Section 3 in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992
3. Prohibition of collection of capitation fee.
- Notwithstanding anything contained in any law for the time being in force, or in any judgment, decree or order of any Court or other authority, no capitation fee shall be collected,-(a)by any person who is in charge of, or is responsible for, the management of any educational institution; or(b)by any other person either for himself or on behalf of any such educational institution or on behalf of any such management of any educational institution.
