Section 19 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
19. Prohibition of compulsory donations
- No non-government educational institution shall levy or collect any donation compulsorily from any student or his/her parents/ guardians:Provided that the Managing Committee, with prior intimation to the Director, may invite voluntary contributions from the parents or guardians for the construction of any building for the School or extension of buildings or hostels or any other facilities to be provided to the students.
