Section 36 in Symbiosis Skills and Open University Act, 2017
36. Fee Structure.
(1)The University may, from time to time, prepare its fees structure and forward it for approval of the committee constituted by the State Government for the purpose.(2)The Government shall constitute a Fee Structure Review Committee, in the manner as may be prescribed, to review the fee structure proposals received from University.(3)The Chairperson for the committee mentioned under sub-section (2) shall be a Retired Justice from Supreme Court or retired Chief Justice of any High Court. The chairman of the committee shall be a person who is recommended by the Hon'ble High Court at Mumbai.(4)The committee shall consider the fees structure prepared by the University, review it and shall submit its recommendations to the Government after taking into consideration whether the proposed fee is-(a)sufficient for,-(i)generating resources for meeting the recurring expenditure of the University ; and(ii)the savings required for the further development of the University ; and(b)not unreasonably excessive.(5)After receipt of the recommendations under sub-section (4), if the Government is satisfied, may approve the fee structure. The fee structure approved by the Government shall remain valid until next revision.(6)State Government shall not reimburse any fees or shall not take any financial liability for students belonging to the backward classes admitted into the Self-financed University.(7)The University shall not charge any fees, by whatever name called, other than that for which it is entitled under sub-section (5).
