Section 18(5) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
(5)The students admitted against the reserved quota as provided in sub-section (4) shall pay such fees as may be fixed by the [appropriate authority of the Government] [Substituted 'Director' by Assam Act No. 20 of 2018.] in consultation with the concerned School Authority on receipt of an application from the pupil in this behalf.
