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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in U.P. Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Regulations, 2015

(3)If any institution referred to in sub-regulation (1) requests to the committee to fix a fee higher than the Standard Fee because it is an institute of excellence offering specific, useful and job oriented courses or is purchasing latest equipments for specific course for student welfare, of for any other reason, then the interest of growth of technical education and its quality, the Committee shall consider the institution's request for higher fee. Further, also if an institution requests to fix a fee lower than the Standard Fee because it is an institution of charitable nature or it is also involved in philanthropic work or for any other reason, the Committee shall consider the institution's request for lower fee. The Committee shall give the institution an opportunity of being heard before fixing its final fee.