Section 8(4) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(4)The [Fee Regulatory Committee] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] may, if it is satisfied that there has been any violation by such institution of the provisions of this Act or the rules made thereunder regarding [***] [Omitted 'admission or' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.]fees, it may recommend to the Government to take the following actions against such institution, namely: -(a)impose a monetary fine up to ten lakh rupees on the institution together with interest thereon at the rate of twelve per cent per annum which shall be recovered as if it were an arrear of public revenue due on land;[***] [Omitted '(b)' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.](b)[] [Relettered '(c)' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] order the institution to refund to the student within such time as specified in the order, any amount received by the institution in excess of the fees fixed by the [Fee Regulatory Committee] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] or any amount received by way of capitation fee or any amount received for profiteering:Provided that if the institution fails to refund the amount within the specified time to the student, the same shall be recoverable along with interest thereon at the rate of twelve per cent per annum as if it were an arrear of public revenue due on land and paid to the student;[***] [Omitted '(d)' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.](c)[] [Relettered '(e)' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] recommend to the University or the appropriate authority to withdraw the recognition of the institution;(d)[] [Relettered '(f)' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] any other course of action, as it deems fit.
