Section 16 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
16. Powers of State Government to give directions.
- The State Government may, from time to time, issue general or special directions consistent with the provisions of this Act and the rules made thereunder, as in its opinion are necessary or expedient for carrying out the purposes of this Act or for giving effect to any of the provisions contained therein or in any rules or orders made thereunder and the management of the self financed school shall be bound by such directions.
