Section 11 in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
11. Factors for determination of fee.
(1)The Fee Regulatory Committee shall determine the fee leviable by different categories of non-government educational institutions categorized by the Committee after taking into account the following factors, namely :-(i)location of the non-government educational institution where the school is situated;(ii)investment incurred to setup the school;(iii)infrastructure made available to the students for the quality education, facilities provided as mentioned in the prospectus or website of the school;(iv)expenditure on administration, maintenance of services and utilities of the school;(v)strength of students in the non-government educational institution;(vi)classes of study and courses of study offered by the school;(vii)qualification of teaching, and non-teaching staff (as per the relevant norms) their salary components, and reasonable amount for yearly salary increments;(viii)expenditure incurred on the students against total income of the school which shall include profit earned from school by the trust or company associated with such school;(ix)reasonable revenue surplus for the purpose of development, education and expansion of the institution;(x)any other factors which may be prescribed by the Government from time-to-time.(2)The Fee Regulatory Committee shall, after determining the fee leviable by a non-government educational institution, communicate its decision to the institution concerned.(3)The Fee Regulatory Committee shall determine the total fees which shall be levied by considering all different fees charged by the institution.(4)The fee structure so determined by the Fee Regulatory Committee shall be binding on the non-government educational institution for a period of three years.
