Section 11 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
11. Prohibition of collection of excess fee.
(1)No self financed school shall collect any fee in excess of the fee fixed by the Fee Regulatory Committee for admission of students to any standard or course of study in that school.(2)No excess fee shall be collected by any person either for himself or on behalf of such self financed school or on behalf of the management of such self financed school.(3)No school itself or on its behalf shall collect any donation or capitation fee under any name whatsoever, or receive any deposit under any head to the school managements school trusts company, or any trustee or member of the school. If any parents or guardian of a student has paid voluntarily any above referred amount, ho shall inform the concerned Fee Regulatory Committee, the details of such payment on affidavit. Such nondisclosure shall amount to abetment of the profiteering committed by the school management.(4)The School shall open and operate separate and only one flank account for individual registered school. The parents shall make payments of prescribed fees directly into the concerned school bank account. The acknowledgement of receipt of the total collected fee from the parents shall be given in the form of counter-foil from bank and concerned school, as the case may be.
