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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

8. Fee Regulation.

(1)The Commission shall call for, from each Institution, its proposed fee structure well in advance before the date of issue of notification for admission for the academic year along with all the relevant documents and books of accounts for scrutiny;
(2)The Commission shall decide whether the fees proposed by the institutions is justified and does not amount to profiteering or charging of capitation fee;
(3)The Commission shall be at the liberty to approve or alter the proposed fee for each course to be charged by the Institution;Provided that it shall give the Institution an opportunity of being heard before fixing any fee or fees;
(4)The Commission shall take into consideration the following factors while prescribing the fee;
(a)The location of the Higher Educational Institution,
(b)The nature of the course,
(c)The cost of available infrastructure,
(d)The expenditure on administration and maintenance,
(e)A reasonable surplus required for growth and development of the Higher Educational Institutions,
(f)The revenue foregone on account of waiver of fee, if any, in respect of students belonging to the Scheduled Caste, Scheduled Tribes and wherever applicable to the Socially and Educationally Backward Classes and other Economically Weaker Sections of the Society, to such extent as shall be notified by the Government from time to time,
(g)Any other relevant factor.
(5)The Commission shall communicate the fee structure as determined by it, to the Government, for notification under Act 5 of 1983;
(6)The fee or scale of the fee determined by the Commission shall be valid for a period of three years;
(7)The fee so determined shall be applicable to a candidate who is admitted to an institution in that academic year and shall not be altered till the completion of his/her course in the institution in which he/she was originally admitted. The Higher Educational Institutions shall not club and/or collect a fee which is more than the amount prescribed for that Academic year;