Section 3 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
3. Constitution of committee.
(1)The State Government shall constitute a committee for regulating admission and fee charged for a technical course by a private technical educational institution in the State of Haryana consisting of following, namely:-(i)a Chairperson, who shall be a retired Judge of Hon'ble Supreme Court / Hon'ble High Court or former Vice Chancellor of a University or has experience in public administration at senior position;(ii)Director General Technical Educational (ex-officio) Member Secretary;(iii)a Chartered Accountant of repute as member;(iv)a person having wide experience in the administration of Technical Education as member;(v)an academician not below the rank of Professor in Engineering or Management as member.
