Section 19 in The Goa, Daman and Diu School Education Act, 1984
19. Fees and other charges.
(1)No aided school shall levy any fee or collect any other charge or receive any other payment except those specified by the Director.(2)Every aided school having different rates of fees or other charges or different funds shall obtain prior approval of the prescribed authority before levying such fees or collecting such charges or creating such funds.(3)The manager of every unaided recognized school shall, before the commencement of each academic session, file with the Director a full statement of the fees and the charges to be levied by such school with the approval of the Director during the ensuing academic session, and except with the prior approval of the Director, no such school shall charge during the academic session, any fee in excess of the fee specified by its manager in the said statement.(4)[ Any person/persons or Society or Trust, as the case may be, which collects fees or any other charges or receives any other payment beyond the prescribed limit fixed by the Director, shall be liable to imprisonment for a term which may extend to six months or for a fine which may extend to fifty thousand rupees or with both, and fees/charges received as shall be forfeited by the Government.] [Inserted by the Amendment Act 22 of 1998 published in the Official Gazette, Series I No. 22 (Extraordinary No. 2) dated 2-9-1998.]
