Section 9 in The Karnataka Professional Education Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2011
9. Validation of admissions and collection of fee.
- Notwithstanding anything contained in any judgement, decree or order of any Court, Tribunal or other authority to the contrary, all admissions made or purporting to have been made or the fee collected with effect from the 1st day of June, 2008 in accordance with the consensual arrangement or agreement or the provisions of this Act by the Professional Educational Institutions or the State Government shall be and shall be deemed to be valid and effective as if such admission or collection of fee had been done or made under the provisions of this Act,-(a)all acts, proceedings or things done or taken by the Professional Educational Institutions or by the State Government in connection with the admissions and collection of fee be deemed to be, and to have always been done or taken in accordance with law;(b)no suit or other proceedings shall be maintained or continued in any Court or Tribunal or authority for the refund of any such fee;(c)no Court shall enforce any decree or order directing the refund of any such fee.The above translation of the PÀ£ÁðlPÀªÀÈwÛ ²PÀët ¸ÀA¸ÉÜUÀ¼À(¥ÀæªÉñÀ¤AiÀÄAvÀæt ªÀÄvÀÄÛ±ÀÄ®Ì ¤UÀ¢) («±EaμAG¥À§AzsÀUÀ¼ÀÄ)C¢s¤AiÀĪÀÄ
