Section 3 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
3. Constitution of fee Regulatory Committee.
(1)The Government shall constitute a Fee Regulatory Committee for the purpose of determination of the fee for any standard or course of study in self financed schools;(2)The age of the Chairperson and the members shall not be more than 65 years at the lime of appointment. The term of the Chairperson and other nominated members shall be three years.(3)The honorarium and allowances payable to and other terms and conditions of service of member shall be such as may be prescribed.(4)The Committee shall consist of the following members, namely: -(a)retired District and Sessions Judge or a person who had been a member of Ail India Service, having retired from a post not below the rank of Principal Secretary to Government or a person who had been a member of Indian Police Service, having retired from a post not below the rank of Additional Director General of Police, to be nominated by the Government, who shall be the Chairperson of the Committee;(b)the Chartered Accountant, to be nominated by the Government;(e)One Civil Engineer / Government approved valuer, to be nominated by the Government;(d)one representative from the self financed school management of the respective zone, to be nominated by the Government;(e)one Academician of repute, to be nominated by the Government.(5)The District Education Officer or, as the case may be, the District Primary Education Officer shall act as a co-ordinator to the Committee to provide administrative support.
