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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Andhra Pradesh - Subsection

Section 1(c) in Regulation of Fee Structure in Private Unaided School in the State

(c)User chargers:
(i)The school shall necessarily notify a minimum of 3 shops in the town where books/note books/stationery are available. Sale of books/note books/Stationery at School Counter, if any shall be made at a Discount.
(ii)It shall not be compulsory to purchase uniforms from the designated shops or Sales Counter of the school. The student shall have option to purchase the Uniform from the outside outlets of his choice as per the specifications prescribed by the School.
(iii)The transportation fee shall be fixed with a slab of 5 KMs.
(iv)Private Schools are advised not to run school beyond stipulated time. In case extra classes are held, it should be optional for children to attend extra classes and no extra fee shall be charged for this.
(v)Private Schools are advised against issuing advertisements about their results in News Papers. In case they do so, the cost of advertisement shall not be included in the fee structure.
(vi)Interim Measure of fee for the academic year 2009-10: Unit District Fee Regulatory Committee (DFRC) approves fee for the school for the academic year of 2009-10, the school shall charge fee as was charged during 2008-09 academic year.