Section 11(1) in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
(1)The Committee shall have powers to,-(i)require any private technical educational institution to place before it, the proposed fee structure for such institution along with all the relevant iments and the books of accounts;(ii)verify whether the fee structure proposed by such institution is justified;(iii)approve the fee structure for such institution or determine a different fee which shall be charged by such institution for different courses run by it :Provided that the Committee shall also approve the fee structure for technical courses run by the aided technical educational institution in case the said institution is not receiving any aid for the said course.
