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State of Tamilnadu - Section

Section 5 in Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009

5. Constitution of committee.

(1)The Government shall constitute a committee for the purpose of determination of the fee for admission to any Standard or course of study in private schools.
(2)The committee shall consist of the following members, namely:-
(a) a retired High Court Judge, nominated by theGovernment. - Chairperson;
(b) Director of School Education. - Ex-officioMember;
(c) Director of Matriculation Schools. - Ex-officioMember;
(d) Director of Elementary Education. - Ex-officioMember;
(e) Joint Chief Engineer (Buildings) PublicWorks Department. - Ex-officioMember;
(f) Additional Secretary to Government, SchoolEducation Department. - Ex-officioMember- Secretary.
(3)The term of office of the Chairperson shall be for a period of three years from the date of his nomination and in the case of vacancy arising earlier, for any reason, such vacancy shall be filled for the remainder of the term.
(4)The Chairperson shall be eligible to draw such rate of sitting fee and travelling allowance as may be applicable to a First Class Committee.
(5)No act or proceeding of the committee shall be invalid by reason only of the existence of any vacancy in, or any defect in, the constitution of the committee.
(6)The Chairperson shall preside over the meeting of the committee.