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State of Madhya Pradesh - Section

Section 4 in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017

4. Process for submission of accounts and proposal of increment in fee.

(1)Within 90 days of commencement of this Act, all private schools shall submit the audited accounts of the preceding three years in such manner as may be prescribed.
(2)The District Committee for Regulating Fee and Related Issues may inspect the accounts of such private school whose excess of annual receipts over expenditure as per its audited accounts is less than 10%.
(3)The management of every private school shall submit the proposed fee structure for the ensuing academic year with such documents and accounts as may be prescribed.
(4)The proposal submitted by the management under sub-section (3) above shall be accompanied by an amount not exceeding five thousand rupees, which shall be deposited in such account and in such manner as may be prescribed.