Section 21 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
21. Action for contravention provisions of Act.
(1)Where the Director General, on receipt of any complaint or of otherwise, is satisfied after due inquiry, that a private technical educational institution has charged capitation fee or fee in excess of the fee determined by the Committee, it may-(i)direct the concerned institution to refund the capitation fee or the fee charged in excess of the fee determined by the Committee, as the case may be;(ii)direct the concerned institution to refund the fee in case where the student withdraws from the course as per norms of Council /State Government;(iii)recommend to the State Government, university concerned or Council or the statutory authority for taking appropriate action against such institution.(2)Before taking any action or passing an order, the Director General shall provide a reasonable opportunity of being heard to the private technical educational institution.
