Section 14 in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006
14. Power to make regulations. -
(1)Tire State Government or any authority authorized by the State Government may, by notification, make regulations consistent with this Act and the rules made thereunder.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely,-(a)the constitution and working and, terms and conditions of the Committee;(b)the manner or criterion of determination of fee to be charged by a Private Professional Educational Institution from the students;(c)the fees to be charged by the Private Professional Educational Institution from the students.
