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State of Madhya Pradesh - Section

Section 11 in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017

11. Constitution of State Committee for Regulating Fee and Related Issues.

(1)There shall be a State Committee for Regulating Fee and Related Issues to decide on the proposals of increments of fee under clause (c) of sub-section (3) of section 5 and to hear the appeal against the orders of the District Committee for Regulating Fee and Related Issues.
(2)The State Committee for Regulating Fee and Related Issues shall consist of the following members, namely :-
(a) Commissioner of Public Instruction - Chairperson
(b) Additional Mission Director, State Education Center or anOfficer nominated by Mission Director of the Center. - Member
(c) Joint Director (Finance), Public Instruction - Member
(d) Chief Engineer, State Education Centre, Bhopal - Member
(e) Director of Public Instruction - Member-Secretary
(3)The quorum of the State Committee for Regulating Fee and Related Issues shall be of three members.
(4)The provisions of sub-sections (1) to (5) of section 8 shall mutatis mutandis apply to the State Committee for Regulating Fee and Related Issues.