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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in The Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007

(2)The Fee Regulatory Committee shall have power to,-
(a)require any unaided professional educational college or institutions to place before it the proposed fee structure for such college or institution alongwith all the relevant documents and the books of accounts;
(b)verify whether the fee structure proposed by such college or institution is justified;
(c)approve the fee structure for such college or institution or determine other fee structure which shall be charged by such college or institution for admission of students in the professional courses.