Section 7 in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006
7. Factors for determination of fee.
- The Fee Regulatory Committee shall determine and fix the fee or fees to be charged by an unaided professional college or institution taking into consideration the factors, such as,-(a)the obligation on the part of all unaided professional colleges or institutions to provide freeship to a minimum of fifty per cent of the students admitted and the additional expenses, if any, required for the same over and above the excess funds generated from Non-Resident Indians, charity on the part of managements and contribution by the Government for providing freeship for scheduled caste or scheduled tribe students;(b)the nature of the professional course;(c)the available infrastructure;(d)the expenditure on administration and maintenance;(e)a reasonable surplus required for the growth and development of the college;(f)any other factor as the Committee may deem fit.
