Section 6 in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
6. Procedure to be regulated by the Fee Regulatory Committee.
(1)The Fee Regulatory Committee shall meet as and when necessary but at least once in a quarter at such time and place as the Chairperson may think fit.(2)The Committee shall regulate its own procedure for the conduct of its business.(3)All orders and decisions of the Committee shall be authenticated by the Chairperson of the Committee or the person duly authorized by the Chairperson on his/her behalf.
