Section 5(2) in Bihar Private Schools (Fee Regulation) Act, 2019
(2)In case of any increase in fees in excess of seven percent over and above the previous Academic year, the concerned complainant (Guardian) shall file his/her objections as a written complaint in the office of the Divisional Commissioner within 30( thirty) days from the date of determination of the fees. The power to hear complaints, relating to collection of excess fees more than the determined/revised fees, as the case may be, will be vested in the Committee headed by the Divisional Commissioner (Fee Regulatory Committee), which shall take decision in this matter within 60 (sixty) days of receiving complaints on such increases of fees with evidence and affidavit.
