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State of Maharashtra - Section

Section 11 in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

11. Fees Regulating Authority.

(1)There shall be an Authority to be known as "the Fees Regulating Authority" to exercise the powers conferred on, and discharge the functions assigned to it, under this Act.
(2)The State Government may, by notification in the Official Gazette, constitute the Authority under sub-section (1). The said Authority shall be a body corporate having perpetual succession and common seal and shall have power to acquire, hold, and dispose off property both movable and immovable, and to do all things necessary for the purpose of this Act, and may sue or be sued by its name.
(3)The Authority shall consist of, -
(a) a retired Judge of High Court or retired officerof the Government of the rank of Chief Secretary Chairperson
(b) an eminent educationist who has worked asVice-Chancellor of University Member
(c) a Chartered Accountant of repute who is a Memberof the Institute of Chartered Accountants of India, for a periodof not less than ten years Member
(d) a Cost Accountant of repute who is a Member ofthe Institute of Cost and Works Accountants of India for a periodof not less than ten years, or a financial expert of repute Member
(e) an expert of repute from the field ofProfessional Education Member
(f) the Registrar, Maharashtra University of HealthSciences, Nashik Member
(g) the Director of Technical Education Member
(h) the Director of Higher Education Member
(i) the Member-Secretary of the Maharashtra Councilof Agricultural Education and Research Member
(j) an Officer of the State Government not below therank of Joint Secretary. Secretary.
(4)The Chairperson and of members under clauses (a), (b), (c), (d) and
(e)of sub-section (3) shall be appointed by the Government.
(5)No person who is associated with any private aided or unaided Professional Educational Institution shall be eligible for being a member of the Fees Regulating Authority.
(6)A Member of the Fees Regulating Authority shall cease to be so, if he does any act which in the opinion of the State Government is unbecoming of a member of the Authority.
(7)The Chairperson shall preside over the meeting of the Fees Regulating Authority and the Authority may adopt its own procedure, by regulations as it may deem fit.
(8)No act or proceeding of the Fees Regulating Authority shall be deemed to be invalid by reason merely of any vacancy in, or any defect in the constitution thereof.