Section 4(13) in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
(13)[ Before the commencement of the academic year, it shall be compulsory for every private institution to place before the committee the proposed fee structure of professional courses with all relevant documents and books of accounts for determination of fees.] [Substituted/repeal by section 4 of UK Act no 26 of 2018.]The committee after considering all the documents placed before it, shall determine the fee within one month maximum.In case the proposal for fixation of fee for professional courses is not placed before the committee, the private institution shall not run the course. Therefore the private institution shall not give admission in such course.
