Section 22(2) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely;(a)the honorarium and allowances payable to and other terms and conditions of service of members of the Fee Regulatory Committee under sub-section (3) of section 3;(b)the fee to be levied by the non-government educational institution under sub- section (1) of section 10;(c)the other factors under which the Fee Regulatory Committee shall determine the fees leviable by the non-government educational institution under clause (X) of sub-section (1) of section 11;(d)to regulate the maintenance of accounts by the non-government educational institution under sub-section (1) of section 14;(e)for maintenance of records of accounts of the Fee Regulatory Committee under sub-section (2) of section 14.
