Section 7 in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
7. Fixation of fee.
(1)The State Government while determining, or the Committed constituted under sub-section (3) of section 3 while recommending to the State Government, the fee to be charged by a Private Medical Educational Institution, shall consider the following factors:-(a)the location of the institution;(b)the nature of the medical courses;(c)the cost of land and building;(d)the available infrastructure and equipment;(e)the expenditure incurred or being incurred on faculty, administration and maintenance;(f)the reasonable profit, requited for the growth and development of the institution; and(g)any other relevant factor, which the State Government deems just and appropriate for the determination of fee.(2)Before determining fee under sub-section (1), the State Government or the said Committee, as the case may be, shall give the concerned Private Medical Educational Institutions and the representatives of the students already studying in such institutions and the representatives of the students who intend to seed admission in those institutions, a reasonable opportunity to express their view point in writing in respect to the fee determination.(3)Notwithstanding anything contained in sub-sections (1) and (2), the State Government may, in public interest, determine a provisional fee structure:Provided that the fee shall be fixed in accordance with the provisions of sub-section (1) and sub-section (2) within a period of ninety days from the fixation of such provisional fee.(4)Notwithstanding anything contained in sub-sections (1) and (2), the State Government shall have the power to review the fee structure fixed by any Committee, prior to the commencement of this Act.
