Rajasthan act 14 of 2016 : The RAJASTHAN RULES (Regulation Fee) ACT-2016

Date: 6 Oct 2016

Department

Department of Directorate Elementry Education

Ministry

Ministry of Andaman and Nicobar Administration

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F plirsiiance:of. Clause 3) of titution OF India:theGoeeefo

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THE R ASTHAN.scHoars REGULATION OFFEE) ‘AC : bree

e dorithe regulation ofcollection:of‘fee by.schools in the;eo Rajasthanand matters connected therewithand incidental

Be it enacted by theRaRajasthan State Legislature jin theSixty-seventh Year.ofthe Republic of India. as follows:-

gt 1 off the renewing .. h§h fvivf_;nguage cfiRagasman dehvalaya (Fees dhmxyam 2016 (2016 1x21 Acfhimyam {pr the regulaizon of qqlleclwn ojﬁe 6y 3069013 in the :1 (turban and molten: connected {berewzg'h and incidental Be it enacted by the Rajasthan State Legihiature m the rsmnth Keargofthe— Republic of India. as follows: ~ e“) ‘3

fag “aera 3 » ar = . MET 4 fas Te) STOTT RUS, atey 76 90418 thd 4a)

CHAPTERJ Preliminary

may be called the Rajasthan Schools (Regulation of Fee) Act,2016. :

Oy extends (o the Wholeofthe State ofRajasthan.

1, Short title, extent and commencement.- (1)

(3) It shall cone into force on such date as ‘the StateGovernment ma¥. by notification jn the Official Gazette, appoint.2. Definitions.- In this Act. unless the COMER? otherwiserequires,-

(a) “academie year” means any period of twelvemonths prescribed as such and different academicYears may be. prescribed far different class of

~ tb) “aided sthool” neansascheol receiving any sum ofste money-as-aidfontthe State Government:(c) “Deputy Director™ means the Deputy Director ofEducationorany equivalent ofticer working underthe Directorof Elementary Education/Director ofSecondary Education, designated as such by theState Governitient, or Deputy Director ofany other

with the task of Supervision of the schoolsivnparting any‘kind ofeducation in the State:-¢ @) “Director” Meansthe Director of Education or anyequivalent officer designated as Such by the StateGovernment* ‘and includes the Director ofEducation. Elementary), Director. of Education(Secondary). or Director of any other Directaratsof the State Government. cHlrusted with the task ofSupervision of the schools NBparting any kind ofeducation in the State: Bs(e) “Distriet Education Officer” Means the Distric:Education Officer or any officer designated as suchby the State Government and includes Distric;Education Officer (Secondary) and Distric:Education Officer (Elementary).

bis Act

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‘wu J .Cﬁﬁ‘.¥f?5“‘ ’ I’i‘eiizzzimzi;}> I, Shari tide, «€13;th and cmgiﬂﬁggfmeni}; 19231323., {3% . 51$}; be calied the Rajasﬁmu Schauis (Regulaigon 0:" Fee} A91, 2916'-" ' "2 (2) It extérids (0 {he {iéhnic ofihé Sﬁiift szajasthan‘ (3) I! shaii some irate force on web dam as {he Siam (fkwernmem ma} by matiﬁcation is {he (31:13am Gazette‘ apmim. :2. Definitions.- h} {his Act, unims the mmext etherwise requires,— ‘tns any paint} (sf IWEiVﬁ" ' sash and cfiﬁ‘eram acadanic 2:3 for diﬁixem CkiSS m“ Education 9:733:33 equivaiem ofﬁcer working under the Directijggf Elementary Educatianfﬂireclor of ‘ ate Government, entrusted ; (upervisiozj of the scheols .. anyzléihd efeducaﬁon in {he Smte; ‘7 g» Efizmemary}, Difww£ of Educaiian {Secendary}, er Simmer nf‘any 0th {)Ez'scsorai-z 0:" the State vaez‘nmcm. outraged wiih the {52321: a?" supervisicm of {112; ISChGﬁZS imparting an): Rim? m" educaiicm in the $2336; I? {e} “Disiricz Edikaﬁ'cn Gf’ﬂiccr" means {he Dism’m Education Gﬁiéer gr am 055%;- dcsigﬁated as such {73' Eh: Staie Gavemmcni and! incluzies {Extrici Education Omcer {S‘cwndary} and His???” Educaiicn O xcer {Elex'nezzmm’}; ...m..«.~«»-mee mfg—w ‘ M- "W. w.“ . .. .ﬁgxm

aria) WORUAVS,WTS 26,2016 -G) “Divisional Fee Regulatory Committee” means the ~. ° Divisional Fee:Regulatory Committee constituted

under section 7; ©. - (g) . “elementary education” means theeducation from

| first class toeighih class; (hy“fee méang ahyamount:by whatever namecalled, REANS collected,difectlyor indirectly, by a school for "admission of apupil td any Standard or course of

> wan Studys c5 . alas ; ~ 41)" “Gaverment” ‘means the State Government of

7 Rajasthan; Se G) “Government.schoo!” means a schoo! established,

owned or maintained:bythe. Govemment or a+: > docalauthority; © oe ‘(k) “local authority” meansa Municipality constituted

«under theRajasthan Municipalities Act, 2009 (Act

constituted ‘mder “the Rajasthan Panchayati: Rajwen Att, 1994(Act No.¥3-0f.1994); » = (1). “management”,.in‘relation to.a school, means the

- committee Of: management- constituted under section 9 of the Rajasthan Non-Government_ Educational Institutions Act, 1989 {Act No. 19 of1992) and includes any.person, body of persons, committee Or-any. other goveming body, “bywhatevername -called,.in whom the power tomanage or administer the affairs of a scheol jsvested; LS

{m) “minority educational dastitution” means theGovernment approved ‘institution established andadministered _by, minority having right to do sounder’Claus¢ (1)ofarticle 30 of the Constitution ofIndia; , (n} ~’Parent-Teachers Association” means the Parent-. Teachers Association constituted under section 4 -(0) “prescribed” means prescribed by.the rules made

awots Ss No...18, of 2069); apa:Panchayati: Raj Institution

under this Act; oe(p) “private school” means a school established andadministered or maintained byany person orbodyof persons and whichjs‘a recognized institutionwithin the meaning ef clause (q) of section 2 of the

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- wuvwwwi (W».~WM..MH.N 9193-? @3..., 4. who???” «Vﬁawzzmb 1269:? . 7 4(1) “Divisional Seeﬁeguiatoxy Conmzittec” means (In: A'V")vavo-< “W A, _ ( ’ 'Divisi'onai Foo-Rogpiaton’ Committee oonstilimod under sectioi: 7; ' j ‘ ~ K (g) . “clomentary «eéuoazionﬁgneans {ht-education "from ' ﬁrst ciass totigh‘ih class; 9 {h}{66"‘116355aﬁyﬁwmﬁiﬁy’whatever name calico, “QiiééfédJ d??ééﬂ}“ﬁf 'i'iidifcctly. b}: a 53500; for . > adﬁﬁSSICin Ofﬂpupi; {0 an}, Standard 0! {:0qu 02. ‘ ~ ai-é’: ,S‘CUdy; Ls: ; ; ‘ .- * "14(5}? :‘-‘Gb'§’éniment” moans the State Gove’rnmont of Rajagthan; ~ _ ' (j). “Goycmmentshhool’imeans a schooi established. owned or”maimaincd-‘iby:the, Government or a * locai' authority: ~* = - , {k} “local authority” meansfﬁ,MuBiCipa1ity constituted ; under the RajasthanMﬁgiciﬁai’ities Act, 2009 (Act vrconstimtcd itmﬁemihegRﬂjasthan Panchayati Raj . Act,199mm:No._1:3:o£.1994); _: A (I) ,““Hmnagomem’.’gzjti're}ation 1021' school, means the ‘ committee of‘ﬁmanagementv- constituted under seaion 9 of the «Rajasihan .Non-Govemnwm ' BdumiiOna! ImiitutionsAct, 1989 (Act No. 19 of 1992),;md includes 'anympersomybody of persons, committee -o_r;,:;anygothct governing body, by whatever mogcaileﬂgin whom the power to manage or. adminismr therat‘fairs of a schoo} is vested; . ~ ' (m) "minority cducationai _.insiitution”, means the Govommcnt:,appmved institution established and admigigggrgd b3 minority having right to do so undert’élﬁiusc’ (Ifof article 30 of the Constitution of india; ' ; ' (n) “‘Parent~Tcachers Asxzociation” means {he Parent- _ TeochgrsyAsso‘ciggtgon .corgsgitugcd' under suction 4 ; (o), “préSCﬁbcd” means preﬁcribcd by: {ﬁélegsﬁmadc ' ’ unéférthisAct; - U ‘ é , 9 7 9,.- (p) “private school” means a school established and administered 0r ma’imainéd by‘any person or body of persons and_ which isia recOgnizcd SnStiIuéion within the moaning of ciause (q) ofsection 2 of the - 190.913, “of 2909) otigraﬁzmohayati Raj InStiiution r 3:}

a a i s .

60) RI ES US, abe06 POI ET faRajasthan Non-Government Fducationa!Institutions Act, | 989 {Act No, 19 of 1992). bu:does not include- (i) an aided school: and

Tw school esti

oRpee ee oe Gi} a school established and administered orMaintained by the Central Government or theState Government or anv local authority:(qd “Revenue Division" Means a division constitutedunder section 15 of the Rajasthan Land RevenueAct. 1956 (Act No. 15-6f 1956)-{1} “Revision Committee” “Means — the RevisionCommittee constituted under Section 10:(S} “rules* Means the rules made under this Act :(t) “school” means the school imparting elementary.Secondary and senior Secondary — educationrecognized by

. foreign courseorBoard, Whether aided,Partiallyaided, un-aided including ‘the School run by theminority educational institution but does notinclude a schoo] imparting religious instructions

(u) “Schoo] Level Fee Committee” Means the Schoo}Level Fee Committee constituted under clause {a)ofsub-section (2) ofsection 4;(vy “secondary education” Means the education fromninth class to tenth class: and ‘Ov) “senior Secondary education” means the educationfrom eleventh class to.twelfth class.

CHAPTER i Prohibition of coMeeticn ofeXveSSfee and determination of

fei

3. Prohibition of collection of EXCESS FeeNo schoo} Htsehy or on its bebalf shal! eolleet any fee jn excess of the fee fixed 03 approved under this Act

4. Parent-Teachers Association,- (1) (a) Every private School shal constitute the Parent-Teachers Association. ¥

‘ a _ - MMI. mpg; Wings all» 133326 "5:35 13?? z: {3' Iiajasih In Nnnﬁovemmcm Educatima‘ Insﬁmzimzs Am 1939 {5.4.2th 19 {9* i992}, hm does no: inciudc- ' {i} an aided schogl; and {ii} a school estabfiéthed and aciministweé or maintained by the. Central Gm‘crnmem (31' the SiamCox’ernme{1torajgx§’ Iocai ' ’ {q} "Revenue Daisies" means z: (iivésian constituted under sccﬁi'm 15 of the 91:333th Lam} Ravenuc Aczf 19% (Act No. $301“ 1956}; {1"} “Revision Cummiﬁae” jmcans 13K“ Revisiting Comminee «ms-{Ruled under semen H3; _ {s} “mics” magma: the rules; made unéer this Act ; (t) "schmﬂ" means {he same} imparting; secondmy and smi‘or meandary recngnizad by V elementary. oniy: (1:) “861mm Lew} Fee Cémtnittee” In Law? Fee Committee.cthIiI-Hted of sub-swim: (2) 986660314; (ij3 “secondary education" means ninth $3335.: in with dais; and (W) "senior sec-amiarj; cducaiiou" ' from ciex‘cmh ciass m lweiﬂl CHAPTER 13" scans rim 8&1};ch uncier ciauSC (a) the ed‘ucats'an frem means {he Mummy: Mass. Prohibilirm a}? (silk-17191;: f{ifiillkfbA]??? .fég,’ affection of exccsx fer. my! cfelwvm'52m10lz I}! 3. thibition 0f: iﬂNo sefsix}; izwiz' at an £23 Embaif‘sha?! macs! an; fee in excess afﬁx” ftc ﬁxed {:2 approved under th§s Act. ' 4‘ f’arent~'1‘eac3m~s {315513653603},- (i) {3) Eve shaﬂ commute: {he Pa rcm~Téachers Association. SCher ry prix’aii‘ f

: AVES (@) URE Wo, ee 26-2018 1724) 0).7heParent-Teacher Associationshall be formed

thinthiny.days-from the:‘beginning:of teacher, of. the. school -and parént-of sshall-bea.member

#8 Associationand anannual amount of7ipéesS fifty,incase

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‘such association.”

: D Ms formation of. the a8 Assocation, alotteryshall be eSetno

‘private school ‘nominated: by:‘such “Management;

three teachers nominated by ‘the Management ofprivate School;

rorMBve-‘parents, from™® 4°. Association.

. ard “withina’periodImiation'éF the School LevelFee‘Comimitice|fortiwieh be’ forwatded to the District :Cgonberned,SEP PS

a SaJadlhedenn,of. the.‘School Level EFee,Committee«shall3 carand RO parent,member shail be.. Cligibleiord‘drawing a‘fot by:lottery vitbin theperiod of next Ihre yearssince the expiry of hisherlast ieterm ass the> member’oftthe Schoo!devel:‘Eee Committee.» bee La 3

0 befollowed.for 1LevelFeeCommitieeshall

Ba asi(¢)The "Panntesctts_Asosaion _shall have .a.general’meetingattleast once before the 15th August ofevery year

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academic year.’ “‘Comnuittee shall

a7t22) VISE VITRy wrtics Shana S¥8tr og for} danave. Yee Tetm ne eannc nie ce sees ae he tt 2 Sue ET, wht SMe} The procedure to be followed for conducting the Mectine of the

. p g gParent-Teachers Association. shall-be.such-as.“may -be -preseribede~The Parent-Teachers Association shall discharge suchduties and

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perform such functions.as may be assigned to it under this Act andSpederiey cr tee rere dene4-H2 SOprescrimectk

5. Fixation of Fee in Government schools and aided:schools.- The Government shall fix the fee in Government schoolsand aided schools ip- the manner as may be determined by theGovernment. . 6. Regulation of fees in- private schools. C1) The.management of the private schools shall be comipetent to propose -the fee in such schools.

(2) On the formation of the School Level Fee Conunittee,the management shall submit the details of the Proposed fee alongwith the relevant record-to the School Level Fee Committee for it: _ Approval. at leastsixmonths before the commencement of the nex oe ‘le-gi ing the ‘approval. the School Level Fee avethe authority to decide the amount of feafresh.

(3)After considering all the relevant factors Jaid downunder section 8, the School Level Fee Committee shal{ approve thefee within a period afthirty.days from the date of receipt of the -details of theprop sedfee and the record under sub-section (2).and communicate the details of the feeSO approved in writing to-the management forthwith. The details of the fee so approved by —the School. Level Fee commitice shall be. displayed on thenoticeboard in Hindi. English and in the respective medium of school,and if such school has its own website it shall be displayed on theSame and it shall:be binding for three academic years. ~ (4) The School Level Pes Committee shall fidicate ihe

evied, .

different headswider which the fee shall be domee as

(3) If the School Leve] Fee Committee failsto decide thefee within the period Specified in sub-section (3). the managementshall immediately refer the matter to the Divisional Fee RevulatoryCommittee for its decision undey intimation to the School LevelFee Committee in such mianner as may be preseribed. fduring thependency of the reference. the Management shall be at Hberty tocollect the fee of the previous academic year plus ten percent

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oh 1 a ei ni

bd sn eo g

bo A R A N a i

3&9:er ~, 175$??? 31‘? ‘ gm 2T"?! ”1:12: 1113:; m»; ﬁr» 4. r '73???" . Izﬂ .M x ,, 4 _. ‘ . ,. ..._,,~‘ ', ,,,' ,‘,;V.;....,Jl.,,. i... ,i\,.1.,“,.," ‘ .11“. ._. ' 1:: mmiing 0f the Paran£~Teachgrs .Asmcémiomshaﬁgbemsughas-13:4ny prescribed - ' ~' -' ' The i’arent—‘ibachers Association shah discharge such dutiesand ' . rform snch fmmﬁénssas'may be assigned to it under this Act and M." anmw,ww‘w.ww W , W ‘ , _ 7 , S. Fixa‘tieh ‘of rife in {:‘ovemmmf sclwols am} aided scimois;~ The 'Gmkérﬁihwem Shah ﬁx the'fee in Government Schmis A and aided schools in the manner as may be dciermhmd by the Govemment‘. ’ 6'. 'chuiaiiujnj 9f, fees is; private SChOQ’S.” (i), The ‘. management of the mimic schoois Shall bf: camp @2012: to; pmpose ’ the fix in such .sChGQIS. (3} On the/ﬁmjaﬁam of the Schm! m4 Fee (":unnniiteth the management shaﬁ submii :hc detaiis of the pr chased {he 3mg: wiﬂ: the mic-van: Inwndm the .Schoci Lave: Fee Committm fox; 3 ' T j appmva} » 53:; 1:34:51 mmmhgﬁxe {he cammenccmem {3f the 138‘: j, » g ‘ academia”: 3 ‘v igjg: *ng‘jthcfagpmval, the Schm} lgvéi‘ Feé -*€(}mmittée shhﬂ' aVé""fhé 3mm 10 decide. the: amauui of fee ,, .: i , _ - 1951,6821: ., _f..‘.’,. ‘ f‘ A“?! The proactiure {0 he faiioxarcd fer conductiﬁg 3.} E i i 3 : f 3 Q 3 f (3} Afiérgdhsidéring an the relevah: factors 3286' down . under sections, 11:: Schoo} Lexie! Fee Committee shah rappmvs-thg . V E“ , 7 errata under v SUbTSeCﬁaﬂ (2}. - zah’d commuhiiatél‘tﬁe Begaifs of the fee. Sc‘appmvcd in wriﬁhg (9 ' ”the management: f6ﬁht§§iéh The demils of “the fee so agprmgggihy ' the Scheoivixvel Fee :égﬁhmitécc shah: hcdissplaycd (m the néiige basic} in Hindi: EngTiSEi ﬁnd in the respccxiye medium ofschegl, and if such schoal «has its mm website it Shall be dispiayed G2: the sum: and it shalifbe 113an 12.}: 1mm: aéademrie years. ”A T (43 The Schniﬁr {3:23:32 33‘» 4’ --.~ v 3331‘ a mo ""::x r. “A; 1., 23.2,). a 53;» chm: zuuiLuuﬁ- mt: défii’rcn: headshhdéf whim: {he fee shah be icvieé, {5} If the Schoel bay-c}: fess Cammiuee ihx‘igio decide {he 5: her: wizhin :he period spedﬁvd in SidV-Secffm} (3‘). {he managcmmt Shhii 'immcéiiaiiely rfei‘cr ”the man-er in {he Divisionzxi Fm: Regulatory Cammiizce for its deckiéa unﬁt: inzir aaiign {:0 {he Schoe} Leyéi ‘ Fee Committee :11 smith! trimmer 35 313.1" be prescribed. {)mingrﬁxé‘ I pcndcncy 0?th reference, tin: managemcni shah ht: :23 iéhény to ‘ €01!ch {he fee of 11:8 pmvimxs academic year pins; rm: pfi‘i‘CCfii I ‘ e ‘ immm,.-

724) RITa,ety 46.2016 PT4 (@} -(b) The representatives of. private.schoolsand parents.shall not be eligible for reappointment, (c) The Tepresentatives of private schools and parents

may resign fromthe ofide-tn-writing-addressed tothe DivisionalCommissioner and on such resignation being accepted, his officeshall become vacant and may be filled in within a period of threemonth from the date of occurrence of vacaney, (d) A representative of private schools and parents maybe removed, if he does. any act which, in the opinion of theDivisional - Commissioner, is unbecoming of 4 member . ofDivisional Pee RegulatoryCommittee:

Provided that na Fepresentative of private schools Orparents shall be removed from the Divisional Fee RegulationCommittee withoutgivinghim an Opportunity of being heard,

8) The other nS and conditions for the service of theTepresentatives ofprivate.schools and parents shall be such as maybe prescribed, -

8. Factors for determination of fee.- The followingfactors shall be considered while deciding the fee leviable by aSchool, namely:- Re ee (a) the location of the schoo! (b) the infrastructure made available to the students forthe qualitative education. the facilities providedand as mentioned in the’ Prospectus or web-site ofthe school; (c) the education Standard of the school as the State. Government Mayprescribe: {d) the expenditure on-administration and Maintenance: fe} the excess fund generated from non-residentIndians; as a part of charity by the"managementand contribution by the Government for providingfree-ship in fee or for other items under variousGovernment schemes given to the school for theScheduled Castes, the Scheduled Tribes. OtherBackward Class and Special Backward Clasestudents:

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22726) 3 222222662222 62 26 26.26 2122222 (6:) ' (b) T, s mpmm:z;xim.,.of. ‘prisfatstvﬁschugixané 251212129352 - shaii not he eligibic for reappvintmem. , 2 (c) Th2; represcgtaﬁves of mimic schmﬂs and parents V. I f ' ' ‘2 ‘wiiﬁgmﬂémsseﬁ’mwhe‘ﬁ332235022222 Commissioner and on lsgch'rzfeSSgnaﬁQﬁ being écccpicd, his. . shad? hétomé {want £116 £12183 5;: ﬁlied in wiﬁxin a period {2f three mimih from the date 0? écéurrencc of vacancy. (d) Avrepresenmﬁvve ofprivaic schooi be remméﬁd, if be (3365 my act which, Divisional _ Commissioner?" is unbecomi Divisiana! Fee Reguiaiomﬂammine-c: .8 am params may in the (minim of tide ng 6f :3 mambar - of Provinicd that no represmnmive of private schooks or pawns» shail be: rammed ,Vfrom {he Ifmésienai Fee Regulation COmmiHee “imam givigghimbzm opportunity of being 21921121. ,{e} 1% 03122 - 3% am! 6023332501213 for the sewing of the 3, representaiivas 02332332221322:th and parents shaﬂ be such as may be prescribed. ' ' ,3. Factors for {igtprmination of fees The: fuﬁowing meters shall be considerad :While deciding the fee isvizibie by a schoeL-namclyz- ' 2 ' (a) {he Mutation oftifxei-schooi: (b) the inﬁaéifiﬁciuré madé avaiiable to the students for the quaiitati‘ve edmmtion, the ﬁxciiities provided and 35 me-nliomd in the? pmspccms 81‘ website sf (2-) the educatian standard of the same! 223 {he State , Govcmmegt ma3 gymscri be; {(3} she cxpaﬁditmc-Daradministration and m ,{c} the exce$s fund generated from mmresidem Indians; as agar: of sham}! by {hemhmnagcmem and contribution by the Gaverzlment for providing free~sh§p in fee 0: far other items under varinus Government séhcme's given to the ‘scheol ﬁx the Scfmciuied Castes, the Schedufed Tribes. 0:2 Backward (312155 and Special students: 12*! Back 2.3231223 {"1332 ”\4 . “J Lfth'T’meg’ﬁ'ﬁQ-W .mww .1 ”KW y: 3 . 3 - - «3.... an 8‘! m“ ’SFM,»&N:\E 2'

WW 4(@) Monewags, amet 26, 2016 17(23) aicrase insudh:fee. till thefinal decision:of the© Divisional Fee

Regulatory:Commitee, wiyhet opie go :

BU E M I S p e

opportunityoFbeing heard.

(7) The. management oor:the School Level Fee Committee _agerieyed thedecision‘of. the.Divisional: FeeRegulatory:Committee sit appéal or:referencemay, within thirty.days fromthe-- 8. dateofsuch. decision, prefersan.appealbefore: the: Revision’oe Committee.in such manner asmaybe prescribed.

7. "Constitution of”‘Divisional Fee RegulatoryCommittee.-(1) ‘The Government’: Shall, by notification in the:OfficialGazette, constitute a DivisionalFee Regulatory Committee= for,gach Re enue Division, which.shall consist of,the following

+eDep iyDireétor,‘Secondary Badéation”. _ | SECEOCE (c) Nominee of Director | Sanskrit - - Member;

{a) Divisional Commissioner . - Chai

= 7

ceeEduéation S.

| (dd) Treastiry Officer of District “Treasury - Member; |7) situated’* ‘at ,Reventie’ ~ Division

+ | Heaaaianer * {e) DeputyDirector, Elementi Education - Ex-officio oo a ee ae _Member-

ae - ee “nc tncts thine, Seeretary;(two Fepresentatives of privaté ‘schools - Member;; a , “,u Bomijnatedbvy:Bevisiousi Commissioner - . es (g). viwo : Yepresentatives. of:* parents - Member.ae _ nominatedby.Divisional Commissioner ‘

ReegRoo

oftheir nomination andin caseof vacancy arising earlier, foranyreason, such vacancy shallbe filled forthe remainder period of theterm. es sepipe

a a e . a e

eed or e i t .

4:744 4 (441 44444“ 441:444212 201.4 -. 332.4} ' Regmamt"y?1(3cxim‘nittee-t .424; , (6m ‘ “if".ﬁ‘z‘éi’isiérig’;sees;Rgg‘ux'gm ' Iggmmirreéghau qeeide 4444.19, far P0 ihie-ﬁfhiﬁ'métﬁéﬁodﬁf“ ﬂy 3444' Rio: 4‘4“ . 11.8 thewpomtepany ‘Ufbemgﬁeard. ' " - ,. 'WMWT.”rtmmiﬁcmasgigesuéhtfee{ill {he ﬂ 1 decisian'of 4hr: Divisional. Fee :33“. .4. ,, , (7}The management 05:12."? 'Schg'pl Level Peg: Committee 444444444 : mums“ of the Dmswmﬁ PaeResﬂmory .. a . ' GOmmittee .. appealéts-rez‘lﬁétiegmay, wuhinthim‘days‘frqmsthe: I , date fof [Such- decision, prefezéxéi‘mgappgékabcfoteré‘rme' Reﬁsion‘ ‘ ' ,- 'Cqmmitteekinsuchmmmm as;zr;ayhcpres¢ribed -‘ , , 7. (5544;354:4504 '04; '“bmssanin Fee . Regulate}? C61hh1§tiee7.~"“(l) The Governineﬁt -Ish:gil§:by notiﬁcatiqh iii, ﬁle 'Ofﬁcial‘Gzize'ttegeonsﬁtum a Diiisibnéi‘féé Regﬁmory'CQmﬁﬁﬁEe - I ffqg‘ caeh R egg? Division? waging-than consis; _o;:meff¢11m43ng ‘ 0f V ‘. Dire‘cftot I. V‘Saﬁskrit - -1 .g-Mgmbep; (c')~ thmee Eduéation ~ (g1) Treasury Ofﬁcer 01’ Dzstnct Treasury ~ ‘- :Member; _ same-{r4 4 at" Rama‘s-‘4 ‘4‘1-92444464‘ ’ « :4” * “T113331; ‘1’ er .. ‘1“ uan‘uua‘ I :. emanated byBiﬁéSEg‘znaiﬁommissiomrv I: z : (g) UtW’O jg: mpresemﬁﬁvﬁS { ”ff; parents ' Bdcmbcr. - v nominated byeDgyisioiial Commissioner ‘ 44.». .-, we, h . “z t mgr , V ”"» '1’r,,47“ :,.: ‘v-Jhi ..... ,5 . -acn5§. ,- 3-5} 431;; ff! - ”a ..;r(2);‘¢§);.g7fb4;tmz.of ofﬁMth-{mpresenmtives’ of private schﬂgoks apdpatems shall be for age-rice! oﬁtwo years from the date afghcir pomigggion and in casegf Vacanqir arising earlier, for any R3502}, such Vacancy Shall be ﬁiied forthe remainder period of the term. a.“ _ .-~«....., 'i‘) 4‘ yk-‘KQUWMJCui '1“! 2‘. ”We *Wwv .- «Jogm‘ ;; xaw-zwm»

i726) viene XNITTA,HI26,2016m4 (a)order of the Divisional Fee Regulatory Committee shall bebindingon the parties to the proceedings before-itforthree-acader;¢ years._ It shall not be called in question in any civil court except by way of “Act.

- . (5) At the time of resolving thedispute, the Divisional FeeRegulatory Committee shall not grant any interim stay to thefeedetermined by the. Management. On decision in appeal orreference, the Divisional Fee Regulatory Committee may pass

concemed. In case the management fails to refund the excess fee to_ Such student, the Divisional Fee Regulatory Committee shallProceed to recover such excess fee from the management as- anarrear of land revenue and pay the same to suchStudent.s+. (6)The Divisional Fee Regulatory Committee shall, on— determining the fee leviable by @ private school; communicates itsdecision to the Parties concerned. SS

Divisional Fee Regulatory Committee shall place the copy ofdecision in appeal on its notice board, and if Such school has web-. Site, on its web-site : Pe ee

_. (8) The Divisional Fee. Regulatory Committee shallindicate the different heads under which the fee shall be levied. (9) The orders passed by the Divisional Fee RegulatoryCommittee shall be binding on the private school for threeacademic years. At the end of the saidperiod,the private ‘schoolShall be at liberty to Propose changes in its fee structure - byfollowing the procedure as laid down under this Act. -

| 10. Constitution ofRevision Committee.- (1) The StateGovernment shal] by notification in the Official Gazette, constitutea Revision Committee in the State, which shall consist of thefollowing members, namely:-& ~

ts(a) Secretary incharge of the Department - _ Chairperson:of Elementary Education

(b) Secretary incharge of the Department - Member;of Secondary Education or - his nominee

an.appeal before the Revision Committee constituted under this Eeeunderthis

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m s e c ,

O P E S s i g e

....f—,—\ H <0 ~m_.:‘k‘?¥?ﬂiWimtﬁlwﬂfﬁu2§1 20?? V _ 3W 4 (ail (5) At the time of resolving the dispute, the Divisional Fee Regulatory Committee shall not gi‘ant'any interim stay to the fee determined by the management. reference, the Divisional Fee Regul V (9) The orders passed by the Divisional Fee Regulatory Committee shall be binding on the private school for three academic years. At the end of the said periodhthe zprivateisehool shall be at liberty to propose changes in its fee" structure 'by following, the procedure as laid down under this Act. ‘- L ’63 V e? S? S e 0 :3 93.. "n 0 (D g e . 0 § Q s? 22. -J EB. “W‘mmﬁwmwr ‘ '10. Constituticm of Revision Committee.- (1) The State Government shall by noti ieation in the Ofﬁcial Gazette, constitute a ReviSion Committee in the State, which shall consrst of the foliowmomembers Fame!) - g, (a) Secretary incharge of the Department - . Chairperson of Elementary Education . (1)) Secretary ineharge of the Department — Member; of Secondary Education or - his nominee 26 j

o n a

art 4 (@) TORUSA-Ta, ST_26,2016 17(25)

(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 schooi: (i) reasonable revenue surplus for the purpose of |

development of education and expansion of the school; and

cooe-+-- -G)-any other factor as may be prescribed. 9. Powers and functions of Divisional Fee Regulatory

-Committee.- (1) The powers and functions of the Divisional Fee — » Regulatory Committee shall be to adjudicate the dispute between the management and~the -Parent-Teachers“Association tegarding fee to be charged by the schuul management from the students.

{2} The Divisional Fee Regulatory Committee may.’ authorize any officer not below the rank of the Head Master of

_ Secondary School to enter any private school or any premises belonging to the management of such school, if the Divisional Fee... ~ Regulatory Committee finds so necessary, and search, inspect and seize any records, accounts, Tegisters or other documentsbelonging

_ to such school or the management tn so far as such records, accounts, registers or other documents are necessary and relevant to .decide the issues before the said Committee. The provisions of the Code:of Criminal Procedure, 1973 (Central Act No. 2 of 1974) relating to searches and seizures shall apply, so far as ‘may be, to searches and seizures-under this section.

(3) The Divisional Fee Regulatory Committee shall regulate iis own procedure, for the discharge of its functions, and shall, for the purpose of making any inquiry under this Aci, have all powers of a civil court under the Code of Civil Procedure, 1908 (Central Act Ne. $ of 19C8) while trying a suit, in respeci of the following matters, namely :-

(i) the summoning and enforcing the attendance of any witness and exainining him on oath;

_ (ii) the discovery and production ofany document; (iil) the reception of evidence onaffidavits: (iv) the issiie of commission for the examination of the

witness; (4) No order shall be passed by the Divisional Fee ~~” ~

Regulatory Committee in the absence of the Chairperson. The

1 RO NG

MM PE Ts a n

am 4 (to) _____ grams per—ta, who 26, 2on3 142g) (t) qualifiedteaching 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 1 income of the schooi; ' g (i) reasonable revenue surplus for the purpose of development of education and expansion of the school; and ‘ ,.--._ -MM ..,Q)~any.other factor as may be prescribed. 9. Powers and functions of Divisional Fee Regulatory Committee: (I) The powers and functions of the Divisional Fee ' '- Regulation! Committee shall be to adjudicate the disPute betWeen the [management and "ethe Parent-Teachers obi-ssociation“regarding/i“. ‘ fee to be charged by the school management from the students. (2) The Divisional Fee Regulatory Committee may ‘ authorize any ofﬁcer not below the rank of the Head Master of . Secondary School to enter any private school or any premises ; , belonging to the management of such school, if the Divisional Fee : ~ ' Regulatory Committee ﬁnds so necessary, and search, inspect and seize any records, accounts, registers or other documents belonging . to, such school or the management in so far as such records, accounts, registers or other documents are necessary and relevant todecide the issues before the said Committee. The provisions of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974) i ’ ”relating to searches and seizures shall apply, so far as "may be, 10;» V : searches and seizuresunder this section. (3) The Divisional Fee RegulatOry Committee shall regulate its own procedure, for the discharge" of its functions, and shall, for the purpose of making any inquiry under this Act, have allnpower's of a civil court under the Code of Civil Procedure, 1908 {Central Act No. 5 of 1908 p ) while trying a suit, in respect of the following matters, namely :— ‘ (i) the surnmoning and enforcing the attendance of any witness and examining him on oath; ' , (ii) the discovery and production of any document; (iii) the reception of evidence on afﬁdavits; (iv) the is’site of commission for the examination of the witness; (4) No order" shall be passed by the Divisionai Féé““"“""”” Regulatory Committee in the absence of-the Chairperson. The mmﬂwmﬂm

art 4 (@) VERT WG-TA, sel. 26, 2016 17(27)

{c) Commissioner/ Director of Secondary - Member; ~»-~ Education Department, Rajasthan

- (d) ‘Commissioner/ Director of - Member; Elementary a

- . Education Department, Rajasthan (e) Commissioner/Director of Sanskrit - Member;

Education, Rajasthan

(f} two representatives of private schools - ’ Member; nominatedbythe State Government

_(g)}two representatives: of parents - Member; nominated by the StateGovernment

th). Accounts Officer oftheEducation ~ “Member; Department na -

(a) Senior Deputy Secretary,” = Ex-officio Education (Group-5) Department _ Member-

Secretary.

. Eexplanation.- For. the purpose of this sub-section, “Secretary incharge" means’ ‘the Secretary incharge of the Department and includes an Additional. Chief Secretary or Principal Secretary when he is incharge of the department.

(2) (a) The termofoffice of the representative of private schools and parents shall’b fora period of two years from the date of their nomination andin case of vacancy arising earlier, for any reason, such vacancy shallbe filled for the remainder period of the term. -

(b) The representatives of private schools and parents shall not be eligible forreappomtment. 9

(c) The representatives of private schools and parents may resign from the. office in writing addressed to the Government and on such resignation being accepted. his office shall become vacant and may be filled in within-a period of three month from the date of oceurrence of vacancy.

(d) A representative of private schools or parents may be removed, if he does any act which, in the opinion of the Government. is unbecoming of a member of Revision Committee:

Provided that no representative of private schools or parents shall be removed. from the Revision Committee withoutgiving him an opportunityofbeing heard

a a t ete

ca sc ad e.

EW 4 to?) W. mitt? stﬁta 26,2036 1712;} (c) Commissioner/ Director of Secondary — Member; ~- ~ ~~Education Department, Rajasthan ’ - (d) Commissioned Director of — Member; ' Elementary ', . 7 _' —Eduoation DepartnientQRajasthan (e) Commissioner/Direetor of " Sanskrit — 7 Member; Education, Rajétsthan (1‘) two representatives of private schools - ' Member; nominated byﬁtgﬁete Qovemment iiN"fig—T{Womwrep’reéentatives‘ , of parents - Member; nominated by the State Government (h) Accounts Officer offheEaUthon -[ " Member; DepartmenL, - y . _Wm~em-_wm%~,ﬁh ‘0) Senior Deputy smart, - Ex-oﬂicio Education (GroupiS)Department . Member~ _ ' ' Secretary. , Explanation.- For the purpose of this subjsection, "Secretary incharge" means’ the Secretary ineharge of the Department and incittdes an Additional Chief Secretary or Principal Secretary when he is incharge of the department. (2) (a) The terinot‘ofﬁce of the representative of private schools and parents $1181} I tiara period of two years from the date of. their nomination anditn case of vacancy arising eariier, for any reason, such vacancy 31113113152; "ﬁtted for the remainder period of the tenn.‘ > i (b) The representatives of private schools and parents shall not be eiigibie for‘reapponztment. V ' ' , i ' (c) The representatives of private schoois and parents may resign from the office in writing addressed to the Government and on such resignation being accepted. his oﬁice shat} become vacant andntgy be ﬁlled in within a period of three month from the date of ohéuiri‘enee of vacancy. ' (d) A representative of private schools or parents may be removed, if he does any act which in the opinion of the Government is unbecoming of a member ot‘Revision Committee: . Provided that no: representative of private schools, or parents shall be removed. from the Revision Committee without giving him an oppgﬁgﬂﬁggfmingheat‘dw 1 t Mu.-. .. m.vm.m.,mmmm—~mm«~—nm-wm“ ~ i V - . I ‘4. .-

_17(28)

ae vitor Me i, amar 20, <0i6 Aly 4 by(e) The other terms and Conditions of the service ofthe

tepresentatives ofprivate “Hoolsandparents shall be sucha bePrescribed.

. ain Provisions of Division] Fee mittee to the Revision Committee. (1) The >>

Provisions of sub-section (6) of section 6 and Sub-sections (2) to

(8) of Section 9 Shall murazis Mutandis apply to the Revision

Committee.

(2) The decision of the Revision Committee shall befinal’

and conclusive and shall be binding On the parties for. three

12. Protection of action taken in 800d faith.- No suit,

Prosecution or. othe; Tegal Proceeding shal] He against the

Chairperson or Member of the pjVision Fee Regulatory Committee

or the Revision. Committee OF any officer of it, for executing any

_ Order made by it or in Tespect of anything which iS in goodfaith

done or intended fo be done under - any Tule or order made

thereunder. ‘

CHAPTER II] |Regulation ofAccounts andMaintenance ofRecords 13. Regulation of accounts.. The Government Shall

regulate the maintenance of accounts by the Private schools in. such

manner as may be Prescribed. . *

14.Maintenance of records.- The private Schools Shal]

maintain the records in such manner as may be prescrj bed. 4

CHAPTER Iv Offences andPenatties13. Offences and penalties -(1} Whoevee-contravenes any

of the Provisions of this Act or the rules Made thereunder Shall on

conviction... | |(a) for the first Offence, be Punishable with finewhich shaf} not be less than fifty thousand Tupeesbut which May extend to {wo lakh fifty thousandFUPCES OF Lice the amount laken in EXCESS Of the

—sections (2} to - o the Revision , oz executing my anything which IS in good faith 6 one underany rule _ .’ \ ofRecordy 13 Regulation of accounts.— The Govemment shali ' nance of accounts by the private schools in such ay be prescrib d . .- S 14 Maintenance of records- The private schools shah S in (a) for the ﬁrs which shall but which 111 rupees or Iwi t offe es the amoun: :ak 28 1106, be punis? not be less Zhaﬁ ﬁf“; :13! extend to two {a}; . f wok: mth ﬁne 3 housazﬁ

4)aera IRF,HIE 26, 2016 17/29) Fee as determined under this Act, whichever is, higher:

(b) for the second or subsequent offences. bepunishable with the fine which shall not be lessthan one lakh FuPees OF twice the arnount taken inExcess of the fee as determined under this Act,whichever is higher. (2) The person convicted under this section shall refund theexcess fee to the Student from whom it was collected in‘contraventionofthis Act.

(3) The person who repeatedly contravenes the provision of-. this Act or the rules made thereunder shall be ineligible forholdingofficial post in any Management or schdol, asthecasemay be. 16. Offences by managemient.- (1) Where an offenceunder this Act or Tules made thereunder is committed by aManagement, every person. who, at the time when the ‘offence was -committed, was in charge of. and was responsible to; themanagement for the conduct of the business of the management, as

Well as. the management, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punishedaccordingly:

Provided that, nothing contained in this sub-section shal}render any person liable to any punishment, if he Proves that theolfence was committed without his knowledge or that he has takendue diligence to prevent the commission of such offence. © 2) Notwithstanding anything contained in. sub-séction (1)where any offence under this Act or rules made thereunder hasbeen committed by a management and it is proved that the offencehas been committed with the consent or connivance of, or is

attributed to any neglect on the part of any office bearer, officer Or Servant of the Manavement, such office bearer, officer or servant concerned shail also be deemed to be guilty of that oftence and shall be liable to be preceeded against and Punished accordingly,17. Cognizance of offences.- No Court shall take cognizance of any offence punishable under this Act except on a complaint filed by such officer, not below the rank of Deputy Director of Education, as the Government May authorize in this behalf,

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£11.52 in) sweet sofa. we 26, 2016 ‘letzsl , fee as determined under this Act, whichever is ‘ higher; (b) for the second or subsequent offences, be punishable with the ﬁne which shall not be less than one lakh rupees or twice the amount taken in excess of the fee as determined under this Act, whichever is higher. ' (2) The person convicted under this section shall refund the excess fee to the student from whom it was collected in contravention ofthis Act. ‘16.'Offences by management: (1) Where an offence under this Act or rules made thereunder is cenimitted by a management. every person‘ who, at the time when the offence was ' committed, was in charge of, and was responsible to; the management for the conduct of the business of the management, as '.well as the management, shall be deemed to be guilty of the offence and shall be liable to he proceeded against and punished accordingly: ‘ Provided that, nothing contained in this sub-section shall render any person liable to any punishment; if he proves that the offence was committed without his knowledge or that he has taken 9 due diligence to prevent the commission of such offence. ' 4 (2) Notwithstanding anything contained insub-section (l) where any offence under this Act or rules made thereunder has been committed by a management and it is proved that the offence has been committed with the consent or connivance of, or is attributed to any neglect on the part ol‘nny office bearer, officer or servant of the management, such ofiice bearer. ocher or servant concerned shall also be deemed to be guilty of that otience and i shall be liable to he proceeded against and punished accordingly. l7. Cognizance of oft'enccs.- No Court shall take cognizance ofamy offence punishable under this Act except on a complaint tiled by such officer, not below the tank of Deputy Director of Education, as the Government m ay authorize in this behalf. .7. ﬂ..- ,._..~. _____, l\) \‘D .m..m....—... ,. ﬂ... . Amen x, mm ,t M

CHAPTER vy

Miscellaneous

130)arena SMITA,33 26, 2016

with the Provision of this Act and the rules made thereunder as in its-opinion are necessaryor expedientfor Catrying out the Purposes Of this Act or for giving effect to any of the Provisions contained therein’ or in any rules or orders made thereunder and the management ofthe School shal] comply with every such direction,19. Power to make rules. (1) The State Government may, by notification in the Official Gazette, make Tules for Carrying out all or any of the Purposes ofthis Act

fourteen days which may be comprised in one Session or in two or MOTE successive Sessions, and if. before the expiry of the Session in which. they are $0 laid or the session mimediately following, the House of theState Legislature makes any modification dn any such rule or resolves that any such rule should not be’ made, the Tules shall thereafter have effect only in such modified forny or be of no effect,-as the case may be. so however, that any such Modification

20. Act in addition to and not in derogation of any other Act.- The Provision of this Act shall be In addition to and nét in derogation of the Provisions of any other Act for the time being in force.

;21. Power to remove difficultics- (1) If any difficulty arises in 8iving effect to any Ofthe provisions of this Act, the State Government May as occasion arises. by an order publishe. in the Official Gazette do anything not inconsistent with theprovisions of this Act which appears to it to be Recessary or expedient for the purpose oFremoving the di Miculty:

Provided that NO such order shal] be made after the expiry ofa period of io years from the date of commencement of this Act.

tal-direc Tststent———-

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carryingjout the purposes of the proviSions contained in any made thereunder and the managément oft! 1} every such direction. ’ Lsgiélature,‘ while 21. Power to arises in giving eﬂbcz { Govemment may as occasion remove difﬁcuitics.~ (I) If any difﬁculty 0 any oflhc provisions Ofthis Act the State arises. by an order pubiishe‘ in {he Ofﬁcial Gazette do anything not inconsistent with thegpmvisions of this Act which appears to it to be u 353:)" or expedient for the ace purpose of‘rcmoving the difﬁcuilyz adc after the cxpiry was from {In daze ofcommencement :32" {his Act. 3'0 awash-w

(2) Every order made under sub-section (1) shall be laid asSOON as may be after it js made, before the House of the StateLegislature.

22... Repeal and saving.- The Rajasthan ‘Schoo!s1(Regulationof Collection ofFee) Act, 2013(Act No. 14 of2013) ishereby repealed.

AS GAR zara, Principal Sceretary to the Government,

: 31 Government Central Press, Jaipur.

ARENT,we26, 2016 17654)

(2) Every order made under V'sub—section (1) shall be laid as soon as may be after it is made, before the House of. the State Legislature. 22. ,_ Repeal and existing.- (Regulatidn‘bf CO‘ The Rajasthan SchooRS Alection of Fee) A hereby repealed. ct, 2013(Act No. 14 of2013) is m mg 1 arm, Principal Secretary to the Government. ._ ”Vt ,._ ~ -- ' iv Government Central Press, Jaipur. . W‘m M16 17 31)

Rajasthan act 14 of 2016 : The RAJASTHAN RULES (Regulation Fee) ACT-2016

SECTIONS