Section 15 in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015
15. Factors for determination of fee structure.
- The Fees Regulating Authority shall determine the reasonableness of the fee structure proposed by every unaided institution, in respect of each professional course or group of courses, considering following factors :-(i)the location (Urban or Rural) of the institution;(ii)the cost of land and building ;(iii)minimum mandatorily required infrastructure or facilities, as specified by the appropriate authority ;(iv)the expenditure proposed or incurred on the facilities and amenities that are not mandatory as per the guidelines of the appropriate authority ;(v)available number of qualified regularly appointed teaching and non-teaching staff as per the prescribed norms of the appropriate authority ;(vi)expenses on the prescribed salaries of the teaching and non-teaching staff ;(vii)the expenditure on administration and the maintenance;(viii)the reasonable revenue surplus required for growth and development of the institution with particular reference to the professional course conducted by it, which shall not be more than fifteen per cent. of educational revenue in the respective professional course or group of courses;(ix)facilities provided by the Government, such as lease of land at concessional rates and use of its infrastructure, for the conduct of the professional courses;(x)depreciation or contribution for asset replacement fund;(xi)rent of building or usage charges;(xii)incentives for quality enhancement, such as-(a)faculty strength with Ph. D. qualifications and Research publications in International Journals and Patent filed by the institution;(b)faculty training and placement of students;(c)accreditation of eligible programmes or the Institute such as NBA, NABET, NAAC, etc.;(xiii)rate of inflation;(xiv)any other relevant factor, as may be determined by the Fees Regulating Authority.
