The Himachal Pradesh Private Unaided Dental Colleges (Regulation of Admission and Fixation of Fee for the academic year 2003-2004) Act, 2006

AUTHORITATIVE ENGLISH TEXT 
THE HIMACHAL PRADESH PRIVATE UNAIDED DENTAL 
COLLEGES (REGULATION OF ADMISSION AND FIXATION OF 
FEE FOR ACADEMIC YEAR 2003-2004) ACT, 2006 
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title and commencement. 
2. Application. 
3. Definitions. 
4. Fixation and regulation of fee. 
5. Power to make rules. 
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THE HIMACHAL PRADESH PRIVATE UNAIDED DENTAL 
COLLEGES (REGULATION OF ADMISSION AND FIXATION 
OF FEE FOR ACADEMIC YEAR 2003-2004) ACT, 2006 
(ACT NO. 4 OF 2006)1 
(Received the assent of the Governor on 7th March, 2006 and was 
published both in Hindi and English in the Rajpatra, Himachal Pradesh 
(Extra-ordinary), dated 8th March, 2006, pp. 7659-7666). 
An Act to provide for the regulation and fixation of fee in Private 
Unaided Dental Colleges in the State of Himachal Pradesh for the 
academic session 2003-2004 in respect of students admitted 
against State Government Quota (merit seats) and the matters 
connected therewith or incidental thereto. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Fifty-Seventh Year of the Republic of India, as follows:- 
1. Short title and commencement.- (1) This Act may be called the 
Himachal Pradesh Private Unaided Dental Colleges (Regulation of Admission 
and Fixation of Fee for the academic year 2003-2004) Act, 2006. 
(2) It shall be deemed to have come into force on the 15th day of 
September, 2003. 
2. Application.- This Act shall apply to the Private Unaided Dental 
Colleges affiliated to Himachal Pradesh University established under section 
2(f) of the University Grants Commission Act, 1956(3 of 1956). 
3. Definitions.- In this Act, unless the context otherwise requires,- 
                                                 
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of 
Objects and Reasons see the Rajpatra, Himachal Pradesh (Extra-ordinary), dated 
22nd February, 2006, pp. 7109 -7110 and 7114. 
2  THE HIMACHAL PRADESH PRIVATE UNAIDED DENTAL COLLEGES 
(REGULATION OF ADMISSION AND FIXATION OF FEE FOR ACADEMIC 
YEAR 2003-2004) ACT, 2006 
 
(a)  “Official Gazette” means the Rajpatra of Himachal Pradesh; 
(b)  “Private Unaided Dental College” means a college or a school 
or an institution by whatever name called, imparting 
professional education in Dental Surgery approved by or 
recognized by the concerned statutory body and affiliated to 
the Himachal Pradesh University and not receiving financial 
aid or assistance in whole or in part from the Central or State 
Government or from anybody, under the control of Central or 
State Government; 
(c)  “State” means State of Himachal Pradesh; and 
(d)  “State Government” or “Government” means the Government 
of Himachal Pradesh. 
4. Fixation and regulation of fee.- Notwithstanding anything 
contained in any order or judgment passed by any competent court or any 
order, notification or instructions issued, the students admitted against 
Government Quota (merit seats) during the academic year 2003-04 in Private 
Unaided Dental Colleges in the State shall continue to pay fee for the 
academic year 2003-2004 according to the fee structure issued vide 
Notification No. HFW-B(F)5-10/94-loose, dated 15-9-2003 for the entire 
academic course of Bachelor of Dental Surgery. 
5. Power to make rules.- (1) The State Government may, by 
notification published in the Official Gazette, make rules for carrying out the 
provisions of this Act. 
(2) Every rule made under this Act shall be laid, as soon as may be 
after it is made, before the State Legislative Assembly while it is in session, 
for a total period of ten days which may be comprised in one session or in two 
or more successive sessions, and if, before the expiry of session in which it is 
so laid or the successive sessions aforesaid, the Legislative Assembly agrees 
in making any modification in the rule, or agrees that the rule should not be 
made, the rule shall thereafter have effect only in such modified form or be of 
no effect, as the case may be, so however, that any such modification or 
annulment shall be without prejudice to the validity of anything previously 
done under that rule. 
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