Section 8 in Rajasthan Schools (Regulation of Fee) Rules, 2017
8. Procedure to refer proposal to Divisional Fee Regulatory Committee and to file appeal before Divisional Fee Regulatory Committee and Revision Committee under section 6 of the Act.
(1)The Management of the school shall submit fee proposal to the School Level Fee Committee at least six months before the commencement of the next academic year in Form-III.(2)If the School Level Fee Committee fails to decide the fees within the period specified in sub-section (3) of section 6 of the Act, the management shall immediately refer the matter in Form-1V, along-with the proposal submitted to the School Level Fee Committee, to the Divisional Fee Regulatory Committee, within thirty days of expiry of the period specified in sub-section (3) of section 6 of the Act, for its decision.(3)The management may prefer an appeal in Form-V against the decision of the School Level Fee Committee within 30 days from the date 'of decision of the School Level Fee Committee.(4)The management or School Level Fee Committee aggrieved by the decision of the Divisional Fee Regulatory Committee in appeal or reference may, within thirty days from the date of such decision, prefer an appeal, in Form-VI, before the Revision Committee along with the proposal of fees submitted by management and the copy of the decision of the School Level Fee Committee and Divisional Fee Regulatory Committee.
