Section 18 in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006
18. Special provisions for admissions and fixation of fee for the academic year 2006-07.
- Notwithstanding anything contained in sub-section (4) of section 6, the Fee Regulatory Committee shall have the power to extend the date of submission of documents and books of accounts for scrutiny for the determination and fixation of fee for the year 2006-07 in such a way as to facilitate admissions in accordance with the provisions of this Act during the academic year 2006-07. The Fee Regulatory Committee shall be competent to fix the fee provisionally for the academic year 2006-07 subject to final adjustments later.
