Section 3 in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
3. Constitution of Fee Regulatory Committee.
(1)The Government shall constitute a Fee Regulatory Committee for the purpose of determination of the fee for any standard or course of study in non-government educational institutions.(2)The age of the Chairperson and the members shall not be more than 65 years at the time of appointment. The term of the Chairperson and other nominated members shall be three years.(3)The honorarium and allowances payable to and other terms and conditions of service of member shall be such as may be prescribed by the Government.(4)The Committee shall consist of the following members, namely :(a)retired District and Session Judge or a person who had been a member of All India Service, having retired from a post not below the rank of Commissioner and 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)one Chartered Accountant, to be nominated by the Government;(c)one Civil Engineer/Government approved valuer, to be nominated by the Government;(d)the Secretary, Assam Higher Secondary Education Council and Board of Secondary Education;(e)one representative from the non-government educational institution management to be nominated by the Government;(f)one Academician of repute, to be nominated by the Government;(5)The Director shall act as a co-originator to the Committee to provide administrative support.
