Section 18(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
(2)The Governing Body attached to the institution is empowered to prescribe the fee structure. While fixing the fee structure, the Governing Body shall take into account the following:(a)Expenditure involving payment of salaries and other benefits to the staff:(b)Expenditure involving payment of rent for the building occupied by the institution and the upkeep of the building;(c)Expenditure involving electricity and water charges;(d)Expenditure involving office requirement like stationery, stamps etc.,(e)Expenditure involving class room needs like chalk, dusters etc;(f)Expenditure involving purchase of books for the library and chemicals and specimens for the laboratory;(g)Expenditure involving payments to the Auditors engaged for auditing the accounts;(h)Expenditure on contribution towards Education Cess;(i)Any other miscellaneous expenditure.
