Section 3(4) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(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;
