Section 6(1) in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006
(1)There shall be a Committee called the Fee Regulatory Committee for determination of the fee for admission to the professional educational courses in private unaided institutions consisting of,-(a)a retired Judge of High Court of Karnataka nominated by the Chief Justice of the High Court of Karnataka - Chairperson(b)a representative of either the Medical Council of India or the All India Council for Technical Education, as the case may be depending on the course of study - Member(c)a person of repute nominated by the Chairperson - Member a Chartered Accountant of repute nominated by the Chairperson - Member(d)the Secretaries to Government in charge of Medical or Higher Education, as the case may be depending on the course of study - Member Secretary
