Section 32(1) in Shoolini University of Biotechnology and Management Sciences (Establishment and Regulation) Act, 2009
(1)The University may, from time to time, prepare and revise, its fee structure and send it to the Government for its approval and the Government shall convey the approval within [three month] [Substituted 'one month' by Act No. 11 of 2011, dated 22.1.2011.] from the receipt of the proposal:Provided that if the approval of the Government is not conveyed within [three month] [Substituted 'one month' by Act No. 11 of 2011, dated 22.1.2011.], it shall be deemed to have been approved by the Government:Provided further that the fee structure for each course shall be decided before the issue of prospectus and shall be reflected in the prospectus:Provided further that the fee structure shall not be revised or modified during the academic year.
