Section 10 in The Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
10. Powers of Fee Regulatory Committee.
(1)Notwithstanding anything contained in any other law for the time being in force or in any judgement, decree or order of any court or authority or in any agreement, the Fee Regulatory Committee shall determine the fee structure for admission of students in the professional courses. Different fee structure may be determined for admission of students in different professional courses and for different professional educational colleges or institutions.(2)The Fee Regulatory Committee shall have power to,-(a)require any unaided professional educational college or institutions to place before it the proposed fee structure for such college or institution alongwith all the relevant documents and the books of accounts;(b)verify whether the fee structure proposed by such college or institution is justified;(c)approve the fee structure for such college or institution or determine other fee structure which shall be charged by such college or institution for admission of students in the professional courses.(3)The fee structure so determined by the Fee Regulatory Committee shall be binding to the unaided professional educational colleges or institutions for a period of three years.The fee so determined shall be applicable to a student who is admitted to a professional educational college or institution in that academic year and shall not be revised till the completion of his professional course in that college or institution.(4)The unaided professional educational college or institution shall not be allowed to charge or collect any fee other than the fees determined by the Committee under sub-section (1) and shall not be allowed to collect the fee at a time amounting to more than one term fee from a student in an academic year;(5)(a)The Fee Regulatory Committee shall have powers for the purpose of making inquiry under this Act, of a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit in respect of the following matters, namely:-(i)summoning and enforcing the attendance of any witness and examining him on oath;(ii)requiring the discovery and production of any document;(iii)receiving evidence on affidavit; and(iv)issuing commission for examination of witnesses for local inspection;(b)An proceeding before such committee shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 for the purposes of section 196 of the Indian Penal Code (45 of 1860).
