Section 38 in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
38. Fixation of fee.- (1) The fee in respect of forty percent of the admissions
in all courses of the university for which admissions are made through a CommonEntrance Examination conducted by the State Government or Central Governmentor its agency as the case may be under the proviso to section 9 shall be the fees, asfixed by the State Government, for Government seats from time to time, inaccordance with the consensual agreement entered into by the Government and theUniversity in accordance with the Karnataka Professional Educational Institutions(Regulation of Admission and Determination of Fee) Act, 2006 (Karnataka Act 6 of
