Section 14(1) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(1)For contravention of any of the provisions of this Act or the rules made thereunder the school management shall, in addition to refund of twice the amount of fee to the parents or guardians or to the person who has made the payment, be liable -(a)to pay fine which shall be upto five lakh rupees to the Fee Regulatory Commit tee,for the first contravention;(b)to pay tine which shall not be less than five lakh rupees but which may extend to ten lakh rupees to the Fee Regulatory Committee for the second contravention; and(c)for cancellation or withdrawal of registration / affiliation /No Objection Certificate of the school, on third and subsequent contravention by the concerned authority on the recommendation of the Fee Regulatory Committee.
