Section 28 in Uttarakhand Technical University Act, 2005
28. Bar of Charging any Donation etc. for Admission to a College.
- No person connected with the management of a college and no principal or other teacher or employee thereof shall directly or indirectly take or receive or cause to be taken or received any contribution, donation, fees or any other payment of any sort, either in cash or in kind, except the fees at the rates laid down in the Regulations from or on behalf of any pupil as a condition for granting him admission to or permitting him after such admission to continue in such college.
