Section 11(1) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(1)The Fee Regulatory Committee shall determine the fee leviable by different categories of non-government educational institutions categorized by the Committee after taking into account the following factors, namely :-(i)location of the non-government educational institution where the school is situated;(ii)investment incurred to setup the school;(iii)infrastructure made available to the students for the quality education, facilities provided as mentioned in the prospectus or website of the school;(iv)expenditure on administration, maintenance of services and utilities of the school;(v)strength of students in the non-government educational institution;(vi)classes of study and courses of study offered by the school;(vii)qualification of teaching, and non-teaching staff (as per the relevant norms) their salary components, and reasonable amount for yearly salary increments;(viii)expenditure incurred on the students against total income of the school which shall include profit earned from school by the trust or company associated with such school;(ix)reasonable revenue surplus for the purpose of development, education and expansion of the institution;(x)any other factors which may be prescribed by the Government from time-to-time.
