Section 8 in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017
8. Conduct of proceeding.
(1)The District Committee for Regulating Fee and Related Issues on receiving the proposal under sub-section (3) of section 4 shall examine the documents and account presented before it by the management of the private school.(2)The District Committee for Regulating Fee and Related Issues may appoint a Chartered Accountant to examine the records mentioned in sub-section (1) above and submit his report on such points as may be determined by the Committee.(3)The District Committee for Regulating Fee and Related Issues may call for additional information from the management of private school that it considers necessary for taking a decision.(4)The District Committee for Regulating Fee and Related Issues shall give reasonable opportunity of hearing to the management, students and the parents or guardians of the students admitted in the said school.(5)The District Committee for Regulating Fee and Related Issues shall take a decision on the proposal received under sub-section (3) of section 4, within 45 days of the receipt of the proposal :Provided that time taken by the private school in furnishing additional information under sub-section (3) above shall not be included in calculating this period of 45 days.(6)The District Committee for Regulating Fee and Related Issues shall forward the proposal received under sub-section (3) of section 4 with comments to the State Committee for Regulating Fee and Related Issues, if the proposed increment of fee is more than 15 percent of preceding year, within seven days of the receipt of the proposal.
