Section 15 in Uttaranchal School Education Act, 2006
15. Bar of charging any donation for admission to an Institution.
- No person connected with the management of an institution and no head of the institution or teacher or any other employee-thereof shall directly or indirectly take or receive or cause to be taken or received any contribution, donation, fees or any other payment of any sort, either in cash or in kind, except the fees at the rates specified in any order issued by the State Government in this behalf from or on behalf of any student as a condition for granting him admission to or permitting him after such admission to continue in such institution.
