Section 11(2) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(2)The [Fee Regulatory Committee] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] shall, before fixing any fee, give the institution a reasonable opportunity of being heard:Provided that no such fee as may be fixed by the Committee shall amount to profiteering or commercialization of education.
