Section 5 in U.P. Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Regulations, 2015
5. Application for fixing fee higher than standard fee.
- The institute as mentioned in sub-regulation (3) of regulation 4 shall submit the application to the Committee upto 30th October, accompanied by following documents -(i)The authorization; permission letter issued by the all India body controlling and regulating the technical studies such as the All India Council for Technical Education/Pharmacy Council of India/Council of Architecture.(ii)Documents regarding registration of the Society and its renewal.(iii)A copy of Project Report for starting the technical educational institution.(iv)The physical infrastructure facilities available for the institution, its title, ownership, the building, stating the number of clasSrooms, the administrative block, rooms available for library, reading, hostel and mess, play grounds, laboratory, general utilities, together with the site plan.(v)Library Facilities. - Number of books, journals and periodicals etc., subject wise, faculty wise and for general reading.(vi)Reading room Facilities. - Number of daily, weekly, monthly magazines, periodicals, technical magazines and literature subscribed in institution along with e-journals.(vii)Laboratory Facilities. - Information regarding equipments and instruments available in the laboratory.(viii)The audited balance-sheet of last three years prior to the year for which the Institution has submitted application,(ix)Tie-up, if any, with a State enterprise, public/corporate body engaged in production of items relevant to the education provided by the institution.(x)Financial status -(a)proposed annual budget for the institution for the year,(b)amount required for annual maintenance of infrastructure,(c)amount required for development and up-gradation of laboratories,(d)fixed and current deposits in the name of the institution, along with the name of financial institutions/banks,(e)loans, if any, from a bank or any other financial institution, indicating the terms and interest payable thereon,(f)balance-Sheet and income and expenditure account of the institutions front the date of inception, duly authenticated by a Charted Accountant, alone with details of expenses on salary of teaching and non-teaching still supported by Tax Deducted at Source certificates, Form-16, appointment letters and other proofs of payment of salary,(xi)the power point presentation of the institution showing pictures of existing infrastructure and faculty,(xii)detailed note with justification, why the institute wishes to have Fee higher than the Standard Fee.
