Section 6(2) in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004
(2)Where the Committee on receipt of any complaint or otherwise is satisfied that the management of any self financing college or any person who is in charge of or is responsible for the management of such self financing college has contravened the provisions of sub- section (1), the committee, may after giving a reasonable opportunity of being heard, forward its report with recommendations to the Government.
