Section 9(1) in The Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
(1)The State Government shall, for the purpose of determining the fees for admission of students in the professional educational colleges for institutions, constitute a Fee Regulatory Committee consisting of the following members, namely:-(i)a retired judge of the High Court nominated by the State Government, who shall be the Chairperson;(ii)ex-Vice-Chancellor, to be nominated by the State Government;(iii)the Commissioner or the Director, Technical Education, Gujarat State, or an officer of Education Department holding equivalent post, to be nominated by the State Government ex-officio, who shall be the Member-Secretary of the committee;(iv)one member representing unaided professional educational colleges or institutions, to be nominated by the State Government; and(v)a Chartered Accountant, to be nominated by the State Government;
