Section 39(2) in Sri Sathya Sai University for Human Excellence Act, 2018
(2)In respect of other seats of the University, the fee shall be determined by the Fee Regulatory Committee constituted under the chairmanship of a retired Judge of the High Court in accordance with the provisions of section 6 of the Karnataka Professional Educational Institutions (Regulation of Admission and Determination of Fee) Act, 2006 (Karnataka Act 8 of 2006). For the purpose of this section, the University shall be deemed to be the Private Unaided Professional Educational Institution.Chapter - VI Miscellaneous
