Section 10 in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
10. Exemption from appearance before Committee.
(1)The Fee Regulatory Committee may exempt such non-government educational institutions that charge amount of fee lower than the fee as notified by the Government under section 9 from the determination of fee. Such non-government educational institutions shall file an affidavit to that effect:Provided that if any such institution desires to revise the fee, it shall follow the procedure as laid down in section 8 :Provided further that exclusive pre-primary classes, play groups and creches not attached to any school shall be exempted from the application of the provisions of this Act.(2)The Fee Regulatory Committee shall determine fee for all institutions except the institution as referred to in sub-section (1), imparting pre-primary, primary, upper primary, secondary, and higher secondary education.(3)The exemption shall remain operative till the prescribed fee is revised by the Government.(4)The Fee Regulatory Committee may withdraw the exemption, after providing reasonable opportunity of hearing to the erring school, if it has reason to believe that the school has charged fee in excess of the fee, prescribed under sub-section (1) or has furnished false or misleading or incomplete information to the committee.(5)The information regarding erring schools including details of their management shall be published by the Fee Regulatory Committee through an advertisement in the leading daily newspapers, in the best interest of students, parents, and society at large.
