Section 12 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
12. Fee Revision Committee.
(1)The Government shall constitute a committee for the purpose of revision against the order passed by the Fee Regulatory Committee, The headquarters of the Fee Revision Committee shall be at Gandhinagar or at such other place, as may be decided by the Chairperson of the Committee.(2)The Committee shall consist of the following members, namely: -(i)retired Judge of the High Court, to be nominated by the Government shall be the Chairperson of the Committee;(ii)the Secretary to the Government of Gujarat, Education Department (Primary and Secondary);(iii)the Secretary to the Government of Gujarat, Finance Department, or his nominee not below the rank of the Deputy Secretary;(iv)the Secretary, Gujarat Secondary and Higher Secondary Education Board or, as the ease may be, the Director, Primary Education, ex-officio, who shall be the Member-Secretary;(v)one representative from the self financed school management to be nominated by the Government;(vi)the Chartered Accountant, to be nominated by the Government.(3)A person aggrieved by the order of the Fee Regulatory Committee made under section 10 may file revision application before the Fee Revision Committee within a period of twenty-one days from the date of receipt of such order:Provided that if the Fee Revision Committee is satisfied that such school was prevented for filing a revision application within prescribed time-limit for sufficient cause, it may condone the delay and shall allow the revision application but not later than three months.(4)The orders passed by the Fee Revision Committee shall be final and binding on the self financed school.
