Section 3(7) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
(7)The State Government, shall take appropriate action wherever deemed necessary, with regard to improvement in the system in the system of making admissions in the institutions, charging of fee by the institutions and on any other matter, which may be necessary to facilitate smooth running of the system and to remove grievances.[In Maharishi Markandeshwar Medical College and Hospital v State of Himachal Pradesh, The contention here is regarding the setting up of a private university within Himachal Pradesh and the requirements needed for it. Whether it is mandatory for all the private medical institutions set up in the State to take affiliation from the Himachal Pradesh University. The Supreme Court struck down Sections 3(6), 3(6a) and 3(6b) of the Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act 2006, inserted in 2015. The court said it was irrational, unreasonable, ultra vires and unconstitutional. University would be bound and obliged to comply with even an onerous stipulation, which is unconstitutional and hit by Article 14 and 19(1)(g) of the Constitution and impinging upon its autonomy guaranteed under the 2010 Act. (https://indiankanoon.org/doc/148522234/)]
