Section 5(1) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
(1)The fees for:(a)professional institutions affiliated to Central Universities;(b)any professional institutions which are deemed to be Universities;(c)Universities not receiving grant-in-aid from the Central Government or any State Government or any grant disbursing statutory bodies of such Governments for the maintenance or development expenditure of such Universities; and(d)Universities established as a joint venture between a private trust or society and a State Government.
