Section 6(4) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011
(4)If the Executive Committee fails to decide the fees within the period specified in sub-section (3), the management shall immediately refer the matter to the Divisional Fee Regulatory Committee for its decision under intimation to the Executive Committee in such manner as may be prescribed. [During the pendency of the reference, the management may, till the final decision of the Divisional Fee Regulatory Committee, collect the fee same as that of the previous academic year plus fifteen per cent. increase in such fee, or, the proposed increase fee, whichever is less.] [Substituted by Maharashtra Act No. 28 of 2019, dated 26.8.2019.][Provided that, if the fee is decided under sub-section (4) is higher than the fee collected by the management from the parents, in such case, no penal interest shall be recovered from the parents.] [Added by Maharashtra Act No. 28 of 2019, dated 26.8.2019.]
