Section 32(1) in Eternal University (Establishment and Regulation) Act, 2008
(1)The University may, from time to time, prepare and revise, its fee structure and send it to the Government for its approval [before 31st December] [Inserted by Act No. 23 of 2012, Section 8 (w.e.f. 3-5-2012)] of every preceding academic year alongwith the approval of courses granted by the Regulatory Commission and the Government shall convey the approval within [three months] [The words 'one month' wherever these occur Substituted Act No. 17 of 2011, Section 6 (w.e.f. 31-1-2011)] from the receipt of the proposal;[*****] [the first proviso 'Provided that if the approval of the Government is not conveyed within one month, it shall be deemed to have been approved by the Government:' sub-section (1) has been omitted by Act No. 23 of 2012, Section 8 (w.e.f. 3-5-2012); before omission, first proviso appearing below sub-section (1) stood as under:]Provided that the fee structure for each course shall be decided before the issue of prospectus and shall be reflected in the prospectus:Provided further that the fee structure shall not be revised or modified during the academic year.
