HARYANA
GOVT.GAZ.
(EXTRA).
SEPT.
(BHDR. 19, 1934
SAKA)
'
PART I
HARYANA GOVERNMENT
LAW ANDLEGISLATIVE
DEPARTMENT
Notification The 10th
September,
2012
No.
Leg.
23/2012.—The
following Actofthe
Legislature
of the State of
Haryana
received theassent of the Governor of
Haryana onthe 6th
September.
2012, andis
hereby published
for
general
information:—
THE HARYANA PRIVATE TECHNICAL
EDUCATIONAL
INSTITUTION
(REGULATION OFADMISSION AND
FEE) ACT, 2012
AN
Aer to
provide
for regulation
of
admission and
fee for
technical courses run
by
a
private
technical educational
institution in the State
of
Haryana
and
for
matters connected therewith orincidental
thereto. Be it
enacted
by the
Legislature
of theState of
Haryana inthe
Sixty—third Year of the
Republic
of India asfollows :—
CHAPTER 1
PRELIMINARY
1 . ThisActmay be called
the
Haryana
Private Technical
Educational Short title. Institution
(Regulation of
Admissionand Fee) Act,
2012.
2.' In this Act.
unlessthe
context otherwise
requires,—
Definitions. (a)
"aided technical educational
institution"
meansa
private technical educational
institution,
otherthan a
minority institution
including a
university, receiving aidor
grant-in-aid or assistance in whole
or in
part
from
the State Government
or the Central
Government or
any other local
authority; (b)
"Committee"
meansaState
Committee,
constituted
by the State Government under section
3 ofthis Actfor
regulation of
admission and fee in
private
technical educational institution; .
(c)
"common
entrance test"
means anentrancetestconducted
by the State Government or
any agency authorized
by
it. or an
all India test
recognized by
the
State
Government,
for
admission to atechnical
course run
by a
private
technical educational institution;
((1)
"Council"
means a
statutory body
by
whatever name
called, constituted under anActof theParliamentfor
regulating a technical course;
232 HARYANA GOVT.
GAZ.
(EXTRA),
SEPT.
10,
2012
(BHDR. 19, 1934
SAKA)
(e)
(f)
(g)
(h)
(i)
(i)
(k)
(I)
(m) (n)
(0)
(p)
"Director General" means the Director
General,
Technical Education,
Haryana;
"fee" means all kind of
fee
chargeable
by a
private
technical educational institution from
student,
by
whatever name
called, including
interaliaadmission fee.
tuition fee,
development charges, transport charges,
hostel
charges, mess
charges etc;
"management category"
meansa
category ofseats
comprising such seats outof
sanctioned
intake of
students in a
private technical
educational
institution, as
may be allocated
by
the State Governmenttothe
management;
"minority
institution" meansa
private
technical
educational institution established and
administered
by
a
minority;
"minority
"
means a
community
declared as such
by
the State Government,
by
notification;
"open
merit
category
seats" meansa
category ofseats
except the seats allotted to
management category;
"private
technical educational
institution" meansan
institution offering atechnical courseandrun
by an
individual,
firm, company, association of persons, body
of
individuals, trust, society or
any other
legal entity and
includesa
private university
establishedand
incorporated by anActofthe Legislature ordeemedtobe
university,
defined under section 3 of the
University
Grants Commission
Act, 1956;
"qualifying
examination" meansan
examination,
passing of which is
mandatory
for a
student
to
get
admission to a technical course in a
private
technical educational
institution;
"sanctioned
intake" means
and
implies
the total number of seats notified
by
the
competent authority
for
admitting
students in each technical course of
study
in a
private
technical educational
institution;
"State Board of Technical Education" means
State Board of Technical Education established under section 6
of
Haryana State
BoardofTechnical Education
Act,
2008
(Act
No.19 of 2008);
"State Government" means the Government of the State
of Haryana intheAdministrative
Department oftechnical education;
"technical
course" means a
course of
study recognized
and prescribed by theAllIndia CouncilforTechnical
Education,
HARYANA
GOVT. GAZ.
(EXTRA).
SEPT.
(BHDR. 19.1934
SAKA)
____—_,.__——————-—————-— Pharmacy
Council ofIndia orCouncil ofArchitecture andalso includes all suchother
courses astheState Government or Central
Government may declare
by anorder tobeatechnical course.
CHAPTER II
THE COMMITTEE
CONSTITUTION, FUNCTIONS,
POWERS AND
DISQUALIFICATION
3.
(l) TheState Government
shall constitute acommittee for
regulating admission andfee
charged for atechnical
course
by a
private
technical educational
institution intheStateof
I-Iaryana consisting of
following, namely:-
(i) a
Chairperson, whoshall be aretired
Judge of
Hon'ble Supreme
Court /Hon'ble
High
Court orformer Vice
Chancellor of a
University orhas
experience in
public administration atsenior
position; (ii)
Director General Technical Educational
(ex-officio) Member
Secretary;
(iii) aChartered
Accountantof
repute as
member;
(iv) a
person having wide
experience intheadministration of
-
Technical
Education
as
member;
(v) anaeademician notbelowtherankof Professor in
Engineering or
Management asmember.
4.
(1)
The
Chairperson
and
Members of theCommittee shall be
appointed by theState Government.
(2) The
Chairperson andMembers
except
ex—officio Member shall hold office for a
period ofthree years ortilltheattainment ofage of
seventy years
whicheverisearlier
and, in case of any vacancy arising
earlier onaccount of
resignation orremoval or
attaining the ageof70 years or otherwise. the State Government mayfillsuchvacancy for the
remaining period of the
term.
(3) The
termsandconditionsof the
appointment ofthe
Chairperson and Members
otherthanex-officio Member shall
be
such as may be
prescribed.
5. The
Chairperson
and the member may resign
from his office
by giving a notice
in
writing
under
his hand addressed
to the
State Government.
6. No act or
proceedings ofthe Committee
shall be deemed to be invalid merely by
reasonofanyvacancyin, or anydefect in the constitution
of
the Committee, Constitution of committee.
Appointment of Chairperson and Members and their terms and conditions. Resignation. Vacancy notto invalidate proceedings.
Disqualifications. Removal of
Chairperson
and members.
Members of
Committee.
officers and
employees tobe public
servants. Functions. Powers.
234 HARYANA GOVT. GAZ.
(EXTRA)
SEPT.
10.
2012
(BHDR. 19. 1934
SAKA)
7..No person shall
be
eligible
for
appointment orcontinueas a Chairperson or
member, if he,-
(i) hasbeenassociated witha
private
technical educational institution; or
(ii) hasbeendeclared
by the
competent
courttobe ofunsound mind; or
(iii) isan
undischarged
insolvent; or
(iv) hasbeenconvicted
by any
courtforanoffence
involving moral
turpitude.
8. The
Chairperson or
any member oftheCommittee may be removed by theState Government
beforethe
expiry of histerm,ifhe
performsany act, which, inthe
opinion oftheGovernmentis
unbecoming ofthe
Chairperson or a member of the Committee:
Provided thatthe
Chairperson oramember
shallnotberemoved
by the State
Government,
without
giving an
opportunity
of
being
heard.
9. The
Chairperson,
members,
officers and
employees
of theCommittee while
acting or
purporting to actin
pursuance ofthe
provisions of
thisAct or rules made
thereunder,
shallbedeemed tobe
public
servants withinthe
meaning of section 21
of theIndian Penal
Code. 1860
(Act No.45of
1860).
10.
Notwithstanding anything
contained in
any other Statelawfor the time
being
in
force.
the Committee shall
regulate
the admission process and the fee structure for atechnical
courseina
private
technical educational institution in the State of
Haryana
and the
matters connected therewithandincidental thereto.
11.
(1)
The Committee
shall
have
powers
to,- (i)
require
any
private
technical educational
institution to place
before it, the
proposed feestructurefor such institution
along withalltherelevant
" ' ments and the books of accounts; (ii)
verify
whetherthefeestructure
proposed by such institution is
justified;
(iii) approvethefeestructureforsuch
institutionor determine a
different fee
which
shallbe
charged
by such institution for different coursesrun
by
it :
Provided that theCommittee shall
also approve thefeestructure for technical
coursesrun
by theaided technical
educational institution incase the said
institution is not
receiving any aid for the said course.
HARYANA
GOVT.GAZ.
(EXTRA).
SEPT.
(BHDR. 19, 1934
SAKA)
_—_______—___._————————
(2) TheCommitteemayframe itsown
procedure fortheconduct of
its
proceedings.
(3) Thefee
structure sodetermined
by theCommittee shall be
binding onthe
private
technical educational
institution for a
period
of
three years and the samefee shall continue further ifthe
private
technical educational institution does not
approach theCommitteefor
revisiOn.
(4) Thefeedetermined
by theCommittee
shallbe
applicable to a student whoisadmitted in atechnical
courseinanacademic year andshall not
be revised
for himtill
the
completion
of
his
courseinthat
private
technical educational
institution.
(5) A
private
technical educational
institution shall not be allowed to
charge orcollect any fee other than the fee determined
by the
Committee under sub-section
(1)
and shall notbe allowed tocollect thefee at a
time, more than the fee of onetermfrom astudent
inanacademic year.
12.
(l)
The Committee.
for the purpose of
making inquiry
under
this Act,
shall have same
powers asaCivil
Court underthe Code of
Civil
Procedure,
1908
(Act No.5of
1908)
while
trying a
suit. in
respect
of the
following
matters, namely:-
(i) summoning and
enforcing
the
attendance ofanywitness and
examining him on
oath; (ii)
requiring the
discovery and
production ofanydocument(s); (iii)
receiving
evidence on
affidavit; and (iv)
appointing
Commission forexaminationof
witness or for local
inspection;
(2)
Any proceeding
beforesuchCommittee shall be deemed tobe
judicial
proceeding for the
purposeofsection 196 of the Indian Penal
Code,
1860
(Act No.45of
1860).
CHAPTER [[I
ADMISSIONS
13.
(1) TheCommittee shall
regulate theadmissions in a technical
course run
by
a
private
technical educational institution, made onthe basis of themerit secured
by thestudent intheCommon Entrance Test or
by
any other method prescribed by theGovernment. Power of
making inquiry. Admission. eligibility, allocation of seats,
manner of admission. minimum qualifying standard for admission.
Void admission. Reservation of seats.
Fee.
236 HARYANA GOVT. GAZ.
(EXTRA),
SEPT. l0. 2012
(BHDR. 19. 1934
SAKA)
________________—————————-————
(2) The
eligibility foradmission to atechnical
course in a
private technical
educational institution
shall besuch as may bedecided by the mate
Government.
(3) TheState Governmentmay.by
order.
allocate seats for management
category outofsanctioned intake. in
private
technical educational institution.
otherthan
minority
institution.
(4) A
private
technical educational
institution- (i)
shall makeadmission to atechnical
course under the
open
merit
category, onthe basis of the Common
Entrance Test orthe
procedure as
may be
prescribed
by
the State Government; and
(ii) maymakeadmission to aseatunder the
management category, by directly receiving applications from
persons who have
passed qualifying
examination and after following a
transparent
processof
determining
inter-5e merit or
any other
method, as
may be
prescribed
by
the State Government for a
private
technical educational institution or
category
of technical
courses or
category of
such institutions.
(5) Nostudent shall beadmitted ina
technical
course unless he fulfills the
eligibility
criteria
including theminimum
qualifying marks as prescribed by theState Government.
14.
Every
admission toatechnical
courseina
private
technical educational institution shall bemade inaccordance
with the
provisions
of
this Act orthe rules made thereunder and every admission made incontravention thereof, shall
be
void.
15. The State Government may, direct a
private
technical educational institution tomake reservation of seatsinadmission tovarious technical courses
in the manner, as
may be
prescribed
from
time totime.
CHAPTER IV
FIXATION OF FEE
16.
(1)
Every private
technical educational
institution shall
propose its
fee
structure for each
course
separately onthe basis of
the
guidelines
issued
by the Committee and the
proposed
fee structure shall
be
examined,
approved and regulated by theCommitteeand the sameshall be
binding onsuch institution.
HARYANA
oovr. GAZ.
(EXTRA). sum: 10.201:237 (BHDR. 19.l934SAKAi _________________———————
(2)
Differ'entfee
structure maybedetermined for different
courses and for different
institutions.
(3) In case a
private
technical
educational
institution does not
propose itsfeestructure,the
provisional fee
structure asdecided
by theCommittee shall be
applicable tosuch institution.
17.
(l)
The fee
shall be sofixed astorecover the actual cost of
imparting
education on
recurring
basis. While
assessing the
fee,
inter-alia, the following
expenses aretobe
takenintoaccount.
namely:-
(a)
establishment costof
faculty and
supporting
staff:
(b)
operation andmaintenance
charges;
(c) fee
charged
by
Council,
affiliating university and Haryana
State BoardofTechnical Education:
(d) development fee to
servethe
following
purposes, namely:—
(i) laying and
up-gradation ofinfrastructure; (ii)
bettermentand
growth of the
institution; and (iii)
special
amenities tothe
students; (e)
other miscellaneous
charges, such as hostel
fee,
mess charges and
transport charges,
etc.:
Provided thatservices andfacilitiessuch as
hostel, mess and
transport
shall
be
provided
on no
profit noloss basis.
(2)
Before
determining fee, the
private
technical educational institution,
parents or
guardians
and
representatives
of
students
already studying therein shall
be
given areasonable
opportunity to
express their view
point in writing with
respect tothedeterminationof fee.
18. No
private
technical educational
institution shall
charge orcollect or cause to be
charged
or collect
capitation
fee
on its behalf from any student or his relative
in consideration
of
his admission
toorcontinuance in
any technical
course of
study in suchinstitution.
CHAPTER V
MAINTENANCE OFACCOUNTS BYINSTITUTION
19.
(1) Every private
technical educational
institution shall
maintain accounts onthe basis of
accounting principles applicable tonon-business organization, notfor
profit organization that is it shall
keep
the accounts on
"Fund Based
Accounting
under accrual
basis
of
accounting.
(2) A
private
technical educational
institutionmaycharge development fee not
exceeding
fifteen
percent of thetotal
amount of tuition fee. Factors for
determination of fee.
Prohibition of capitation fee. Maintenance of accounts.
Act to
have overriding
effect. Action for contravention
of provisions of Act.
Imposition of fine.
238
HARYANA
GOVT. GAZ.
(EXTRA),
SEPT.
10,
2012
(BHDR. 19,
1934
SAKA)
The
development
fee shall be treated as
capital
receipt
and
shall be
collected only ifthe
institution maintains the
"Depreciation
Reserve Fund"
equivalent
to the
depreciation charges
in the revenue
accounts.
(3) The
society,
trust,
organization,
association of persons,
company,firm or
any
legal entity owning
the
private
technical
educational institution shall
be
required
to
maintain separate
accounts
for the
society,
trust,
organization, association of persons, firm and
the
institution,
as
the case
may be. If the
society, trust,
organization,
association of persons,
company,
firm or
any
legal
entity owning the
private
technical
educational
institution,
is
running
more
than one institution, thenseparate
accounts
shall be
maintained for each
institution.
CHAPTER VI
MISCELLANEOUS
20. The
provisions
of this
Act shall
have
effect
notwithstanding anything inconsistent therewith contained in any other State law for the
time
being
in force.
21.
(1)
Where the
Director
General,
on
receipt
of
any
complaint
or otherwise, issatisfied after due
inquiry,
that a
private
technical
educational institution has
charged capitation
fee or
fee in excess
of the
fee
determined
bythe
Committee,
it may- (i)
directtheconcerned
institution to
refund the
capitation fee or
the
fee
charged
in excess
of
the fee
determined
by the
Committee,
as
the case
may be; (ii)
directtheconcerned
institution to
refund the fee in case where the student
withdraws from the course as
per norms of
Council /State
Government;
(iii) recommend to
the
State
Government, university concerned or
Council or
the
statutory
authority
for
taking appropriate
action
against
such
institution.
(2)
Before
taking any
action or
passing
an
order,
the
Director General shall
provide
a
reasonable
opportunity
of
being
heard to
the
private
technical educational institution.
22.
(1)
Where the
Director
General,
on
receipt
of any
complaint
or
suo— motu, is
satisfied after due
inquiry,
that a
private
technical
educational institution has contravened or
violated any of
the
provisions
of this Act or
the rules
made thereunder, thena
fine of rupees five lakh shall be
imposed
on
such
institution and
for
every
subsequent
violation of
this Act a
fine of rupees
ten
lakh shall be
imposed
which if not
paid,
shall be recoverable as
arrears
of
land revenue.
(2)
Before
taking any action or
passing
an
order under
sub-section
(1)
above, the
Director General shall
provide
a
reasonable
opportunity
of
beingheard to
such
institution.
HARYANA
GOVT. GAZ.
(EXTRA.),
SEPT.ID,
2012 239
(BHDR. 19. 1934SAKA')
23.
Any
person or
private
technical educational
institution
aggrieved
by any direction or
order passed
Act,mayfile an appeal tothe
State Government within a
period
of
thirty
days fromsuch
order or direction.
24. No civil
court shall
have
jurisdiction toentertain
and
try any suit or proceedings in
respect of
anything done,
action taken ororder ordirection issued
by theState Government, Committee,
Director General, oritsofficers in pursuance ofpowers
conferred
by orinrelation to anyofthefunctions under
this Act.
25. The State Governmentmay.fromtime to
time, issue such directions not inconsistent
with
the
provisions
of
this
Act orthe rules made thereunder, to
any Institution orthe Committee ortheofficer orofficial connected with the
affairs of theCommittee, asitmaydeem
fit,
for
the
purpose of
carrying outthe provisions of this Act.
rules ororders made thereunder andtheInstitution or the Committee ortheofficer orofficial
shall be bound
by
such
direction.
26. TheState Governmentmay,by
notification in the Official Gazette, make
rulesfor
carrying outthe
purposes of this Act.
27. If any difficulty
arises in
giving effect tothe
provisions
of
this
Act, the State Governmentmay,by
order tobe
published inthe Official Gazette, make such
provision or
give
such directions not inconsistent
with the
provisions of this
Act, as
appear toittobenecessary or
expedient
for
removing
the difficulty:
Provided that nosuch
order shall bemadeafter the
expiry
of a
period of two
years fromthe date of
commencement of
this Act.
28. No
suit,
prosecution orother
legal proceedings shall lie
against
the State of
Haryana or
any officer of
the State Government ortheCommittee, for anything
which isdone in
good
faith or intended
to be
done under
this
Act.
29. Fromthedate of thecommencement of this
Act.
all executive instructions issued
by
the State Government
in
respect of admissions and fee regulation inall
private
technical educational
institutions
except minority institutions of
the State of
Haryana
shall stand
superseded:
Provided that
notwithstanding such
supersession
anything done or action taken
under the instructions shall bedeemed to have been done ortaken
under the
provisions
of this Actand shall remain inforce till theCommittee constituted
under this Actmodifies the
same.
MANJIT SINGH.
Secretary toGovernment.
Haryana. Law and
Legislative Department. Si)3l4—l..R.—H.G.P.. Chd. Appeal.
Bar of
Jurisdiction.
Power to
give directions. Power tomake rules.
Power to
remove difficulties. Protection of action taken in good
faith. Supersession and
savings.
9