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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1) in Statutes of the Homoeopathy University, Jaipur, 2011

(1)The Board of Management shall prepare the fee structure for various programmes of study and sent it for the approval of the committee constituted under Section 33 of the Act, and likewise submit it to review once in every three years. The Board of Management may also prescribe refundable caution money for different purposes, in order to ensure use of University property by the students with due diligence and care, access to the library/laboratory or auditing of Programmes, to other academic purposes, such as participation in seminars/ workshops/ conferences organized by the University.