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[Section 7]
[Entire Act]
State of Kerala - Subsection
Section 7(1) in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004
| (a) | A retired judge-of the Supreme Court or a High Court | Chairman |
| (b) | Secretary to Government -Higher Education Department | Member Secretary |
| (c) | Secretary to Government - Health and Family Welfare Department | Member |
| (d) | Secretary to Government-Law Department | Member |
| (e) | The Commissioner for Entrance Examinations, Kerala | Member |
| (f) | An educational expert who belongs to the Scheduled Caste orScheduled Tribe Community | Member |