Section 7 in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007
7. Factors for determination of fee.
- The Fee Regulatory Committee shall determine and fix the fee or fees to be charged by an institution, on considering the following factors, namely: -(a)the nature of the professional course;(b)the available infrastructure including allotment cost of land and opportunity cost of land if the land is owned by the institution at the time of its establishment;(c)the expenditure on administration and maintenance;(d)a reasonable surplus required for the growth and development of the college;(e)revenue to the institution from various sources associated with the education of students;(f)the excess funds generated from non-resident Indians, charity on the part of managements and contribution by the Government for providing free ship for Scheduled Castes or Scheduled Tribes students;(g)a reasonable surplus required for meeting any unforeseen contingencies that the institution may face and for the growth and development of the college;(h)any other factor as the Fee Regulatory Committee may deem fit or such other factors as may be prescribed.
