Section 9(1) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
(1)The State Government if it is satisfied that a Private Medical Educational Institution has contravened any of the provisions of this Act or any notification issued there under, take any or all of the following actions, namely:-(a)cause the withdrawal of affiliation of recognition of such institution from the university or any other authority or body to which such institution is affiliated;(b)impose a fine on such institution, which may extend to fifteen times of the excess fee charged and in the event of non-deposit of fine, it shall be recoverable as arrear of land revenue;(c)direct such institution to cancel the admission or registration of a student, who has been admitted to such institution in contravention of the provisions of this Act or the notification issued thereunder; and(d)direct such institution to admit a student to whom admission has been wrongly denied.
