Section 6(6) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007
(6)The Fee Structure Committee shall have the power to -(a)require each private professional educational institution or sponsored institution to place before the Committee the proposed fee structure of such institution with all relevant documents and books of accounts for scrutiny well in advance of the commencement of the academic year which shall not be later than the 31st January of the previous academic year;(b)verify whether the fee proposed by each such institution is justified and it does not amount to profiteering or exploitative; and(c)approve the fee structure or determine some other fee which can be charged by the institutions ;Provided that, for the academic year 2007-2008 the date for placing the fee structure and documents as stated in clause (a) shall not be later than the 30th April, 2007.Explanation. - For the purpose of removal of doubt, it is declared that clause (a) shall apply to those sponsored institutions, where there is provision for conducting certain courses on self-financing basis.
