Section 7 in Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009
7. Powers and functions of the committee.
(1)The powers and functions of the committee shall be, -(a)to determine the fee to be collected by private schools;(b)to hear complaints with regard to collection of fee in excess of the fee determined by it or fixed by the Government, as the case may be. If the committee, after obtaining the evidence and explanation from the management of the private school or aided school concerned or from the Government school, comes to the conclusion that the private school or the Government school or aided school has collected fee in excess of the fee determined by the committee or fixed by the Government, as the case may be, it shall recommend to the appropriate competent authority for the cancellation of the recognition or approval, as the case may be, of the private school or aided school or for any other course of action as it deems fit in respect of the private school or Government school or aided school.(2)The committee shall have power to, -(i)require each private school to place before the committee the proposed fee structure of such school with all relevant documents and books of accounts for scrutiny within such date as may be specified by the committee;(ii)verify whether the fee proposed by the private school is justified and it does not amount to profiteering or charging of exorbitant fee;(iii)approve the fee structure or determine some other fee which can be charged by the private school.(3)The Committee shall have power to, -(i)verify whether the fee collected by the School affiliated to the Central Board of Secondary Education commensurate with the facilities provided by the school;(ii)to hear complaints with regard to collection of excess fee by a school affiliated to the Central Board of Secondary Education; and(iii)to recommend to the Central Board of Secondary Education for disaffiliation of the school, if it comes to a conclusion that the school has collected excess fee.(4)The committee shall have the power to regulate its own procedure in all matters arising out of the discharge of its functions, and shall, for the purpose of making any inquiry under this Act, have all the powers of a civil court under the Code of Civil Procedure, 1908 (Central Act V of 1908) while trying a suit, in respect of the following matters, namely: -(i)summoning and enforcing the attendance of any witness and examining him on oath;(ii)the discovery and production of any document;(iii)the receipt of evidence on affidavits;(iv)the issuing of any commission for the examination of witness.
