Section 7(1) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
(1)The State Government while determining, or the Committed constituted under sub-section (3) of section 3 while recommending to the State Government, the fee to be charged by a Private Medical Educational Institution, shall consider the following factors:-(a)the location of the institution;(b)the nature of the medical courses;(c)the cost of land and building;(d)the available infrastructure and equipment;(e)the expenditure incurred or being incurred on faculty, administration and maintenance;(f)the reasonable profit, requited for the growth and development of the institution; and(g)any other relevant factor, which the State Government deems just and appropriate for the determination of fee.
