Section 12 in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
12. Prohibition of collection of excess fee.
(1)No non-government educational institution shall collect any fee in excess of the fee fixed by the Fee Regulatory Committee for admission of students to any standard or course of study in that institution.(2)No excess fee shall be collected by any person either for himself or on behalf of such non-government educational institution or on behalf of the management of such non-government educational institution.(3)No institution itself or on its behalf shall collect any donation or capitation fee under any name whatsoever, or receive any deposit under any head from the parents to the school management, school trust, company, or any trustee or member of the school. If any parents or guardian of a student has paid voluntarily any above referred amount, he shall inform the concerned Fee Regulatory Committee, the details of such payment on affidavit. Such non-disclosure shall amount to abetment of the profiteering committed by the school management.(4)The institution shall open and operate separate and only one Bank account for individual non-government educational institution. The parents shall make payments of prescribed fees directly into the concerned school bank account. The acknowledgement of receipt of the total collected fee from the parents shall be given in the form of counterfoil from bank and concerned school, as the case may be.
