LexThe Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007.
Gujarat · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF GUJARAT LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT THE GUJARAT PROFESSIONAL TECHNICAL EDUCATIONAL COLLEGES OR INSTITUTIONS (REGULATION OF ADMISSION AND FIXATION OF FEES) ACT, 2007. (GUJARAT ACT NO. 02 OF 2008) [As modified upto 30th September, 2024.] [2024] [ Price : Rs. 20 ] GOVERNMENT OF GUJARAT LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT THE GUJARAT PROFESSIONAL TECHNICAL EDUCATIONAL COLLEGES OR INSTITUTIONS (REGULATION OF ADMISSION AND FIXATION OF FEES) ACT, 2007. (GUJARAT ACT NO. 02 OF 2008) [As modified upto 30th September, 2024.] [2024] [ Price : Rs. 20 ] GCPG-H-85-05-2024-DTP-2 © GOVERNMENT CENTRAL PRESS, GANDHINAGAR. THE GUJARAT PROFESSIONAL TECHNICAL EDUCATIONAL COLLEGES OR INSTITUTIONS (REGULATION OF ADMISSION AND FIXATION OF FEES) ACT, 2007. CONTENTS. PREAMBLE. Page No. Sections. 1. Short title and commencement. 1 2. Definitions. 1 3. Admission in professional educational colleges or institutions. 3 4. Constitution of Admission Committee. 3 5. Preparation of merit list for admission. 4 6. Admission to Government seats and management seats. 4 7. Minimum qualifying standard for admission. 5 7A. Provisions relating to admission to students from other States. 5 8. Reservation in admission. 5 9. Constitution of Fee Regulatory Committee. 5 10. Powers of Fee Regulatory Committee. 6 11. Factors for determination of fee. 7 12. Prohibition of capitation fee. 7 13. Other course of action for contravention of provisions of Act. 8 13A. Exemption. 8 14. Penalties. 8 15. Cognizance of offense. 8 16. Members of Committee, officers and employees to be public servant. 9 17. Protection of action taken in good faith. 9 18. Power of State Government to give directions. 9 19. Act to override other State laws. 9 20. Power of State Government to make rules. 9 21. Power to remove difficulties. 9 The Gujarat Professional Technical Educational Colleges or Institutions [2008:Guj. 2 (Regulation of Admission and Fixation of Fees) Act, 2007. 2 2008 : Guj. 2 ] The Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007. 1 GUJARAT ACT NO. 2 OF 2008 * 1 [THE GUJARAT PROFESSIONAL TECHNICAL EDUCATIONAL COLLEGES OR INSTITUTIONS (REGULATION OF ADMISSION AND FIXATION OF FEES) ACT, 2007.] [7th March, 2008.] Amended by Guj. 12 of 2013. Amended by Guj. 30 of 2019. AN ACT to make special provision for regulation of admission in the professional technical educational colleges or institutions in the State and fixation of fees in such colleges or institutions and for matters connected therewith or incidental thereto. It is hereby enacted in the Fifty -eighth Year of the Republic of India as follows:- 1. (1) This Act may be called the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007. Short title and commencement. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. In this Act, unless the context otherwise requires,- Definitions. (a) "Admission Committee" means the Admission Committee constituted in accordance with the provisions of section 4; (b) "aided college or institution" means a professional educational college or institution, including the University, run or managed by the trust, society or association of persons or organization, receiving financial aid or grant -in-aid from the State Government or the Central Government; (c) "Common Entrance Test" means the entrance test conducted for determination of merits of the candidates for the purpose of admission in the different professional courses; (d) "Fee Regulatory Committee" means the Fee Regulatory Committee constituted under section 9; 2[(dd) Foreign National (FN) Student” means the student other than Non-Resident Indian (NRI) who possesses a foreign passport and fulfils the equivalency of eligibility requirements ascertained by the competent authority as may be specified by the Ministry of Human Resource Development, Government of India, for admission;] * This Act was assented by the Governor on the 7th March, 2008. 1. For Statement of Objects and Reason s see Gujarat Government Gazette, Extraordinary, Part V, dated 12th March, 2007, Page No. 15-9 to 15-11. 2. Clause (dd) was inserted by Guj. 30 of 2019, s.2(i). The Gujarat Professional Technical Educational Colleges or Institutions [2008:Guj. 2 (Regulation of Admission and Fixation of Fees) Act, 2007. 2 (e) "Government college or institution" means a professional educational college or institution run and managed by the State Government; (f) "Government" means the Government of Gujarat; (g) "Government seats" means,- (i) all the seats of the professional courses in the Government colleges or institutions and in the aided colleges or institutions; and 1[(ii) fifty per cent. (50%) seats of the professional courses of the total approved seats in the unaided colleges or institutions;] 2[(iii) all supernumerary seats of the professional courses in the Government colleges or institutions and in the aided and unaided colleges or institutions;] 3[(gg) “GTERS or the Gujarat Technical Education and Research Society (GTERS)” means a society constituted by the Education Department, Government of Gujarat under the Government Resolution No. MIS/102013/104/S, dated the 31st December, 2013;] 4[(h) “Management seats” means fifty per cent. (50%) seats of the professional courses of the total approved seats in the unaided colleges or institutions including fifteen per cent. (15%) of Non-Resident Indian seats; and also includes seats for Foreign National Students; and student s from any State (including Gujarat);] (i) "Non-Resident Indian seats" means fifteen per cent. seats reserved for children or wards or the dependents for the education purpose, of the Non-Resident Indian, to whom admission is to be given on the management seats in the unaided educational colleges or institutions 5[on the basis of fulfillment of equivalency of eligibility requirements for admission as ascertained by the competent authority as may be specified by the Ministry of Human Resource Development, Government of India;] (j) "prescribed" means prescribed by the rules made under this Act; (k) "Professional courses" means,- (i) Bachelor of Engineering and Technology and the Diploma in Engineering; (ii) Bachelor of Pharmacy and the Diploma in Pharmacy; 1. This sub-clause was substituted by Guj. 30 of 2019, s.2(ii). 2. This sub-clause was inserted by Guj. 12 of 2013, s.2(i). 3. Clause(gg) was inserted by Guj. 30 of 2019, s.2(iii). 4. Clause(h) was substituted, ibid., s.2(iv). 5. There words were substituted for the words “in the professional educational colleges or institutions”, ibid., s.2(v). 2008 : Guj. 2 ] The Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007. 3 (iii) Bachelor of Architecture and the Diploma in Architecture; (iv) Bachelor of Hotel and Tourism Management and the Diploma in Hotel and Tourism Management; (v) Master of Business Administration; (vi) Master of Computer Application; and (vii) such other courses as the State Government may, by notification in the Official Gazette, declare; (l) "Professional Educational College or Institution" means a college or an institution including the University imparting professional courses by whatever name called, leading to the award of a degree or diploma approved or recognised by the competent statutory authority; 1[(ll) “supernumerary seats” means the seats which are termed as such by the AICTE or other statutory body and which are over and above the sanctioned intake of professional course;] (m) "Unaided college or institution" means a professional educational college or institution including the University not receiving the financial aid or grant-in-aid from the State Government or the Central Government; (n) "University" means a University established under a law made by the Legislature of the State. 3. (1) Notwithstanding anything contained in any other law for the time being in force or in any judgment, decree or order of any court or any authority or in any agreement, all the admissions to the professional courses in the professional educational colleges or institutions shall be m ade in accordance with the provisions of this Act. Admission in professional educational colleges or institutions. (2) Any admission made in contravention of the provisions of this Act shall be invalid. 4. (1) The State Government shall, for the purpose of admission of students to the professional educational colleges and institutions, constitute one or more Admission Committees consisting of such number of members as may be prescribed. Different Committees may be constituted for the different professional courses. Constitution of Admission Committee. (2) The term of office and other conditions of the members of the Committee shall be such as may be prescribed. ____________________________________________________________________ 1. Clause (ll) was inserted by Guj.12 of 2013. s.2(ii). The Gujarat Professional Technical Educational Colleges or Institutions [2008:Guj. 2 (Regulation of Admission and Fixation of Fees) Act, 2007. 4 1[(3) The Gujarat Technical Education and Research Society (GTERS) shall guide, supervise, promote and control the entire process of admission of students to the professional educational colleges or institutions.] Preparation of merit list for admission. 2[5. (1) For the purpose of admission on the Government seats in the professional courses, the Admission Committee shall prepare the merit list of students based on common entrance test or on such other criteria as may be prescribed. (2) For the purpose of admi ssion on the management seats in the professional courses, the unaided college or institution shall prepare the merit list of students based on common entrance test or on such othe r criteria as may be prescribed. (3) The Foreign National Students or, as the case may be, NRI students shall be admitted in any professional educational college or institution in such manner and on such criteria as may be prescribed: Provided that it shall not be necessary to conduct common entrance test for preparing merit list for admission to such professional courses as may be specified by the State Government by notification in the Official Gazette.] Admission to Government seats and management seats. 6. 3[(1)] The admission of students in the professional educational colleges or institutions shall be given in the following manner, namely,:- (i) all the Government seats shall be filled on the basis of merit list prepared by the Admission Committee; and (ii) the management seats to be filled by the management of the respective professional educational college or institution shall be on the basis of inter-se merit list of the students to be admitted against the management seats: 4[Provided that if any unaided college or institution requests to fill up all or any portion of the management seats by the Admission Committee, such management seats shall be considered as the Government seats: Provided further that if any Government seat remains vacant , such seat shall be filled in as the management seat in the manner as may be prescribed: Provided also that if any Non-Resident Indian seat remains vacant, such seat shall be filled in as the management seat.] 5[(2) Notwithstanding anything contained in sub-section (1), in the event of no student being available from the merit list or the seats declared as vacant by the Admission Committee, the Government may permit admission to such professional course in the manner as may be prescribed.] 1. Sub-section (3) was substituted by Guj.30 of 2019, s.3. 2. Section 5 was substituted, ibid., s.4. 3. This section was re-nubered as sub-section (1) of that section by Guj.12 of 2013, s.3. 4. This provisos was substituted by Guj. 30 of 2019, s.5. 5. Sub-section (2) was added by Guj. 12 of 2013, s.3. 2008 : Guj. 2 ] The Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007. 5 7. No Student shall be admitted in the professional course unless he fulfills the eligibility criteria including the minimum qualifying marks, as may be prescribed. Minimum qualifying standard for admission. 1[7A. (1) Notwithstanding anything contained in this Act so far as admission to professional courses is concerned, 2[students from other States and other countries may be given admission in any college or institution] in such manner and on such number or seats o f professional courses, as may be specified by an order published in the Official Gazette, by the State Government. Provisions relating to admission to students from other States. (2) For the purpose of giving admission to the students referred in sub- section (1), the State Government may,- (a) specify the criteria on which the admission may be given, or (b) may direct to conduct the separate common entrance test, and to prepare the separate merit list on the basis of the same for such professional courses.] 8. The admission against the Government seats in each course in each professional educational college or institution shall be made in accordance with the reservation policy of the State Government. Reservation in admission. 9. (1) The State Government shall, for the purpose of determining the fees for admission of students in the professional educational colleges or institutions, constitute a Fee Regulatory Committee consisting of the following members, namely:- Constitution of Fee Regulatory Committee. (i) a retired judge of the High Court nominated by the State Government, who shall be the Chairperson; (ii) ex-Vice-Chancellor, to be nominated by the State Government; (iii) the Commissioner or the Director, Technical Education, Gujarat State, or an officer of Education Department holding equivalent post, to be nominated by the State Government ex- officio, who shall be the Member-Secretary of the committee; (iv) one member representing unaided professional educational colleges or institutions, to be nominated by the State Government; and (v) a Chartered Accountant, to be nominated by the State Government; (2) The term of office and other conditions of the members of the Committee shall be such as may be prescribed. (3) The Fee Regulatory Committee may adopt its own procedure for the conduct of its business. ____________________________________________________________________ 1. Section 7A was inserted by Guj.12 of 2013, s.4. 2. These words were substituted for the words “students from other States may be given admission in the unaided colleges or institutions” by Guj.30 of 2019, s.6. The Gujarat Professional Technical Educational Colleges or Institutions [2008:Guj. 2 (Regulation of Admission and Fixation of Fees) Act, 2007. 6 Powers of Fee Regulatory Committee. 10. (1) Notwithstanding anything contained in any other law for the time being in force or in any judgment, decree or order of any court or authority or in any agreement, the Fee Regulatory Committee shall determine the fee structure for admission of students in the professional courses. Different fee structure may be determined for admission of students in different professional courses and for different professional educational colleges or institutions 1[and for students from other States] 2[and students who are Foreign Nationals and NRI]. (2) The Fee Regulatory Committee shall have power to,- (a) require any unaided professional educational college or institution to place before it the proposed fee structure for such college or institution alongwith all the relevant documents and the books of accounts; (b) verify whether the fee structure proposed by such college or institution is justified; (c) approve the fee structure for such college or institution or determine other fee structure which shall be charged by such college or institution for admission of students in the professional courses: 3[Provided that the unaided professional educational college or institution may raise the fee up to five per cent . of existing fee for the fee block u pto three years, or make any reduction in the existing fees without following the procedure as referred to in clause s (a) and (b) above. However, the unaided professional educational college or institution shall provide a “Declaration cum Undertaking” regarding the revised fee structure under this section in the form of affidavit as may be prescribed.] 4[(2A) Any unaided college or institution may charge differential fee for different courses/branch subject to the maximum ceiling pre scribed by Fee Regulatory Committee.] (3) The fee structure so determined by the Fee Regulatory Committee shall be binding to the unaided professional educational colleges or institutions for a period of three years. The fee so determined shall be applicable to a student who is admitted to a professional educational college or institution in that academic year and shall not be revised till the completion of his professional course in that college or institution. (4) The unaided professional educational college or institution shall not be allowed to charge or collect any fee other than the fees determined by the Committee under sub-section (1) and shall not be allowed to collect the fee at a time amounting to more than one term fee from a student in an academic year. ____________________________________________________________________ 1. These words were added by Guj. 12 of 2013, s.5. 2. These words and Letters were added by Guj. 30 of 2019, s.7(i). 3. This proviso was inserted, ibid., s.7(ii). 4. Sub-section(2A) was inserted, ibid., s.7(iii). 2008 : Guj. 2 ] The Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007. 7 5 of 1908. (5) (a) The Fee Regulatory Committee shall have powers for the purpose of making inquiry under this Act, of a Civil Court under the Code of Civil Procedure, 1908 while trying a suit in respect of the following matters, namely:- (i) summoning and enforcing the attendance of any witness and examining him on oath; (ii) requiring the discovery and production of any document; (iii) receiving evidence on affidavit; and (iv) issuing commission for examination of witnesses for local inspection; 45 of 1860. (b) any proceeding before such committee shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 and for the purposes of section 196 of the Indian Penal Code. 11. (1) The Fee Regulatory Committee shall determine and fix the fee or fees to be charged by an unaided professional educational college or institution taking into consideration the following factors, namely:- Factors for determination of fee. (a) the location of the technical professional educational institution; (b) the nature of professional course; (c) the available infrastructure; (d) the expenditure on administration and maintenance; (e) the reasonable surplus required for the growth and development of the institution; and (f) such other factors, as the Committee may decide or as directed by the State Government. (2) The fees to be determined by the Committee shall includes, - (i) the tuition fees; (ii) library fees; (iii) laboratory fees; (iv) computer fees; (v) caution money; and (vi) such other fees, as the Committee may decide or as di rected by the State Government. 12. No capitation fee shall be charged or collected by or on behalf of an unaided professional educational colleges or institution or by any person who is in charge of or is responsible for the management of such college or institution from or in relation to any student in consideration of his admission to or continuance in, any professional course of study in such college or institution. Prohibition of capitation fee. The Gujarat Professional Technical Educational Colleges or Institutions [2008:Guj. 2 (Regulation of Admission and Fixation of Fees) Act, 2007. 8 Other course of action for contravention of provisions of Act. 13. (1) Where the Admission Committee, on receipt of any complaint or otherwise satisfied after due inquiry, that the unaided professional educational college or institution has given admission to a student in contravention of the provisions of this Act or has violated any of the provisions of this Act, it may, - (i) direct the concerned college or institution to admit the student as per the merit list in place of the student who has been admitted in contravention of the provisions of this Act; (ii) direct the concerned college or institution to refund the fee to the student so admitted in contravention of the provisions of this Act; (iii) recommend to the State Government, concerned University or the statutory authority for taking appropriate action against such college or institution. (2) Where the Fee Regulatory Committee, on receipt of any complaint or otherwise satisfied after due inquiry, that the unaided professional educational college or institution has collected the capitation fee or the fees in excess of the fee determined by the Fee Regulatory Committee under sub-section (1) of section 10, it may,- (i) direct the concerned college or institution to refund the fee so collected in excess of the fee determined by the Committee or the refund of capitation fee so collected; (ii) recommend to the State Government, concerned University or the statutory authority for taking appropriate action against such college or institution. 1[(3) On receipt of any complaint, the State Government may conduct an inquiry into the matter and take necessary action.] Exemption. 2[13A. The State Government may exempt from all or any of the provisions of this Act, by notification in the official Gazette, such college or institution which may be declared as the Center of Excellence after following due procedure as may be laid down in the rules.] Penalties. 3[14. Whoever contravenes any of the provisions of this Act or the rules made thereunder shall, after giving opportunity of being heard, be punishable with fine which may extend to rupees fifty lakhs; or any penal action that may be taken by the State Government under the respective University Acts or both.] Cognizance of offense. 15. No. court shall take cognizance of any offence punishable under this Act except on a complaint made by an officer authorized in this behalf by the State Government, by notification in the Official Gazette. ____________________________________________________________________ 1. Sub-section (3) was inserted by Guj. 30 of 2019, s.8. 2. Section 13A was inserted by Guj. 12 of 2013, s.6. 3. Section 14 was substituted by Guj. 30 of 2019, s.9. 2008 : Guj. 2 ] The Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007. 9 XLV of 1860. 16. All the members of the Committee and the officers and employees while acting or purporting to act in pursuance of the provisions of this Act or rules made thereunder, be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code. Members of Committee, officers and employees to be public servant. 17. No suit, prosecution or other legal proceeding shall lie against any member of the Committee, officer or employee for anything which is in good faith done or purported to be done in pursuance of the provisions of this Act or any rules made there under. Protection of action taken in good faith. 18. The State Government may, from time to time, issue such directions not inconsistent with the provisions of this Act, to any professional educational college or institution or to the Committee or the officer, as it may think fit in this regard, for the purpose of carrying out the provisions of this Act, rules or orders made thereunder and the professional educational colleges or institutions or the Committee or the officers shall be bound by such direction. Power of State Government to give directions. 19. The provisions of this Act shall have effect notwithsta nding anything inconsistent therewith contained in any other State law for the time being in force. Act to override other State laws. 20. (1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. Power of State Government to make rules. (2) All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to the rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following. (3) Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect. 21. (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as may appear to it to be necessary or expedient for removing the difficulty: Power to remove difficulties. Provided that no order under sub-section (1) shall be made after the expiry of two years from the commencement of this Act. (2) Every order made under this section shall be laid, as soon as may be after it is made, before the State Legislature. ----------- Government Central Press, Gandhinagar.