Section 8(2) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(2)The Committee shall have power to,-(a)require each self financed school to place before the Committee, the proposed fee structure of such school alongwith all relevant documents and books of accounts for scrutiny before such date as may be specified by the Committee;(b)verify whether the fee proposed by the self financed school is 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 self financed school;(d)verify whether the fee collected by the self financed school, Operating within the territory of the State of Gujarat, is recognised by the competent Stale Educational Authority or affiliated to the Gujarat Secondary and Higher Secondary Education Board / Central Board of Secondary Education/Council for Indian School Certificate Examinations / IB board or any other board, as the case may be and the school imparts instruction prescribed by the Gujarat Secondary and Higher Secondary Education Board or any other Board, as referred to above;(e)hear complaints or initiate suo moto hearing with regard to collection of excess fee by a self financed school, 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 respective competent Educational Authority that the school 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.
