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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Andhra Pradesh - Subsection

Section 1(b) in Regulation of Fee Structure in Private Unaided School in the State

(b)Tuition fees:
(i)Tuition fee shall be fixed basing on the salaries paid to the teachers and staff, retirement benefits, running expenditure, infrastructure and facilities available including any Special fee, for any specific purpose and Development fee.
(ii)The tuition fee shall be collected in not less than 3 instalments.
(iii)Any activity which is not directly linked to education, if provided, shall be optional to the student and shall not be built as part of the tuition fee.