Section 5 in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017
5. Regulation of increment in fee.
(1)The District Committee for Regulating Fee and Related Issues shall not fix the fee but shall regulate the increment in fee.(2)The increment in fee shall be regulated to keep excess of annual receipts of the year for which the fee is proposed over expenditure for the same year, within 15 percent of such annual receipts.(3)Subject to the provisions of sub-section (2) here in above :(a)the management may increase the fee up to 10 percent of the fee fixed for the preceding year;(b)the District Committee for Regulating Fee and Related Issues shall be authorized to decide quantum of the increment of fee where such proposed increment is more than 10 percent of the fee charged in the preceding year:Provided that if the proposed increment in fee is more than 15 percent of the preceding year, the District Committee shall send the same along with its comments to the State Committee for Regulating Fee and Related Issues for its decision;(c)the State Committee for Regulating Fee and Related Issues shall be authorized to decide the quantum of increment of fee where the proposed increment of fee is more than 15 percent of the preceding year.(4)The management of a private school shall in its proposal of increment of fee submitted under sub-section (3) of section 4 mention the amount payable against the items of fee provided in sub-section (1) of section 3.(5)The management of a private school or any person on its behalf shall not collect fee in excess of the fee decided under the provisions of this Act.(6)The management of a private school shall not receive any donation or capitation fee under any name whatsoever, from any student, parent or guardian.(7)The private school shall designate the bank account for depositing the fee and receipt of the fee so deposited shall be given to the student, parent or guardian in such manner as may be prescribed.
