Section 17 in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008
17. Fee.
(1)A candidate who gets admission shall have to pay such fees, at such stages, as may be determined by the Fee Regulatory Committee constituted under section 9 of the Act, for the unaided colleges or institutions.(2)In case the candidate who having paid the fees after getting admission gets his admission canceled, provided that the seat vacated by him is filled by another candidate, shall be paid back the fees paid by him after the completion of admission process.(3)In case the candidate who having paid the fees after getting admission and gets his admission changed in another course and/or college or Institution in the readjustment (reshuffling) process, the difference of fees, if any, shall be payable by the student at the time getting admission in the readjustment (reshuffling), or as the case may be, shall be refunded to him after the completion of admission process.
