(10)On receipt of complaint, if any, from a student or guardians or parents teacher association, the District Fee Regulatory Committee, after making due inquiry and after being satisfied, may impose penalties in the manner as follows:-(a)in case of contravention of the provisions of this Act for first time, may impose financial punishment upto Rs. i lakh, with refunding of excess fee levied, from a student to the notified fee;(b)contravention of the provisions of this Act for second time, may impose financial punishment of Rs. 5 Lakh, with refunding of excess fee levied;(c)contravention of the provisions of this Act for third time, may recommend for withdrawal of recognition/affiliation to concerned Board, in addition to the withdrawal of permission of developmental fund for a certain period as may be decided by it.
