Section 43(2) in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
(2)The fee structure prepared by the Cluster University shall be considered by a committee to be constituted by the State Government, in the manner, as may be prescribed, which shall submit its recommendations to the Government after taking into consideration whether the proposed fee is,-(a)sufficient for generating-(i)resources for meeting the recurring expenditure of the Cluster University; and(ii)the savings required for the further development of the Cluster University; and(b)not unreasonably excessive.
