Section 7(2) in Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009
(2)The committee shall have power to, -(i)require each private school to place before the committee the proposed fee structure of such school with all relevant documents and books of accounts for scrutiny within such date as may be specified by the committee;(ii)verify whether the fee proposed by the private school is justified and it does not amount to profiteering or charging of exorbitant fee;(iii)approve the fee structure or determine some other fee which can be charged by the private school.
