Section 13(2) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015
(2)In the discharge of its functions under sub-section (1), the Fees Regulating Authority shall have the following powers, namely:-(i)scrutiny and verification of 'fee proposals' and final approval thereof ;(ii)to evolve mechanism for verification of infrastructure facilities, amenities and verification thereof in unaided institutions;(iii)redressal of grievances of the Stake-holders.
