Section 6 in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
6. Procedure to be adopted by the Committees
(1)Secretarial assistance to the Standing Committee of the Commission shall be given by the Secretariat of the Commission.(2)Secretarial assistance to the State Level Committee shall be given by the Directorate of Higher Education of the State Government concerned.(3)The term of office of the Members of the Standing Committee constituted under sub-rule (1), and the State Level Committee constituted under sub-rule (2), of Rule 5, other than the ex-officio Members shall be three years.(4)The Standing Committee and the State Level Committee shall review the fee structure at an interval of three academic years.(5)(i)Subject to provisions of these regulations, the Committees are free to advice their own procedure. The procedure shall, however, compulsorily include giving opportunity to the institutions concerned to furnish such material as they may consider relevant.(ii)The Committees shall also have power to call for such information and details as they may consider relevant for fixation of fees.(iii)For the purpose of carrying out its functions effectively, the Committees shall lay down a time bound 'action-calendar' and 'dead-lines' for compliance by the institutions concerned and for completing tasks of the Committees.(6)The Committees may determine different rates or scales of fees for different classes of institutions, if a classification is justified on intelligible and objective criteria. In particular, the Committees shall be free to fix different rates for institutions located in rural areas and urban areas.(7)The Commission may at any time call for information and clarifications from the Committees and the Committees shall be bound to furnish such information or clarification.(8)While determining the fee chargeable, it shall be the duty of the Committees to ensure that the fee does not become a source of profit or commercialisation for the institutions concerned.
