Section 4(3) in Punjab State Regulation of Fee of Un-aided Educational Institutions Rules, 2017
(3)The Un-aided Educational Institution shall be afforded an opportunity of hearing to explain its position with regard to the allegations levelled against it in the complaint. The Regulatory Body may also call for the record of the Un-aided Educational Institution for scrutinizing the complaint and in order to ascertain the genuineness of the allegations made in the complaint.
