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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1) in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006

(1)The Committee shall determine, the fee to be charged by a private aided or unaided professional educational institution having regard to-
(i)the nature of the professional course,
(ii)the available infrastructure,
(iii)a reasonable surplus required for growth and development of the professional institution,
(iv)the expenditure on administration and maintenance,
(v)the expenditure on teaching and non-teaching employees of the institution,
(vi)any other relevant factor.