Section 4 in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006
4. Composition, disqualification and functions. -
(1)There shall be a Committee for admission and fee regulation to be constituted in such manner as may be prescribed. The Committee shall be presided over by a person who is or who has been a Senior Administrative Officer of the State or Vice-Chancellor of a Central University or a State University or a deemed to be University; who shall be called the Chairman of the Committee and shall include two other Members having experience in matters of finance or administration.(2)The State Government shall appoint the Chairman and the Members of the Committee mentioned in sub-section (1).(3)The term of the Chairman and every Member of the Committee shall be three years from the date of its notification; and, in case of any vacancy arising earlier, for any reason, the State Government shall fill such vacancy for the remainder of the term.(4)No act or proceedings of the Committee shall be deemed to be invalid by reason merely of any vacancy or any defect in the constitution of the Committee.(5)No person who is associated with a private aided or unaided institution shall be eligible for being a Member of the Committee.(6)The Chairman or any Member of the Committee shall be removed, if he performs any act, which in the opinion of the State Government is unbecoming of Chairman or Member of the Committee :Provided that, no such Chairman or any Member shall be removed by the State Government, without giving him an opportunity of being heard.(7)The Committee may frame its own procedure in such manner as may be prescribed.(8)The Committee may require a private aided or unaided professional educational institution or, a deemed' to be University or a private University to furnish, by a prescribed date, information as may be necessary for enabling the Committee to determine the fee as prescribed under Section 10 of this Act that may be fixed by the institution in respect of each professional course, and the fee so determined shall be valid for such period as notified by the State Government.(9)The State Government or the Committee may, if satisfied that a professional educational institution has violated any provisions of this Act or is charging more fee, than as determined under Section 10 of this Act then it will recommend to the appropriate statutory body for the withdrawal of the affiliation or recognition of such institution.
