·ection shall. as soon as may be after it i. made,
he laid before Legi lative Assembly.
o suit. pro \!Cul ion or other kgal proceeding hall lie against the Stale Government or
the appellate au1hori1y or chairper on and members of 1he Commiuee for anything
which i in good faith done or intended to be done under this Act.
264 ( 13)
Rules Ill be Md
before legisleth l'
B! srmbl),
Power 10 remo1·c
dlfficulliei;.
rrot cclino of aciion
uik~n in good faith.