Section 9 in Jammu and Kashmir School Education Rules, 2010
9. Levy and collection of fees
(a)Every private school shall, before the commencement of each academic session, notify, for general information, the details of its fee structure.(b)The admission fee shall be charged only once i.e. upon first enrolment of the child/student in the school.(c)No money from any source shall be accepted without due acquittance and without being properly accounted for.(d)There shall be no mid-session revision of fee.(e)The school shall affect any revision of fee, in consultation with the parents' association under an intimation to the concerned Director, School Education.
