Section 9(1) in The Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
(1)The State Government shall, for the purpose of determining the fees for admission of students in the professional educational colleges for institutions, constitute a Fee Regulatory Committee consisting of the following members, namely:-(i)a retired judge of the High Court nominated by the State Government, who shall be the Chairperson;(ii)ex-Vice-Chancellor of a University, to be nominated by the State Government;(iii)the Commissioner of Health, Medical Services, Medical Education and Research, Gujarat State, or an officer of Health and Family Welfare Department holding equivalent post, to be nominated by the State Government ex-officio, who shall be the Member-Secretary of the Committee;(iv)one member representing unaided professional educational colleges or institutions, to be nominated by the State Government; and(v)a Chartered Accountant, to be nominated by the State Government;
