Section 27 in Puducherry School Education Act, 1987
27. Fees and other charges.
(1)No aided school shall levy any fees or collect any other charge or receive any other payment except those specified by the Director.(2)Every aided school having different rates of fees or other charges or different funds shall obtain prior approval of the prescribed authority before levying such fees or collecting such charges or creating such funds.(3)The manager of every recognised school shall, before the commencement of each academic year, file with the Director a full statement of the fees to be levied by such school during the ensuing academic year and except with the prior approval of the Director, no such school shall charge, during the academic year, any fee in excess of the fee specified by its manager in the said statement.
