Section 8(2) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(2)The Committee shall have power to, -(a)require each non-government educational institution to place before the Committee, the proposed fee structure of such school along with all relevant documents and books of account for, scrutiny before such date as may be specified by the Committee;(b)verify whether the fee proposed by the non-government educational institution justified and whether it amounts to profiteering or charging of exorbitant fee;(c)approve the existing fee structure or determine the fee which can be charged by the non- educational institution;(d)verify whether the non-government educational institution operating within the territory of the State of Assam is recognized by the competent authority of the Stale Government or affiliated to the Assam Higher Secondary Education Council or Board of Secondary Education, Assam or the Central Board of Secondary Education or the Council for Indian School Certificate Examinations or any other Board constituted by the State or the Central Government, as the case may be, and the institution imparts instruction prescribed by the Assam Higher Secondary Education Council or Board of Secondary Education, Assam or any other Board, as referred to above as the case may be;(e)hear complaints or initiate suo motu hearing with regard to collection of excess fee by a non-government educational institution, as referred to above in clause (d);(f)regulate the fees charged by the school and penal action as per the provisions of this Act;(g)report the matter to the State Government that the institution has collected excess fee and it has not complied with the provisions of the respective applicable Acts and rules made thereunder of the concerned Board for appropriate action.
