Section 22 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
22. Saving of existing Admission Committee and Fee Regulatory Committee for determination of fee for the academic year 2007-08.
- Notwithstanding anything contained in sub-section (12) of section 6, -(a)the existing Admission Committee and State Fee Regulatory Committee, constituted by the Government shall have the power to extend the date of submission of documents and books of accounts for scrutiny for the determination and fixation of fee for the year 2007-08 in such a way as to facilitate admissions in accordance with the provisions of this Act during the academic year 2007-08. The Fee Regulatory Committee shall be competent to fix the fee provisionally for the academic year 2007-08 subject to final adjustments later.(b)the fixation and levy of fees at the rates fixed by the Committee constituted before the date of coming into force of this Act shall be deemed to be validly fixed.
