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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997

(2)
(i)A professional institution shall submit to the Commission at least six months before the advertisement for admission, authentic data on the basis of which the tuition and other fees are to be determined.
(ii)The concerned Committee may seek any data or clarification from the concerned professional institutions and may also allow the institution to supplement or modify the data submitted by it originally.
(iii)While deciding the fee structure for Free Seats, Payment Seats and NRI, Foreign students, the concerned Committee shall, take into consideration, the parameters which affect the cost, the total expenditure of the institution for running the professional course as computed on the basis of audited statements of the previous two years and reasonable projected estimation for the next three years.
(iv)The fees to be charged shall have two broad categories, namely, tuition fee and development fee.
(v)The management of the institution may realise the actual cost of board and lodging from the students subject to the relevant Committee being satisfied about the reasonableness of such costs.
(vi)The tuition fee shall be to meet the actual cost of imparting education.
(vii)While assessing a fair tuition fee, the Committee shall take into account the following, namely:
(a)Salary and allowances including bonus, if admissible, payable to teaching and non-teaching employees;
(b)expenditure on administrative services;
(c)cost of maintenance of laboratories including consumables;
(d)contingent expenditure including statutory requirements like audit fee, and the like;
(e)cost of acquisition of books and journals for libraries;
(f)maintenance of buildings and other assets including rents and tariffs; and
any other recurring expenditure to be determined by the competent authority, from time to time.
(viii)Having due regard to the parameters mentioned in this sub-regulation, suitable rates may be fixed for holders of Free Seats, Payment Seats and NRI, Foreign students.