Section 13 in The Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
13. Other course of action for contravention of provisions of Act.
(1)Where the Admission Committee, on receipt of any complaint or otherwise satisfied after due inquiry, that the unaided professional educational college or institution has given admission to a student in contravention of the provisions of this Act or has violated any of the provisions of this Act, it may,-(i)direct the concerned college or institution to admit the student as per the merit list in place of the student who has been admitted in contravention of the provisions of this Act;(ii)direct the concerned college or institution to refund the fee to the students so admitted in contravention of the provisions of this Act;(iii)recommend to the State Government, concerned University or the statutory authority for taking appropriate action against such college or institution.(2)Where the Fee Regulatory Committee, on receipt of any complaint or otherwise satisfied after due inquiry, that the unaided professional educational college or institution has collected the capitation fee or the fee in excess of the fee determined by the Fee Regulatory Committee under sub-section (1) of section 10, it may,-(i)direct the concerned college or institution to refund the fee so collected in excess of the fee determined by the Committee or the refund of capitation fee so collected;(ii)recommend to the State Government, concerned University or the statutory authority for taking appropriate action against such college or institution.
