Section 36 in The Haryana Private Universities, 2006
36. Fee structure.
(1)The university may, from time to time, prepare fee structure and shall send it for information to the Government, at least thirty days before the commencement of the academic session.(2)The fee structure for the twenty-five per cent of the students who are domicile of Haryana shall be based on merit-cum-means and be as follows:-(i)one-fifth of the twenty-five per cent shall be granted full fee concession;(ii)two-fifth of the twenty-five per cent shall be granted fifty per cent fee concession;(iii)[ the balance two-fifth of the twenty-five per cent shall be granted twenty-five per cent fee concession.] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.][Provided that in case of the universities having collaboration with reputed foreign or international universities or other institutions of other similar nature, the Government may approve different percentage of students eligible for 100%, 50% or 25% fee concession.] [Amended vide Haryana Act No. 4 of 2009, assented to by the Governor of Haryana on 12th March 2009, published in the Haryana Gazette on 17th March 2009.](3)The university shall not charge any fee, by what ever name called, other than that prescribed as per sub-sections (1) and (2) above.
