Section 9 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
9. Exemption from appearance before Committee.
(1)The Fee Regulatory Committee may exempt such self financed schools that charge amount of fee lower than the fee prescribed by the Government by notification in the Official Gazette, from the determination of fee. Such self financed school shall file an affidavit to that effect:Provided that if any such school desires to revise the fee, it shall follow the procedure as laid down in section 8.Provided further that exclusive pre-primary classes/play groups/creches/ not attached to any school shall be exempted from the application of the provisions of this Act.(2)The Fee Regulatory Committee may determine fee for all self financed schools except the self financed school as referred to in sub-section (1), imparting pre-primary, primary, upper primary, secondary, and higher secondary education.(3)The exemption shall remain operative till the prescribed fee is revised by the Government.(4)The Fee Regulatory Committee may withdraw the exemption, after providing reasonable opportunity of hearing to the erring school, if it has reason to believe that the school has charged fee in excess of the fee, prescribed under sub-section (1) or has furnished false or misleading or incomplete information to the committee.(5)The information regarding erring schools, including details of their management shall be published through an advertisement in the leading daily newspapers, in the best interest of students, parents, and society at large.
