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State of Kerala - Section
Section 3A in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
3A. Constitution of Fee Regulatory Committee.
- The Government shall, by notification in the Gazette, constitute a Fee Regulatory Committee for fixing the fee that may be charged from the students who get admission in private medical educational institutions, consisting of the following members, namely: -| (a) A retired Judge of High Court | .. | Chairperson |
| (b) Secretary, Health and Family Welfare Department (ex-officio) | .. | Member Secretary |
| (c) A representative of Medical Council of India nominated by the Government | .. | Member |
| (d) One Chartered Accountant nominated by the Government | .. | Member |
| (e) An expert nominated by the Government in consultation with the Chairperson | .. | Member |