Section 3 in Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009
3. Prohibition of collection of excess fee.
(1)No Government school or aided school shall collect any fee in excess of the fee fixed by the Government for admission of pupils to any Standard or course of study in that school.(2)No fee in excess of the fee determined by the committee under this Act shall be collected for admission of pupils to any Standard or course of study in a private school,-(a)by any person who is in charge of, or is responsible for, the management of such private school; or(b)by any other person either for himself or on behalf of such private school or on behalf of the management of such private school.(3)The fee collected by any school affiliated to the Central Board of Secondary Education shall commensurate with the facilities provided by the school.
