Section 9(1) in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006
(1)No unaided professional college or institution shall collect any fee by whatever name called from the candidate for admission over and above the fee determined by the Fee Regulatory Committee and the fee prescribed by the University concerned:Provided that the Fee Regulatory Committee shall fix the fee for Non- Resident Indian seats and the amount so collected over and above the fee fixed for other students in the college or institution in such seats shall be utilised for providing freeship to socially and economically backward students.
