Section 20 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
20. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely; -(a)the honorarium and allowances payable to and other terms and conditions of service of members of the Fee Regulatory Committee under sub-section (3) of section 3;(b)the fee to be levied by the self financed schools under sub-section (1)of section 9;(c)the other factors under which the Fee Regulatory Committee shall determine the fees leviable by the self financed school under clause (xi) of sub-section (1) of section 10;(d)to regulate the maintenance of accounts by the self financed schools under sub-section (1) of sect ion 13;(e)for maintenance of records of accounts of the Fee Regulatory Committee under sub-section (2) of section 13.(3)All the rules made under this section shall be laid for not less than thirty days before the State Legislature, as soon as after they are made shall be subject to the rescission by the Slate Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
