Section 10 in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017
10. Order of refund and imposition of penalty.
(1)If on completion of the inquiry regarding increment in fee under section 9. the District Committee for Regulating Fee and Related Issues finds that fee in excess of that permitted under section 5 has been collected, it shall direct the management of the said private school to refund the same to the students or their parent or guardians from whom it has been collected.(2)The District Committee for Regulating Fee and Related Issues shall in addition to the order of refund under sub-section (1) herein-above, impose a penalty upto rupees two lakhs on the management of the said private school where order of refund has been issued for the first time and penalty upto rupees four lakhs where order of refund is issued for second time and upto rupees six lakhs for subsequent orders of refund.(3)If on completion of the inquiry regarding related issues under section 9. the District Committee for Regulating Fee and Related Issues finds that the management has violated the provisions of this Act and the rules made thereunder, it shall direct the management of the private school to refund an amount as determined by it in the manner prescribed, to the students or their parents or guardians from whom it has been collected.(4)The District Committee for Regulating Fee and Related Issues in addition to the order of refund under sub-section (3) above shall impose penalty as per provisions of sub-section (2) herein-above.(5)The District Committee for Regulating Fee and Related Issues in addition to imposition of penalty mentioned in sub-section (2) and (4) above may also make recommendation to the competent authority to suspend or cancel the recognition of the said private school.(6)If the management of the private school fails to refund the amount as ordered in sub-section (1) and (3) above or pay penalty imposed under sub-section (2) and (4) above, the District Committee for Regulating Fee and Related Issues shall proceed to recover the amount as an arrear of land revenue and the amount so recovered shall be paid to such persons mentioned in the order and the penalty deposited in such manner as may be prescribed.
