Section 5(3) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
(3)(i)The fees in professional institutions affiliated to State Government Universities shall be determined by a Committee called the State Level Committee;(ii)The State Level Committee which may be constituted in every State by the Commission shall consist of:(a)Vice-Chancellor of one of the Universities in the State nominated by the State Government concerned - Chairperson;(b)Secretary in charge of Higher Education of the State Government concerned - Member;(c)Secretary of the Finance Department of the State Government concerned - Member;(d)Three experts, one each in Institutional Finance, Cost Accountancy and Economics to be nominated by the Commission - Members;(e)A Finance Officer of one of the Universities to be nominated by the State Government - Member; and(f)Director in charge of Higher or Collegiate Education of the State Government concerned - Member-Secretary.
