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[Cites 0, Cited by 6] [Section 7(1)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1)(b) in Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009

(b)to hear complaints with regard to collection of fee in excess of the fee determined by it or fixed by the Government, as the case may be. If the committee, after obtaining the evidence and explanation from the management of the private school or aided school concerned or from the Government school, comes to the conclusion that the private school or the Government school or aided school has collected fee in excess of the fee determined by the committee or fixed by the Government, as the case may be, it shall recommend to the appropriate competent authority for the cancellation of the recognition or approval, as the case may be, of the private school or aided school or for any other course of action as it deems fit in respect of the private school or Government school or aided school.