Section 9(1) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(1)The Fee Regulatory Committee may exempt such self financed schools that charge amount of fee lower than the fee prescribed by the Government by notification in the Official Gazette, from the determination of fee. Such self financed school shall file an affidavit to that effect:Provided that if any such school desires to revise the fee, it shall follow the procedure as laid down in section 8.Provided further that exclusive pre-primary classes/play groups/creches/ not attached to any school shall be exempted from the application of the provisions of this Act.
