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State of Kerala - Section

Section 7 in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004

7. Constitution of the Committee.

(1)In order to conduct any enquiry into complaints regarding capitation fee the Government shall constitute a committee with the following members, namely:-
(a) A retired judge-of the Supreme Court or a High Court Chairman
(b) Secretary to Government -Higher Education Department Member Secretary
(c) Secretary to Government - Health and Family Welfare Department Member
(d) Secretary to Government-Law Department Member
(e) The Commissioner for Entrance Examinations, Kerala Member
(f) An educational expert who belongs to the Scheduled Caste orScheduled Tribe Community Member
(2)The Committee may adopt its own procedure for the conduct of its business.
(3)The terms and conditions of service of the Chairman and other members of the Committee and the powers and functions thereof shall be as may be prescribed.