Section 5 in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
5. Constitution of Committees for fixation of fees payable
(1)The fees for:(a)professional institutions affiliated to Central Universities;(b)any professional institutions which are deemed to be Universities;(c)Universities not receiving grant-in-aid from the Central Government or any State Government or any grant disbursing statutory bodies of such Governments for the maintenance or development expenditure of such Universities; and(d)Universities established as a joint venture between a private trust or society and a State Government.(2)The Standing Committee referred to in sub-regulation (1) shall consist of:(a)A Member of the Commission - Chairperson;(b)(i)One Vice-Chancellor to be nominated by the Commission -Member;(ii)Three experts, one each in Economics, Cost Accountancy and Institutional Finance, to be nominated by the Commission -Members;(iii)One Expert in the subject area - Member;(iv)In case a deemed University conducts courses of study such as technical education, medical education and teacher education of which there is a statutory council, for example, the All India Council for Technical Education, Medical Council of India, Dental Council of India and the National Council for Teacher Education, a nominee of such Council - Member;(v)Secretary in charge of Higher, Technical or Medical education (depending on the field of specialization of the institution) of the concerned State Government or his nominee who is not below the rank of Deputy Secretary to the Government of India may be co-opted as a member for the purposes only of determining the fee structure for deemed universities in the State concerned;(vi)An officer of the Commission not below the rank of Additional Secretary - Member-Secretary.(3)(i)The fees in professional institutions affiliated to State Government Universities shall be determined by a Committee called the State Level Committee;(ii)The State Level Committee which may be constituted in every State by the Commission shall consist of:(a)Vice-Chancellor of one of the Universities in the State nominated by the State Government concerned - Chairperson;(b)Secretary in charge of Higher Education of the State Government concerned - Member;(c)Secretary of the Finance Department of the State Government concerned - Member;(d)Three experts, one each in Institutional Finance, Cost Accountancy and Economics to be nominated by the Commission - Members;(e)A Finance Officer of one of the Universities to be nominated by the State Government - Member; and(f)Director in charge of Higher or Collegiate Education of the State Government concerned - Member-Secretary.
