Section 11 in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
11. Other procedural matters connected with levy of fees
(1)(i)Fees once fixed shall be valid for a period of three years.(ii)Fee may be payable in advance for a semester.(iii)Each Committee shall notify in the month of December every year, for general information, the total fee payable per semester for the next year, in three newspapers having circulation in the State concerned. Every year, the Committee shall fix the fees applicable for the third year.(2)While fixing the fees, every year, the Committees shall take into account the unspent balance, if any, in the maintenance and development accounts of the concerned professional institutions.(3)No professional institution shall: -(i)levy any fee exceeding the fee notified under these regulations;(ii)fail to maintain accounts required to be maintained as per the provisions of these regulations or the guidelines issued by the Commission.
