Section 32(2) in Abhilashi University (Establishment And Regulation) Act, 2014
(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.
