Section 4 in Punjab State Regulation of Fee of Un-aided Educational Institutions Rules, 2017
4. Procedure for scrutinizing complaints [Section 11(3)].
(1)On receipt of a complaint under section 11 of the Act, the Regulatory Body shall give a notice to the concerned Un-aided Educational Institution as well as to the complainant to ascertain the correctness and genuineness of allegations made in the complaint.(2)The said notice shall be got served through the concerned District Education Officer, who shall send his report to the Regulatory Body with regard to its service.(3)The Un-aided Educational Institution shall be afforded an opportunity of hearing to explain its position with regard to the allegations levelled against it in the complaint. The Regulatory Body may also call for the record of the Un-aided Educational Institution for scrutinizing the complaint and in order to ascertain the genuineness of the allegations made in the complaint.(4)After verifying the complaint and examining the relevant record, the Regulatory Body shall decide the complaint.(5)Copies of the decision, taken on the complaint, hall be sent to the complainant, the concerned District Education Officer a id the concerned Un-aided Educational Institution.
