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State of Andhra Pradesh - Section

Section 5 in Regulation of Fee Structure in Private Unaided School in the State

5. Governing Body:

- (i) The Governing Body of school shall submit audited statements along with proposed fee structure to District Fee Regulatory Committee before the 30th of September and District Fee Regulatory Committee shall accord approval after giving opportunity of being heard to management of private unaided school and the representation of parents, before the 31st December in respect of the fee structure for the next academic year.
(ii)The Governing Body of the school shall be constituted as per G.O. Ms. No. 1, Education Department, dated 1-1-1994.