Section 4 in Andhra Pradesh Admission and Fee Regulatory Committee (for Professional Courses offered in Private Un-Aided Professional Institutions) Rules, 2006
4. Fee Fixation.
- (i) The AFRC shall call for, from each Institution, its proposed fee structure well in advance before the date of issue of notification for admission for the academic year along with all the relevant documents and books of accounts for security,(ii)The AFRC shall decide whether the fees proposed by the Institution is justified and does not amount to profiteering or charging of capitation fee(iii)The AFRC shall be at liberty to approve or alter the proposed fee for each course to be charged by the Institution.Provided that it shall give the Institution an Opportunity of being heard before fixing any fee or fees.(iv)The AFRC shall take into consideration the following factors while prescribing the fee:(a)the location of the professional institution,(b)the nature of the professional course,(c)the cost of available infrastructure,(d)the expenditure on administration and maintenance,(e)a reasonable surplus required for growth and development of the professional Institution,(f)the revenue foregone on account of waiver of fee, if any, in respect of students belonging to the Schedule Caste, Schedule Tribes and wherever applicable to the Socially and Educationally Backward Classes and other Economically Weaker Sections of the society, to such extent as shall be notified by the Government from time to time.(g)Any other relevant factor.Provided that, no such fees, as may be fixed by the AFRC, shall amount to profiteering or commercialization of education, (v) The AFRC shall communicate the fee structure as determined by it, to the Government, for notification.(vi)The fee or scale of fee determined by the AFRC shall be valid for a period of three years (vii) The fee so determined shall be applicable to a candidate who is admitted to an institution in that academic year and shall not be altered till the completion of his course in the Institution in which he was originally admitted, No Professional Educational Institution shall collect at a time 8 fee which is more than one year's fee from 8 candidate.
