Section 10(1) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(1)The Fee Regulatory Committee may exempt such non-government educational institutions that charge amount of fee lower than the fee as notified by the Government under section 9 from the determination of fee. Such non-government educational institutions shall file an affidavit to that effect:Provided that if any such institution desires to revise the fee, it shall follow the procedure as laid down in section 8 :Provided further that exclusive pre-primary classes, play groups and creches not attached to any school shall be exempted from the application of the provisions of this Act.
