Section 36 in Bihar Private Universities Act, 2013
36. Fee structure.
(1)The University may, from time to time, prepare its fee structure and send it for approval of the Committee constituted for the purpose under section 29 or any other law for the time being in force.(2)This will necessarily include an arrangement wherein the fee structure for the twenty five percent of students who are domicile of Bihar and who belongs to SC, ST ,BC ,EBC, Women and Economically Weaker Section shall be based on merit-cum-means and be as follows :-(i)One fifth of twenty-five percent shall be granted full fee concession;(ii)two fifth of the twenty five percent shall be granted fifty percent fee concession;(iii)the balance two-fifth of the twenty five percent shall be granted twenty five percent fee concession.(3)The Committee shall consider the fee structure prepared by the University and if it is satisfied that the proposed fee is-(a)sufficient for-(i)generating resources for meeting the recurring expenditure of the University; and(ii)the savings required for the further development of the University;and(b)not unreasonably excessive, it may approve the fee structure.(4)The fee structure approved by the Committee under sub-section (3) shall remain in force for three years and the University shall be entitled to charge fees in accordance with such fee structure.(5)The University shall not charge any fee, by whatever name called, other than that for which it is entitled under sub-section (4).(6)The Committee while deciding the fee structure of the University shall ensure that it does not lead to profiteering. The Committee in no case shall prescribe capitation fee.(7)The University shall communicate prescribed fee structure to the State Government. The State Government shall be entitled to ensure that the prescribed fee does not entail profiteering or charging of capitation fee.
