Section 22(a) in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007
(a)the existing Admission Committee and State Fee Regulatory Committee, constituted by the Government shall have the power to extend the date of submission of documents and books of accounts for scrutiny for the determination and fixation of fee for the year 2007-08 in such a way as to facilitate admissions in accordance with the provisions of this Act during the academic year 2007-08. The Fee Regulatory Committee shall be competent to fix the fee provisionally for the academic year 2007-08 subject to final adjustments later.
