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State of Punjab - Act

Punjab State Regulation of Fee of Un-aided Educational Institutions Rules, 2017

PUNJAB
India

Punjab State Regulation of Fee of Un-aided Educational Institutions Rules, 2017

Rule PUNJAB-STATE-REGULATION-OF-FEE-OF-UN-AIDED-EDUCATIONAL-INSTITUTIONS-RULES-2017 of 2017

  • Published on 27 April 2017
  • Commenced on 27 April 2017
  • [This is the version of this document from 27 April 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
Punjab State Regulation of Fee of Un-aided Educational Institutions Rules, 2017Published vide Notification No. G.S.R. 16/P.A.47/2016/S.23/2017, dated 27.04.2017Last Updated 13th March, 2020No. G.S.R. 16/P.A.47/2016/S.23/2017. - In exercise of the powers conferred by section 23 of the Punjab Regulation of Fee of Un-aided Educational Institutions Act, 2016 (Punjab Act No. 47 of 2016), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules for carrying out the provisions of the said Act, namely: -

1. Short title and commencement.

(1)These rules may be called the Punjab State Regulation of Fee of Un-aided Educational Institutions Rules, 2017.
(2)They shall come into force on and with effect from the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-
(a)'Act' means the Punjab Regulation of Fee of Un-aided Educational Institutions Act, 2016; and
(b)'Form' means a form appended to these rules.
(2)The words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them in the Act.

3. Payment of remuneration and travelling allowance to nominated members [Section 3(3)].

- A nominated member shall be paid one thousand rupees as remuneration for attending a meeting of the Regulatory Body. Apart from this, he shall also be paid the actual amount of travelling allowance for attending the meeting.

4. Procedure for scrutinizing complaints [Section 11(3)].

(1)On receipt of a complaint under section 11 of the Act, the Regulatory Body shall give a notice to the concerned Un-aided Educational Institution as well as to the complainant to ascertain the correctness and genuineness of allegations made in the complaint.
(2)The said notice shall be got served through the concerned District Education Officer, who shall send his report to the Regulatory Body with regard to its service.
(3)The Un-aided Educational Institution shall be afforded an opportunity of hearing to explain its position with regard to the allegations levelled against it in the complaint. The Regulatory Body may also call for the record of the Un-aided Educational Institution for scrutinizing the complaint and in order to ascertain the genuineness of the allegations made in the complaint.
(4)After verifying the complaint and examining the relevant record, the Regulatory Body shall decide the complaint.
(5)Copies of the decision, taken on the complaint, hall be sent to the complainant, the concerned District Education Officer a id the concerned Un-aided Educational Institution.

5. Procedure of working of Regulatory Body [Section 13(2].

- (l) There shall be five days week of working of Regulatory Body.
(2)The office of Regulatory Body shall remain closed on every Saturday and Sunday. Apart from this, the Regulatory Body shall follow such Gazetted holidays, as may be notified or declared by the State Government from time to time.
(3)The Regulatory Body shall take its decision by a quorum of majority.

6. Maintenance of accounts and relevant record, and preparation of annual statement of accounts [Section 18(1)].

- (l) Every Un-aided Educational Institution shall maintain its proper accounts of fee and charges in Form 'A'.
(2)Similarly, every Un-aided Educational Institution shall maintain its other relevant record in Form 'B'.
(3)Likewise, every Un-aided Educational Institution shall prepare its annual statement of accounts in Form 'C'.

7. Preparation of annual report [Section 19].

(1)Every Un-aided Educational Institution shall prepare its annual report for each academic year in Form 'D', and forward a copy thereof to the Regulatory Body.
(2)The said annual report shall be prepared by the 30th day of April of Each academic year.Form-AClass-wise Statement of Annual Receipt of Account of Annual Fee/charges/fundsName of the School/institution___________________________Class ___________________________No. of Students__________________Academic Session________________________
Monthly (including fee/charges/funds)
SR. No. Name of student Annual Fund Janu-ary Febr-uary March April May June July August Septe-mber October Nove-mber Dece-mber Total
1                              
2                              
3                              
4                              
5                              
                               
Total                              
PrincipalDetails of Fee/charges/fundsManager/authorised officer
Name of Fee/ Charges/funds For Previous Year For Current Year
Per Student Rate Per Student Rate
Monthly Quarterly Yearly Monthly Quarterly Yearly
             
             
             
Form-8Part-1 Statement of Expenditure On SauryName of The School/institution__________________Academic Session_________________________
Details of Staff Principal / Head Master lecturer Master C&V Teacher IBT Teacher NTT Clerk Class IV Miscellaneous Total
No, of Teacher/ Staff                    
Sr. No. Name Designation Monthly Salary (Including Employer share of EPFif any) Paid for the period Annual Expenditure
           
           
PrincipalManager/authorised OfficerPart-2 Statement Showing Expenditure On Contingencies Under Various Heads For The Year____________________________
Sr. No. Month Purchase of Furniture/Repair Stationery Postage Transport Miscellaneous Total
               
               
               
Manager/authorised OfficerPrincipalForm CName of SchoolsIncome Expenditure Account for the Year Ending 31.03........
Expenditure Amount (Rs.) Income Amount (Rs.)
To Advertisement Expenses   By Fees  
To repair & Maintenance      
To Bank Charges      
To Depreciation      
To Bank Interest      
To Diesel Expenses      
To Electricity Expenses      
To Newspaper & Periodicals      
To Kitchen Expenses      
To Printing & Stationery      
To Smart Class Charges      
To Staff Welfare      
To Rent      
To Telephone Expenses ;      
To Student Welfare      
To Salary      
To Excess of Income over Exp.      
 
Total   Total  
Form-DName of SchoolsBalance Sheet as on 31.03..........
Liabilities Amounts (Rs.) Assets Amount (Rs.)
       
Capital Funds      
  Fixed Assets  
As per Annexure 'B'  
 
General Funds   Current Assets  
As per Annexure 'A' Cash in hand  
  Deposit in Banks  
     
Secured Loans      
S.B.I.    
     
Unsecured Loans      
     
     
Total   Total  
       
       
Name of Schools
Schedule of General Fund As On31.03.20............ (Annexure A')
Particulars Amounts
Opening Balance of General Fund  
Add Excess of Income over expenditure  
   
Total  
Schedule of Fixed Assets As On 31.03.20..........(Annexure 'B')
Sr. No. Particulars Amounts (Rs)
1 Building  
2 Electrical Installation  
3 Furniture  
4 CC TV  
5 Computer  
6 Notice Board  
7 Sound System  
8 Fire Equipments  
9 Generator  
10 Water Filter  
11 If any other  
 
Total