Section 5 in Bihar Private Schools (Fee Regulation) Act, 2019
5. Powers and functions of the Fee Regulatory Committee.
- The Fee Regulatory Committee shall have powers to examine, on receipt of complaint;(1)Whether Fees enhanced by the Private School beyond the limit prescribed under the Act is in conformity with the details furnished by the school.(2)In case of any increase in fees in excess of seven percent over and above the previous Academic year, the concerned complainant (Guardian) shall file his/her objections as a written complaint in the office of the Divisional Commissioner within 30( thirty) days from the date of determination of the fees. The power to hear complaints, relating to collection of excess fees more than the determined/revised fees, as the case may be, will be vested in the Committee headed by the Divisional Commissioner (Fee Regulatory Committee), which shall take decision in this matter within 60 (sixty) days of receiving complaints on such increases of fees with evidence and affidavit.(3)The Fee Regulatory Committee shall have the power to regulate its own procedure in all matters arising out of the discharge of its functions, and shall, for the purpose of making any inquiry under this Act would have all the necessary powers of a civil court under the code of Civil procedure 1908; requisite for trying a suit in respect of the following matters under the Chairmanship of the Divisional Commissioner, namely (i)Summoning and enforcing the attendance of any witness and examining him/ her on oath;(ii)The discovery and production of any document;(iii)The receipt of evidence on affidavits;(iv)The issuing of any Commission for the examination of witness.(v)Constituting any physical verification /enquiry regarding this matter.
