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State of Kerala - Section

Section 4 in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006

4. Admission Supervisory Committee.

(1)The Government shall constitute an Admission Supervisory Committee to supervise and guide the process of admission of students to unaided professional colleges or institutions consisting of the following members, namely:-
(i) A retiredJudge of the Supreme Court or a High Court .. Chairperson
(ii) The Secretary to Government, HigherEducation Department (ex-officio) .. Member Secretary
(iii) The Secretary to Government, Health andFamily Welfare Department (ex-officio) .. Member
(iv) The Secretary to Government, Law Department(ex-officio) .. Member
(v) The Commissioner for Entrance Examinations,Kerala (ex-officio) .. Member
(vi) An Educational Expert belonging to theScheduled Caste or Scheduled Tribe Community .. Member
(2)The Admission Supervisory Committee may adopt its own procedure for the conduct of its business.
(3)The terms and conditions of service of the Chairperson and the members of the Admission Supervisory Committee shall be as may be prescribed.
(4)Non person who is associated with any unaided professional college or institution shall be eligible for being a member of the Admission Supervisory Committee.
(5)A member of the Admission Supervisory Committee shall be removed if he or she does any act, which in the opinion of the Government, is unbecoming of a member of the Committee. The member so removed shall not be renominated to the Committee:Provided that no such member shall be removed from the committee without giving him or her an opportunity of being heard.
(6)The Admission Supervisory Committee shall supervise and guide the entire process of admission of students to the unaided professional colleges or institutions with a view to ensure that the process is fair, transparent, merit-based and non-exploitative under the provisions of this Act.
(7)The Admission Supervisory Committee may hear complaints with regard to admission in contravention of the provisions contained herein. If the Admission Supervisory Committee after enquiry finds that there has been any violation of the provisions for admission on the part of the unaided professional colleges or institutions, it shall make appropriate recommendation to the Government for imposing a fine upto rupees ten lakhs and the Government may on receipt of such recommendation, fix the fine and collect the same in the case of each such violation or any other course of action as it deems fit and the amount so fixed together with interest thereon shall be recovered as if it were an arrear of public revenue due on land. The Admission Supervisory Committee may also declare admission made in respect of any or all seats in a particular college or institution to be de-hors merit and therefore invalid and communicate the same to the concerned University. On the receipt of such communication, the University shall debar such candidates from appearing for any further examination and cancel the results of examinations already appeared for.
(8)The Admission Supervisory Committee may if satisfied that any unaided professional college or institution has violated any of the provisions of this Act, recommend to the University or statutory body for withdrawal of the affiliation or recognition of such college or institution or any other course of action it deems fit.