Section 8 in Rajasthan Schools (Regulation of Fee) Act, 2016
8. Factors for determination of fee.
- The following factors shall be considered while deciding the fee leviable by a school, namely: -(a)the location of the school;(b)the infrastructure made available to the students for the qualitative education, the facilities provided and as mentioned in the prospectus or web-site of the school;(c)the education standard of the school as the State Government may prescribe:(d)the expenditure on administration and maintenance:(e)the excess fund generated from non-resident Indians, as a part of charity by the management and contribution by the Government for providing free-ship in fee or for other items under various Government schemes given to the school for the Scheduled Castes, the Scheduled Tribes, Other Backward Class and Special Backward Class students:(f)qualified teaching and non-teaching staff as per the norms and their salary components;(g)reasonable amount for yearly salary increments;(h)expenditure incurred on the students over total income of the school;(i)reasonable revenue surplus for the purpose of development of education and expansion of the school; and(j)any other factor as may be prescribed.
