Section 6(1C) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011
(1C)The management of the school may increase the fee provided in the fee structure as mentioned in sub-section (1A) or propose the fee higher than the rate as provided in sub-section (1B) or before two years as provided in the proviso to sub-section (1B), in unforeseen events, with the approval of 76 per cent.of parents or approval of the Executive Committee by furnishing reasons or circumstances thereof.] [Inserted by Maharashtra Act No. 28 of 2019, dated 26.8.2019.]
