Section 19 in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
19. Transitory provisions.
- Till the admission and fee regulatory committee under section 4 of this Act is constituted and established the committees constituted by the State Government under Hon'ble Supreme Court Judgment in Islamic Academy of Education and others Vs State of Karnataka shall continue to be in existence and shall remain functional. These committees may exercise all or any of the powers and responsibilities conferred under this Act.
