Section 5 in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018
5. Amendment of Section 5.
- Sub-sections (1) and (3) of Section 5 of the principal Act shall be substituted as follows, namely-"(1) Having regard to the following-(a)the location of the private institute;(b)the nature and requirements of the professional courses;(c)the cost of land and building;(d)the available infrastructure;(e)the expenditure on administration and maintenance;(f)a reasonable surplus required for growth and development of the professional institution;(g)any other relevant factor.The Admission and Fee Regulatory Committee shall determine, in the manner prescribed the fee or fees to be charged by the private institutions.(3)The Committee may determine different fees in respect of different courses of professional education being offered at different institutions depending upon the factors as mentioned above and it may place similarity placed institutions in board group:Provided that the Committee may Fix higher fee to be collected by the private institutions from the non-resident Indian students for admission."
