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State of Uttar Pradesh - Section

Section 9 in U.P. Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Regulations, 2015

9.

A panel of 10 Chartered Accountants firms will be nominated by the State government for the assessment and verification of records submitted by the institutions. The Chairman will allot the above mentioned works for fixing the fee of a specific institution to a Chartered Accountant selected from the above panel. The Chairman will seek assistance from such Chartered Accountants for fixing Standard Fee.