Section 21(1) in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
(1)Where the Director General, on receipt of any complaint or of otherwise, is satisfied after due inquiry, that a private technical educational institution has charged capitation fee or fee in excess of the fee determined by the Committee, it may-(i)direct the concerned institution to refund the capitation fee or the fee charged in excess of the fee determined by the Committee, as the case may be;(ii)direct the concerned institution to refund the fee in case where the student withdraws from the course as per norms of Council /State Government;(iii)recommend to the State Government, university concerned or Council or the statutory authority for taking appropriate action against such institution.
