1. Short title, extent, application and commencement.
- This Act may be called the Uttar Pradesh Self-Financed Independent Schools (Fee Regulation) Act, 2018.(2)It extends to the whole of the State of Uttar Pradesh;(3)It applies to all Self-financed Independent Schools of Pre-Primary, Primary, Upper Primary, High School and Intermediate Colleges granted recognition/affiliation by boards defined under clause (c) of Section 2 by Uttar Pradesh Basic Shiksha Parishad, Board of High School and Intermediate Education Uttar Pradesh, Central Board of Secondary Education (CBSE), Indian Council of Secondary Education (ICSE), International Baccalaureate (IB) and International General Certificate of Secondary Education (IGCSE), or any other Board notified by the Government from time to time in which total payable possible fee of any student is more than Rupees Twenty Thousand per annum;It shall also be applicable to Minority Institutions recognised/affiliated by any of the said boards;It shall not be applicable to independent Pre-Primary Schools.(4)It shall be deemed to have come into force on April 9, 2018.
