Section 4(10) in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018
(10)The Committee or any officer authorised by it shall have power to inspect at any stage of the process of admission. If the Committee arrives at the opinion that the admission process conducted by the private institution contravenes the specified procedure, the Committee after giving an opportunity of being heard may, penalise the institution.
