Section 6(12) in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007
(12)The Fee Regulatory Committee shall have power to-(a)require each institution, to place before it, the proposed fee structure of such institution with all relevant documents and books of accounts for scrutiny well in advance of the commencement of the academic year, that is to say, not later than 31st December of the previous academic year;(b)verify the fee proposed by such institution, whether it is justified and it does not amount to profiteering or charging of capitation fee;(c)approve the fee structure or determine some other fee which can be charged by the institution.
