Section 4 in U.P. Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Regulations, 2015
4. Manner/criterion of determination of fee [Section 14 (2) (b)].
- The Committee may fix Standard Fee including tution fee and development charges, for such institutions as are following the norms, guidelines and standards prescribed by the All India Council for Technical Education/Pharmacy Council of India/Council of Architecture etc.(2)The Chairman of the Committee may constitute a sub-committee to assist it in the fixation of Standard Fee. The sub-committee shall consist not more than six members including the Chairperson of the sub-committee.(3)If any institution referred to in sub-regulation (1) requests to the committee to fix a fee higher than the Standard Fee because it is an institute of excellence offering specific, useful and job oriented courses or is purchasing latest equipments for specific course for student welfare, of for any other reason, then the interest of growth of technical education and its quality, the Committee shall consider the institution's request for higher fee. Further, also if an institution requests to fix a fee lower than the Standard Fee because it is an institution of charitable nature or it is also involved in philanthropic work or for any other reason, the Committee shall consider the institution's request for lower fee. The Committee shall give the institution an opportunity of being heard before fixing its final fee.(4)The Committee shall fix the fee having regards to the following :-(i)Expenses on Depreciation. - Straight line method shall be applied and the revised rates mentioned in the Companies Act, 1956 will be taken into account.(ii)Expenditure on Advertisement. - Maximum 1% of the total expenses of the institutions on advertisement required for new courses and college related activities through newspapers, hoardings, magazines etc. will be allowed.(iii)Expenditure on Development. - Maximum of 10% development charges will be allowed.(iv)Expenditure due to inflation. - The basis of the average of, the rates of Consumer Price Index of last three years will be considered for calculating the average rate applicable for next three years, for the purposes of allowing inflation on expenses.(v)Expenditure on Salary. - The expenses on salary of teaching and non-teaching staff supported by Tax Deducted at Source certificates, Form-16, appointment letters and other proofs of payment of salary shall be considered.(vi)Expenditure on interest. - If the Institution has taken loan from any nationalized bank for infrastructure and other fixed capital assets, and the interest on above loan is paid by the institution, then 25% of the interest paid or Rs. 3,000 for degree courses /Rs 1000 for diploma courses, per sanctioned number of students, whichever is less, shall be considered as expenses;Provided that the interest paid on the loan taken for hostel and other works, for which the institution is charging money from the students shall not be considered.(vii)Direct recurring expenses. - The expenses on purchasing periodicals. journals and lab consumables will be considered as recurring expenses but expenditure on books will be considered as capital expenses.(viii)Total expenses per student. - The expenses of an institution shall be determined by considering different types of expenses and dividing it by the number of seats sanctioned by All India Council for Technical Education.(ix)Expenditure on electricity. - The expenses on electricity utilized in an administrative building and in laboratories for operating equipments excluding the expenses on electricity utilized in hostel, staff quarters and mess will be considered.
