Section 3(3) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
(3)The State Government, may constitute an Admission and Fee Committee, (hereinafter referred to as the 'Committee')' consisting of such members as may be specified by the State Government, by notification, to recommend the mode of admission, making of reservation, allocation of seats and fixation of fees etc. to the State Government.
