39. Fixation of fee.- (1) The fee in respect of forty percent of the admissions in
all courses of the university for which admissions are made through a CommonEntrance Examination conducted by the State Government or its agency under theproviso to section 9 shall be the fees, as fixed by the State Government, forGovernment seats from time to time, in accordance with the consensual agreemententered into by the Government and the University in accordance with the KarnatakaProfessional Educational Institutions (Regulation of Admission and Determination ofFee) Act, 2006 (Karnataka Act 8 of 2006).(2)In respect of other seats of the University, the fee shall be determined by theFee Regulatory Committee constituted under the chairmanship of a retired Judge ofthe High Court in accordance with the provisions of section 6 of the KarnatakaProfessional Educational Institutions (Regulation of Admission and Determination ofFee) Act, 2006 (Karnataka Act 8 of 2006). For the purpose of this section, theUniversity shall be deemed to be the Private Unaided Professional EducationalInstitution.
