125A. [ Penalty for contravention of section 88, 89 and 90. [Inserted by Act 25 of 2017 w.e.f.22.04.2017.]
- Any educational institution is found guilty of contravention of either of sections 88, 89 and 90 in an enquiry conducted, after giving an opportunity of being heard, by District Education Regulatory Authority, it shall impose a penalty which may extend to five lakh rupees.]
