Section 7(1) in Rajasthan Schools (Regulation of Collection of Fee) Act, 2013
(1)The powers and functions of the committee shall be,-(a)to determine the fee to be collected by private schools;(b)to hear complaints with regard to collection of fee in excess of the fee determined by it or fixed by the Government, as the case may be. If the committee, after obtaining the evidence and explanation from the management of the private school or aided school concerned or from the Government school, comes to the conclusion that the private school or the aided school or the Government school has collected fee in excess of the fee determined by the committee or fixed by the Government, as the case may be, it shall recommend to the appropriate authority for the cancellation of the recognition of the private school or the aided school or for any other course of action as it deems fit in respect of the private school or the aided school or the Government school.
