Section 6(2) in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006
(2)The Fee Regulatory Committee shall have power to,-(i)require each professional educational institution to place before the Committee the proposed fee structure of such institution with all relevant documents and books of accounts for scrutiny well in advance of the commencement of the academic year i.e., not later than 31st December of the previous academic year;(ii)verify whether the fee proposed by each institution is justified and it does not amount to profiteering or charging of capitation fee;(iii)approve the fee structure or determine some other fee which can be charged by the institution.
