Section 11 in The Goa Coaching Classes (Regulation) Act, 2001
11. Restriction on Charging Fees.
- The fees payable by a student to a coaching class shall be such as may be specified by the Government, from time to time, by notification in the Official Gazette, and no proprietor of a coaching class shall receive or claim from any student or his parents or guardian any fees more than the fees specified by the Government:Provided that, a proprietor of any coaching class desirous of charging fees higher than the fees specified by the Government, in view of the special factors such as extraordinary facilities and coaching amenities made available in the class, may apply to the Director of Education (Administration) for permission to charge such higher fees and the Director of Education (Administration) may, subject to directions or guidelines, if any, issued by the Government in this behalf, grant such permission, or may allow the proprietor of the class to charge such higher fees, as the Director of Education (Administration) deems fit after recording reasons in writing for such permission.Explanation. - For the purpose of this section, in term "Government" shall mean the concerned administrative Department of Government with the subject, being taught in the coaching class.
