Section 6(1) 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
(1)The Government, by notification in the official Gazette, shall constitute a Fee Regulatory Committee, for determination of the fee for pursuing course in an institution, consisting of the following members, namely:-(i)A person retired from a post not less than the Secretary of the Government - Chairperson ;(ii)a Chartered Accountant of repute (to be nominated by the Chairperson) - Member;(iii)a representative of Medical Council of India or All India Council of Technical Education, depending on institution, as the case may be - Member,(iv)One of the Vice Chancellors of a University or his representative - Member;(v)Secretary, Department of Technical Education - Member;(vi)Secretary, Department of Health - Member;(vii)Secretary, Department of Higher Education - Member Secretary (ex-officio);(viii)Any other person as may be notified by the Government;
