Section 3(4) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(4)The Committee shall consist of the following members, namely: -(a)retired District and Sessions Judge or a person who had been a member of Ail India Service, having retired from a post not below the rank of Principal Secretary to Government or a person who had been a member of Indian Police Service, having retired from a post not below the rank of Additional Director General of Police, to be nominated by the Government, who shall be the Chairperson of the Committee;(b)the Chartered Accountant, to be nominated by the Government;(e)One Civil Engineer / Government approved valuer, to be nominated by the Government;(d)one representative from the self financed school management of the respective zone, to be nominated by the Government;(e)one Academician of repute, to be nominated by the Government.
