Section 14 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
14. Scheme of Management
(1)The Managing Committee shall frame a Scheme of Management for the institution containing the salary structures and other conditions of service of the employees and the fee structures in all levels of education amongst other things, as may be prescribed and which shall not be inconsistent with the provisions of this Act and the rules made thereunder and shall submit the same to the Director for consideration,acceptance and record.(2)No levy of any kind of fee shall be made or imposed by the institution in excess of the fees as fixed in the Scheme of Management, except with the prior approval of the Director.(3)The Director may approve or disapprove the proposed increase in fee if he is of the opinion that such an increase is necessary due to increase in the facilities provided in the institution and may disapprove, for reasons to be recorded in writing.(4)The Scheme of Management shall provide educational qualification for the teaching staff of the institutions which shall conform to the qualifications as fixed in respect of the Government or provincialised Primary, Middle, Secondary or Higher Secondary level of education, as the case may be.(5)In no case, the Managing Committee or School Authority or any person involved in the management of the institution shall violate the provisions of the Scheme of Management.
