Section 4(1) 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

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State of Kerala - Subsection

Section 4(1) 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

(1)The Government shall constitute an Admission Supervisory Committee to supervise and guide the process of admission of students to unaided professional colleges or institutions consisting of the following members, namely:-

(i) A retiredJudge of the Supreme Court or a High Court	..	Chairperson
(ii) The Secretary to Government, HigherEducation Department (ex-officio)	..	Member Secretary
(iii) The Secretary to Government, Health andFamily Welfare Department (ex-officio)	..	Member
(iv) The Secretary to Government, Law Department(ex-officio)	..	Member
(v) The Commissioner for Entrance Examinations,Kerala (ex-officio)	..	Member
(vi) An Educational Expert belonging to theScheduled Caste or Scheduled Tribe Community	..	Member

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State of Kerala - Subsection

Section 4(1) 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