Section 6(1) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007
(1)The Government shall constitute a committee to be known as Fee Structure Committee for determination of fee for admission to the private professional education institutions and sponsored institutions consisting of the following members nominated by it, namely :-(a)Vice-Chancellor, BPUT, who shall be the Chairperson;(b)The Secretary to Government, Industries Department or his representative not below the rank of Deputy Secretary.(c)The Secretary to Government, Finance Department or his representative not below the rank of Deputy Secretary;(d)The Secretary to Government, Health and Family Welfare Department or his representative not below the rank of Deputy Secretary;(e)The Secretary to Government, Higher Education Department or his representative not below the rank of Deputy Secretary;(f)A Chartered Accountant of repute nominated by the Government in consultation with the Chairperson;(g)A representative of either All India Council for Technical Education or the Medical Council of India, as the case may be, depending on the courses of study;(h)Director, Medical Education and Training;(i)Director, Technical Education and Training, Orissa who shall be the Member-Secretary; and(j)Two members from the Orissa Legislative Assembly be elected from among themselves.
