Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 27 in Bihar State Engineering and Pharmacy Educational Institution (Regulation and Control) Act, 1982

27.

Details of fees and other charges collected from students under any name (per student).
(a)At the time of admission.:
(i)Admission fee.
(ii)Development fee.
(iii)Tuition fee.
(iv)Contribution.
(v)Others (Specify).
(b)Per month during the course of study:
(i)Tuition fee.
(ii)Admission Fee.
(iii)Hostel fee.
(iv)Other miscellaneous charges (Specify).
(c)Annual at the close of session:
(i)Examination fee.
(ii)Re-admission fee.
(iii)Other miscellaneous charges (Specify).
(d)Any other payment which a student is required to pay in the form of development charge/contribution/donation or in whatsoever name:-
(e)Interview of at least ten students of different class/group to ascertain the amounts which they have paid to the institution in various forms. Give the details of the interviews.