Section 3 in Regulation of Fee Structure in Private Unaided School in the State
3. Private Unaided Schools not to Charge Fee more than the Fee Fixed by the DFRC:
-(i)DFRC shall approve the fee for each private unaided school within its jurisdiction.(ii)If schools collect fee more than the fee approved by the DFRC, it shall be treated as capitation fee and Management shall be liable for action under the provisions of Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983. The recognition granted to the school and NOC issued shall be withdrawn after giving due notice.
