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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(4) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

(4)The Commission shall take into consideration the following factors while prescribing the fee;
(a)The location of the Higher Educational Institution,
(b)The nature of the course,
(c)The cost of available infrastructure,
(d)The expenditure on administration and maintenance,
(e)A reasonable surplus required for growth and development of the Higher Educational Institutions,
(f)The revenue foregone on account of waiver of fee, if any, in respect of students belonging to the Scheduled Caste, Scheduled Tribes and wherever applicable to the Socially and Educationally Backward Classes and other Economically Weaker Sections of the Society, to such extent as shall be notified by the Government from time to time,
(g)Any other relevant factor.