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State of Rajasthan - Section

Section 7 in Rajasthan Schools (Regulation of Fee) Act, 2016

7. Constitution of Divisional Fee Regulatory Committee.

(1)The Government shall, by notification in the Official Gazette, constitute a Divisional Fee Regulatory Committee for each Revenue Division, which shall consist of the following members, namely: -
(a) Divisional Commissioner, - Chairperson;
(b) Deputy Director, Secondary Education - Member;
(c) Nominee of Director Sanskrit Education - Member;
(d) Treasury Officer of District Treasurysituated at Revenue Division Headquarter - Member;
(e) Deputy Director, Elementary Education - Ex-officio Member-Secretary;
(f) two representatives of private schoolsnominated by Divisional Commissioner - Member;
(g) two representatives of parents nominated byDivisional Commissioner - Member;
(2)
(a)The term of office of the representatives of private schools and parents shall be for a period of two years from the date of their nomination and in case of vacancy arising earlier, for any reason, such vacancy shall be filled for the remainder period of the term.
(b)The representatives of private schools and parents shall not be eligible for reappointment.
(c)The representatives of private schools and parents may resign from the office in writing addressed to the Divisional Commissioner and on such resignation being accepted, his office shall become vacant and may be filled in within a period of three month from the date of occurrence of vacancy.
(d)A representative of private schools and parents may be removed, if he does any act which, in the opinion of the Divisional Commissioner, is unbecoming of a member of Divisional Fee Regulatory Committee:
Provided that no representative of private schools or parents shall be removed from the Divisional Fee Regulation Committee without giving him an opportunity of being heard.
(e)The other terms and conditions for the service of the representatives of private schools and parents shall be such as may be prescribed.