68A. Special provisions in respect of un-aided colleges.
- Notwithstanding anything contained in this Act or the statutes, Ordinances, Regulations, rules, bye-laws or orders,-(a)the scales of pay and other conditions of service of the teaching and on-teaching staff of un-aided colleges; and(b)the admission and selection of, and the fees payable by, students in such colleges, shall be determined, from time to time, by the Government on the basis of the recommendations of a Committee constituted by the Government consisting of-(i)one of the Vice-Chancellors of the Universities in the State, nominated by the Government;(ii)the secretary to Government, Higher Education Department (who shall be the convenor of the committee); and(iii)the Director of Collegiate Education.
