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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997

(4)
(i)The Commission shall at an interval of three years determine the development fee and different rates of development fee may be specified for students of Free Seats, Payment Seats and Foreign, NRI seats.
(ii)The development fee may be at flat rates.
(iii)Based on intelligible and objective criteria, the Commission may classify the institutions into different categories for the purpose of prescribing different slabs or rates of development fees.
(iv)While determining the rates of development fees, the Commission shall take into account the views and suggestions of the private professional institutions, the State Governments and interested members of the general public.