Section 5(3) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017
(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.
