Section 20 in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007
20. Cognizance of offence.
- Mo court shall take cognizance of any offence punishable under this Act, except upon a complaint in writing made by an officer specially authorized by the Government in this behalf by a notification, for the purpose.
