Section 13(2) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(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.
