Section 4 in Bihar Private Schools (Fee Regulation) Act, 2019
4. Regulation of Fees in private Schools.
(1)Entry fees for admission in a class/course, Re-admission fees, development fees, monthly tuition fees, annual fees and costs of books, teaching materials, uniform, transportation etc shall be determined by the private school. The school shall display the details of all types of fees of last year and the present year for the information of general public on its notice board as also on its official website.(2)The school may increase the fees up to a maximum of seven percent over and above the previous academic year, for all types of fees, as per requirements. It will give the requisite detailed information on its notice board and on the website. In case of any increase of fees more than that, it shall have to justify it based on facts.(3)The power of considering the fees fixed beyond seven percent over and above the previous year shall be vested in the Fee Regulatory Committee. The School management shall submit a detail proposal in this regard to the Fee Regulatory Committee for its approval, at least six months prior to the commencement of the next academic session. The Fee Regulatory Committee shall convey its approval/decision to the school management at least three months before the commencement of the next academic session, after considering and taking into account the specific conditions and requirements of the specific district in which the school is located. In absence of this, the proposal of the school management would be deemed as approved by the Fee Regulatory Committee.(4)The State Government shall have power to revise the seven percent limit from time to time.(5)Any increase of more than seven percent proposed by a school shall be subject to due approval of the Fee Regulatory committee after its detailed scrutiny.(6)Details regarding Class-wise book list, particulars of uniform, Notebook etc shall be displayed on the school Notice Board as well as on its website. The parents/guardians shall be at their liberty to procure the same from anywhere, including the market as be convenient to them. The schools cannot make it compulsory for parents/guardians to purchase the same from a shop/ place/ institution determined by them. Any such conditions, imposed by a school, shall constitute an offence on the part of the school, making them liable for punishment.
