Section 9(1) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011
(1)The following factors shall be considered while deciding the fee leviable by a school, namely :-(a)the location of the school;[(a-1) If the school building is taken on rent or lease, the rent as per the registered agreement or lease, such rent or reasonable rent: [Inserted by Maharashtra Act No. 28 of 2019, dated 26.8.2019.]Provided that, if such rent found unreasonable, then the rent as per Ready Reckoner or Market Rate shall be considered;](b)[the expenses in that year for the Infrastructure] [Substituted 'the infrastructure' by Maharashtra Act No. 28 of 2019, dated 26.8.2019.] made available to the students for the qualitative education, the facilities provided and as mentioned in the prospectus or web-site of the school ;(c)the educational standard of the school as the State Government or the competent authority may prescribe ;(d)the expenditure on administration and maintenance;(e)the excess fund generated from non-resident Indians, as a part of charity by the management and contribution by the Government for providing free-ship in fee or for other items under various Government schemes given to the school for the Scheduled Castes, the Scheduled Tribes and Vimukta Jatis and Nomadic Tribes students ;(f)qualified teaching and non-teaching staff as per the norms and their salary components;(g)reasonable amount for yearly salary increments;(h)expenditure incurred on the students over total income of the school and the reasonable surplus for qualitative development of the students ;(i)any other factor as may be prescribed.
