Section 9 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
9. Fees not to be collected excessively.
(1)No unaided professional college or institution shall collect any fee by whatever name called from the candidate for admission over and above the fee determined by the Fee Regulatory Committee and the fee prescribed by the University concerned:Provided that the Fee Regulatory Committee shall fix the fee for Non- Resident Indian seats and the amount so collected over and above the fee fixed for other students in the college or institution in such seats shall be utilised for providing freeship to socially and economically backward students.(2)All unaided professional colleges or institutions shall provide freeship to the extent prescribed for a minimum of fifty per cent of the students admitted.(3)Any officer of the State or Central Government or any other public officer or authority who issues an income certificate which conceals the actual income of the person to whom the certificate is issued and any recipient of such certificate who by making use of the certificate claims any benefit with regard to freeship or scholarship shall be liable for penalty under section 15 of the Act.(4)Notwithstanding anything contained in any other provisions of this Act, the fixation and levy of fees at the rates fixed by the Committee constituted before the date of coming into force of this Act shall be deemed to be validly fixed and collected.
