Section 10 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
10. Factors for determination of fee.
(1)The Fee Regulatory Committee shall determine the tee leviable by a self financed school taking into account the following factors, namely: -(i)location of the self financed school i.e. village, town, or city in which the school is situated;(ii)investment incurred to setup the school;(iii)infrastructure made available to the students for the qualitative education, facilities provided us mentioned in the prospectus or website of the school;(iv)expenditure on administration, maintenance of services and utilities of the school:(v)excess fund generated from Non-Resident Indians, as a part of charity by the management and contribution by the Government for providing free-ship in fee or for other items under various Government schemes given to the school for the students.(vi)students strength in the self financed school;(vii)classes of study and courses of study offered by the school;(viii)qualification of leaching, and non-leaching stall (as per the relevant norms) their salary components, and reasonable amount for yearly salary increments;(ix)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;(x)reasonable revenue surplus for the purpose of development, education and expansion of the school;(xi)any other factors which may be prescribed by the Government from time to time.(2)The bee Regulatory Committee shall, after determining the fee leviable by a self financed school, communicate its decision to the school concerned.(3)The Fee Regulatory Committee shall determine the total fees which shall be levied by considering all different fees charged by the school.(4)The fee structure so determined by the Fee Regulatory Committee shall be binding on the self financed schools for a period of three years.(5)The Fee Revision Committee may recommend to the Govern me tit for the upper fee limit to be kept for the schools of the State. The Government may consider such recommendation appropriately.
