Section 20(2) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely; -(a)the honorarium and allowances payable to and other terms and conditions of service of members of the Fee Regulatory Committee under sub-section (3) of section 3;(b)the fee to be levied by the self financed schools under sub-section (1)of section 9;(c)the other factors under which the Fee Regulatory Committee shall determine the fees leviable by the self financed school under clause (xi) of sub-section (1) of section 10;(d)to regulate the maintenance of accounts by the self financed schools under sub-section (1) of sect ion 13;(e)for maintenance of records of accounts of the Fee Regulatory Committee under sub-section (2) of section 13.
