Section 6 in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006
6. Reservation of seats.
- All private health sciences educational institutions shall reserve seats for admission in open merit category and management category, for advancement of socially and educationally backward classes of citizens or for the Schedule Castes or Schedule Tribes to such extent, as may be notified by the State Government in the Official Gazette from time to time :Provided that such reservation shall not apply to the minority category seats in minority private health sciences educational institutions.[7. Fixation of fee. - (1) The State Government shall determine or cause to be determined the fee to be charged by the private health sciences educational institutions, having regard to the minimum norms of infrastructure and facilities as laid down by the concerned Council.(2)Notwithstanding anything contained in sub-section (1), the State Government may, in public interest, determine a provisional fee :Provided that the State Government shall determine fee in accordance with the provisions of sub-section (1) within a period of ninety days from the date of fixation of such provisional fee.] [Substituted by Punjab Act No. 24 of 2006.][8. Mechanism for dealing with violations. - (1) The State Government shall, by notification in the Official Gazette, constitute an authority to be known as nodal authority consisting of such members, as may be specified by it for entertaining complaints with regard to the violations of the provisions of this Act or any direction or notification issued thereunder :Provided that the State Government may, by notification, fix the terms and conditions of appointment, qualifications and conditions of service of the members of the nodal authority.(2)The State Government or the nodal authority, as the case may be, may also take suo motu notice of the violations of the provisions of this Act or any direction or notification issued thereunder.(3)The State Government or the nodal authority, as the case may be, may cause an enquiry to be made by appointing an Inquiry Officer into the allegations levelled by the complainant or at its suo motu initiative, and take the following actions, namely :-(a)file the complaint, if in its opinion, it is a vexatious, anonymous or pseudonymous complaint; or(b)direct the complainant to furnish additional information or an affidavit in support of his allegations; or(c)take such actions, as it may deem appropriate, keeping in view the facts and circumstances of the case.(4)For making an enquiry under sub-section (3), a summary procedure shall be followed and the enquiry shall be completed within a period of sixty days.(5)The nodal authority constituted under sub-section (1) or the Inquiry Officer, appointed under sub-section (3), shall have the powers of a civil Court to access, obtain and scrutinize the records of the private health sciences educational institutions as well as summoning of any person or any relevant official record, which he may deem necessary. The nodal authority shall forward its report to the State Government and may recommend any of the actions as mentioned in sub-section (1) of Section 9 of this Act.] [Substituted by Punjab Act No. 24 of 2006.]
