Section 11(3) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(3)No school itself or on its behalf shall collect any donation or capitation fee under any name whatsoever, or receive any deposit under any head to the school managements school trusts company, or any trustee or member of the school. If any parents or guardian of a student has paid voluntarily any above referred amount, ho shall inform the concerned Fee Regulatory Committee, the details of such payment on affidavit. Such nondisclosure shall amount to abetment of the profiteering committed by the school management.
