Section 13 in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
13. Fee Revision Committee.
(1)The Government shall constitute a committee for the purpose of revision against the order passed by the Fee Regulatory Committee. The headquarter of the Fee Revision Committee shall be at Guwahati or at such other place, as may be decided by the Chairperson of the Committee.(2)The Fee Revision Committee shall consist of the following members, namely(i)A retired Judge of the High Court, to be nominated by the Government shall be the Chairperson of the Committee;(ii)The senior most Secretary to the Government of Assam, Secondary Education Department or Elementary Education Department;(iii)The Commissioner and Secretary to the Government of Assam, Finance Department, or his nominee not below the rank of the Deputy Secretary;(iv)The Director of Secondary Education, ex-officio, who shall be the Member-Secretary;(v)One representative from the non-government educational institution Management to be nominated by the Government;(vi)One Chartered Accountant, to be nominated by the Government.(3)A person or any institution aggrieved by the order of the Fee Regulatory Committee made under section 11 may file revision application before the Fee Revision Committee within a period of twenty-one days from the date of receipt of such order :Provided that if the Fee Revision Committee is satisfied that such institution was prevented for filing a revision application within prescribed time-limit for sufficient cause, it may condone the delay and shall allow the revision application but not later than three months.
