Section 6(1) in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006

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State of Kerala - Subsection

Section 6(1) in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006

(1)The Government shall constitute a Committee called the Fee Regulatory Committee for determination of the fee for admission to the unaided professional colleges or institutions consisting of the following members, namely:-

(i) a retired Judge of the Supreme Court or HighCourt	: Chairperson
(ii) the Secretary to Government either incharge of Health and Family Welfare or Higher Education, as thecase may be, depending on the course of study	: Member Secretary
(iii) a Chartered Accountant nominated by theGovernment in consultation with the Chairperson	: Member
(iv) a representative of either the MedicalCouncil of India or the All India Council for TechnicalEducation, as the case may be, depending on the course of study	: Member
(v) an educational expert nominated by theGovernment in consultation with the Chairperson	: Member

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State of Kerala - Subsection

Section 6(1) in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006