Section 9 in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017
9. Disposal of complaints regarding increment of fee and related issues.
(1)The District Committee for Regulating Fee and Related Issues shall enquire into a complaint made by a parent or guardian of a student or a student, regarding violation of any provision of this Act and the rules made thereunder, committed by the management of the private school in which the student is studying.(2)The District Committee for Regulating Fee and Related Issues may take suo motu cognizance of violation of any provision of this Act and the rules made thereunder and inquire into the same.(3)The District Committee for Regulating Fee and Related Issues may authorize any officer not below the rank of Assistant Director to enter the premises of the private school against whom inquiry has been instituted under sub-section (1) and (2) above.(4)The officer authorized under sub-section (3) above, shall search, inspect and seize documents, which appear necessary and relevant for the conduct of inquiry.(5)The District Committee for Regulating Fee and Related Issues may discharge its functions in such manner as may be prescribed and shall for purpose of making any inquiry have the powers of a Civil Court under the Code of Civil Procedure, 1908 (No. 5 of 1908) while trying a suit, in respect of the following matters, namely :-(a)summoning and enforcing the attendance of any witness and examining him on oath;(b)requiring the disclosure and production of any document;(c)receiving evidence on affidavit; and(d)issue Commission for examination of witnesses.(6)The Committee shall give opportunity of hearing to the management of the private school against whom inquiry has been instituted.
