Section 6 in Rajasthan Schools (Regulation of Collection of Fee) Act, 2013
6. Factors for determination of fee.
(1)The committee shall determine the fee leviable by a private school taking into account the following factors, namely:-(a)the location of the private school;(b)the available infrastructure;(c)the expenditure on administration and maintenance;(d)the reasonable surplus required for the growth and development of the private school;(e)any other factors as may be prescribed.(2)The committee shall, on determining the fee leviable by a private school, communicate its decision to the school concerned.(3)Any private school aggrieved over the decision of the committee shall file their objection before the committee within thirty days from the date of receipt of the decision of the committee.(4)The committee shall consider the objection of the private school and pass orders within thirty days from the date of receipt of such objection.(5)The orders passed by the committee shall be final and binding on the private school for three academic years and thereafter the private school may apply for revision.(6)The committee shall indicate the different heads under which the fee shall be levied.
