Section 6(5) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
(5)(i)Subject to provisions of these regulations, the Committees are free to advice their own procedure. The procedure shall, however, compulsorily include giving opportunity to the institutions concerned to furnish such material as they may consider relevant.(ii)The Committees shall also have power to call for such information and details as they may consider relevant for fixation of fees.(iii)For the purpose of carrying out its functions effectively, the Committees shall lay down a time bound 'action-calendar' and 'dead-lines' for compliance by the institutions concerned and for completing tasks of the Committees.
