Section 38 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
38. Fee Regulation Committee.
(1)The fee of the university seats reserved for Karnataka students under Section 9 shall be regulated by the Fee Regulation Committee Constituted by the Government, which shall be headed by a retired Supreme Court or High Court Judge and consists of Chancellor and Director of the Institute, Principal Secretary or Secretary to Government in charge of Health and Family Welfare or by his nominee not below the rank of Deputy Secretary, two Academicians nominated by the Board of Governors of whom one shall be woman. A Chartered Accountant of repute shall be co-opted for this purpose in the Committee.(2)The committee shall lay down the procedure and modalities consistent with the statute for fixation of fee structure for all the academic programmes.(3)The fee structure so proposed by the committee shall be placed before the Board of Governors for approval.
