Section 32 in Abhilashi University (Establishment And Regulation) Act, 2014
32. Fee structure.
(1)The University may, from time to time, prepare and revise, its fee structure and send it to the Government for its approval before 31st December of every preceding academic year alongwith the approval of courses granted by the Regulatory Commission and the Government shall convey the approval within three months from the receipt of the proposal:Provided that the fee structure for each course shall be decided before the issue of prospectus and shall be reflected in the prospectus:Provided further that the fee structure shall not be revised or modified during the academic year.(2)The fee structure prepared by the University shall be considered by a committee to be constituted by the State Government, in the manner as may be prescribed, which shall submit its recommendations to the Government after taking into consideration whether the proposed fee is,-(a)sufficient for generating.-(i)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.(3)After receipt of the recommendations under sub-section (2), if the Government is satisfied, it may approve the fee structure.(4)The fee structure approved by the Government under sub-section(3)shall remain valid until next revision.
