- The fees for each month should be collected on the 5th, 10th and 15th of that month. After the 15th, fees should be collected on the 20th, the 25th and the last working day of the month, and a default fine of 25 Paise should be charged on all collection days after the 15th. If the 5th, 10th, 15th, 20th or 25th of the month is a holiday, the collection due on that should be made on the next working day. If the fee and the default fine are not paid by the last working day of the month, the pupil's name should be struck off the rolls and he should only be re-admitted on payment of all back dues and a re-admission fee. He will not, however, be required to pay a default fine in addition to a re-admission fee. Fees for the month in which a vacation begins, and for the following month if the school is to be closed for the whole of that month are due before the vacation begins and, if payment is not made before the vacation, or on the first fee collection day after the school re-opens, the pupil's name should be struck off the rolls. If the vacation begins before the 15th of the month, the last working day before the vacation is the last day on which fees can be accepted without a default fine, and in every case when fees due before a vacation are paid after the vacation a default fine of Re.1 should be charged. If the school is to re-open after the 15th of the month, the Headmaster/Principal should, before the vacation, fix the fee collection day or days for that month. The default fine for payment on any day so fixed after the first should be 25 Paise.(G.O no. 4648-E., dated the 13th September 1930, D. P. I.'s letter no. 4879, dated the 9th May 1931; and D. P. I.'s circular no. 20, dated ,the 30th November 1931.)Note. - (i) Fee includes all dues to schools which have been approved by the Department, viz., tuition fees, absence fine, athletic charges, etc., and should be paid on the date fixed in the above article. In case of default in payment, default fine may be charged in accordance with the rules laid down in this article. Default fine may, however, be exempted at the discretion of the Headmaster/Principal.(D.P.I's. letter no. 16755, dated the 24th July 1953.)(ii)This rule applies to High/Higher Secondary (including Sarvodaya High) and Multi-purpose Schools only. In middle schools and in respect of pupils belonging to backward Tribes and Scheduled Castes reading in High/ Higher Secondary Schools the fine should be levied at a rate not exceeding 3 Paise a day and the period of default should be reckoned from after the 25th of the month in which the fee was due up to end of the month.(D.P.I.'s.letter no. 4506, dated the 3rd May 1935.)(iii)Work must on no account be suspended on fee collection days. Pupils not actually engaged in paying should be employed on written work while the fees are being collected.(iv)Headmasters/Principals have discretion to remit default fines in very special cases for reasons to be recorded in writing in each case, provided that in any such case the fees due are paid before the end of the month.(Resolution of the Board of Secondary Education, dated the 11th December 1929.)
