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State of Himachal Pradesh - Section

Section 8 in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010

8. Fund.

- The Commission shall establish a fund to which shall be credited-
(a)by the Private Educational Institutions such percentage of total fees every year as may be assessed by the Commission from time to time but not exceeding one per cent of the total fees;
(b)loan from the State Government which will be repayable within three years;
(c)any other grants received from any other source; and
(d)all sums received by way of penalties.