Section 17 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
17. Factors for determination of fee.
(1)The fee shall be so fixed as to recover the actual cost of imparting education on recurring basis. While assessing the fee, inter-alia, the following expenses are to be taken into account, namely:-(a)establishment cost of faculty and supporting staff:(b)operation and maintenance charges:(c)fee charged by Council, affiliating university and Haryana State Board of Technical Education;(d)development fee to serve the following purposes, namely:-(i)laying and up-gradation of infrastructure;(ii)betterment and growth of the institution; and(iii)special amenities to the students;(e)other miscellaneous charges, such as hostel fee, mess charges and transport charges, etc.:Provided that services and facilities such as hostel, mess and transport shall be provided on no profit no loss basis.(2)Before determining fee, the private technical educational institution, parents or guardians and representatives of students already studying therein shall be given a reasonable opportunity to express their view point in writing with respect to the determination of fee.
