Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Meghalaya - Subsection

Section 17(3) in The Meghalaya School Education Act, 1981

(3)The managing committee of every recognised school shall before the commencement of each academic session, file with the appropriate authority a full statement of the fees to be prescribed and levied by such school during the ensuing academic session, and except with the prior approval of the Director no such school shall charge during the academic session, any fee in excess of the fee so prescribed.