Section 18 in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996
18. The Educational Societies/Institutions (Schools)/Trusts shall be required : -
To have 25% nominees of the Chandigarh Administration and the total number of members of Management Committee shall not be more than 16.(ii)to reserve 15% or more seats as may be determined by the Chandigarh Administration from time to time, in the schools for students belonging to economically weaker sections of the Society and the fee charged from those students shall be nominal preferably the same as is charged from the students of the Government institutions.(iii)follow instructions/guidelines/directions issued by the Chandigarh Administration from time to time regarding fee structure, reservations and Admission procedure etc.(iv)appoint qualified teaching/other Ministerial staff and pay them the salaries as is required to be paid in an aided school in the Union Territory, Chandigarh.
