Section 11(1) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(1)The [Fee Regulatory Committee] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] shall determine the fee that may be charged by a private medical educational institution in the manner as may be prescribed, considering the following factors, namely: -(a)the location of the private medical educational institution;(b)the nature of the medical course;(c)the cost of land and building;(d)the available infrastructure, teaching and non-teaching staff and other equipments;(e)the expenditure on administration and maintenance of the medical educational institution;(f)a reasonable surplus required for growth and development of the medical educational institution;(g)any other relevant factor.
