Section 3(3)(c) in U.P. Self-Financed Independent Schools (Fee Regulation) Act, 2018

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State of Uttar Pradesh - Subsection

Section 3(3)(c) in U.P. Self-Financed Independent Schools (Fee Regulation) Act, 2018

(c)Refundable Charge-Security money/caution money shall be returned to the students on clearing all applicable dues at the time of leaving the school by the student, provided that the amount of such Security/Caution Money shall not be more than fifty per cent of composite annual fee. Security money/caution money will be refunded with interest for the duration of the deposit with the school, at prevalent rate of State Bank of India saving account. Security money/caution money shall be refunded by the school within thirty days from the issuing date of transfer certificate through e-payment.

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State of Uttar Pradesh - Subsection

Section 3(3)(c) in U.P. Self-Financed Independent Schools (Fee Regulation) Act, 2018