Section 5 in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
5. Factors for Determination of Fee.
- [(1) Having regard to -(a)The location of the private institute;(b)The nature and requirements of the professional courses;(c)The cost of land and building,(d)The available infrastructure,(e)The expenditure on administration and maintenance;(f)A reasonable surplus required for growth and development of the professional institution,(g)Any other relevant factor;The Admission and Fee Regulatory Committee shall determine, in the manner prescribed the fee or fees to be charged by the private institutions.] [Substituted by section 5 of UK Act no 26 of 2018.](2)No professional educational institution shall collect any fee by whatever name or form called from the candidate for admission to professional educational courses over and above the fee determined by the Committee.(3)[ The Committee may determine different fees in respect of different courses of professional education being offered at different institutions depending upon the factors as mentioned above and it may place similarity placed institutions in broad groups;] [Substituted by section 5 of UK Act no 26 of 2018.]Provided that the committee may fix higher fee to be collected by the private institutions from the non-resident Indian students for admission.(4)The Admission and Fee Regulatory Committee shall give the institution an opportunity of being heard before fixing any fee or fees.Chapter - IV Admissions
