Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017

(2)The following factors shall be considered by the District or State Level Committee for Regulating Fee and Related Issues, as the case may be, while deciding increment in fee :-
(a)the cost of the land, building and fixtures appurtenant thereto;
(b)number of students;
(c)streams of study;
(d)expenditure incurred by the institution on the infrastructure and facilities provided;
(e)expenditure on administration and maintenance;
(f)expenditure on providing free education to the weaker sections and disadvantaged groups in compliance of the Central Government policy;
(g)number of teaching and non-teaching staff and their qualifications;
(h)excess of annual receipts over expenditure as specified in sub-section (2) of section 5. reserved for the development of the private school;
(i)salary of teaching and non-teaching staff;
(j)assistance provided by the Government such as land, grants;
(k)student teacher ratio, and
(l)any other factor as may be prescribed.