Section 6(4) in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006
(4)The Fee Regulatory Committee shall have power to:-(a)require each unaided professional college or institution to place before the Committee the proposed fee structure of such college or institution with all relevant documents and books of accounts for scrutiny well in advance of the commencement of the academic year i.e., not later than 31st December of the previous academic year;(b)verify whether the fee proposed by each college or institution is justified and it does not amount to profiteering or charging of capitation fee;(c)approve the fee structure or determine some other fee which can be charged by the college or institution.
