Section 10(1) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(1)The Fee Regulatory Committee shall determine the tee leviable by a self financed school taking into account the following factors, namely: -(i)location of the self financed school i.e. village, town, or city in which the school is situated;(ii)investment incurred to setup the school;(iii)infrastructure made available to the students for the qualitative education, facilities provided us mentioned in the prospectus or website of the school;(iv)expenditure on administration, maintenance of services and utilities of the school:(v)excess fund generated from Non-Resident Indians, as a part of charity by the management and contribution by the Government for providing free-ship in fee or for other items under various Government schemes given to the school for the students.(vi)students strength in the self financed school;(vii)classes of study and courses of study offered by the school;(viii)qualification of leaching, and non-leaching stall (as per the relevant norms) their salary components, and reasonable amount for yearly salary increments;(ix)Expenditure incurred on the students against total income of the school which shall include profit earned from school by the trust or company associated with such school;(x)reasonable revenue surplus for the purpose of development, education and expansion of the school;(xi)any other factors which may be prescribed by the Government from time to time.
