Section 36 in Spicer Adventist University Act, 2014
36. Fee Structure.
(1)The University may, from time to time, prepare its fees structure and sent it for approval of the committee constituted by the State Government for the purpose.(2)The Government shall constitute a Fee Structure Review committee, in the manner as may be prescribed, to review the fee structure proposals received from University.(3)The chairman for the committee mentioned under sub-section (2) shall be a Retired Justice from Supreme Court or High Court. The chairman for the committee shall be recommended by the Hon'ble High Court.(4)The committee shall consider the fees structure prepared by the University, review it and shall submit its recommendations to the Government after taking into consideration whether the proposed fee is -(a)Sufficient for :-(i)Generating resources for meeting the recurring expenditure of the University; and(ii)The savings required for the further development of the University; and(b)not unreasonably excessive,(5)After receipt of the recommendations under sub-section (4), if the Government is satisfied, it may approve the fee structure. The fee structure approved by the Government shall remain valid until next revision.(6)State Government shall not reimburse any fees or shall not take any financial liability for students belonging to the backward classes admitted into the Self-financed University.(7)The University shall not charge any fees, by whatever name called, other than that for which it is entitled under sub-section (5).
