/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E पी0/uni091F/g5470-40
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[स/glyph400ध/glyph400रण [/glyph417क
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/glyph68 /uni092B/glyph400/glyph82 ग/u0967न 1/glyph704/glyph55 /glyph53/uni0936/glyph55/glyph59
(( ((/uni0938/glyph417/glyph55 पटन/glyph400 2/glyph651) ) ) ) पटन/glyph400/glyph61 /uni0938/glyph409मव/glyph400र/glyph61 25 25 25 25 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 201 201 201 20199 99
fof/k foHkkx
———
vf/klwpuk,a
25 Qjojh 2019
laŒ ,y0th0&01&07@2019@1572@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr
vf/kfu;e] ftlij egkefge jkT;iky fnukad 23 Qjojh] 2019 dks vuqefr ns pqds gSa] blds }kjk
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns’k ls]
ftrsUæ dqekj]
ljdkj ds fo’ks"k lfpoA
2 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण /glyph59/glyph61 25 25 25 25 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 2019 2019 2019 2019
[fcgkj vf/kfu;e 8] 2019⁄=
fcgkj futh fo|ky; ¼'kqYd fofu;eu½ vf/kfu;e] 2019
fcgkj jkT; esa futh fo|ky;ksa }kjk 'kqYd laxzg.k ds fofu;eu rFkk mlls lacaf/kr ,oa mlds vkuq"kafxd
fo"k;ksa ds fy, mica/k djus gsrq vf/kfu;eA
Hkkjr&x.kjkT; ds lÙkjosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj vkSj izkjEHkA &
¼1½ ;g vf/kfu;e fcgkj futh fo|ky; ¼'kqYd fofu;eu½ vf/kfu;e] 2019 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rRdky izHkko ls izo`Ùk gksxkA
2- ifjHkk"kk,¡A & bl vf/kfu;e esa] tc rd lanHkZ esa vU;Fkk visf{kr u gks&
¼i½ ^*vf/kfu;e** ls vfHkizszr gS fcgkj futh fo|ky; ¼'kqYd fofu;eu½ vf/kfu;e] 2019(
¼ii ½ **'kS{kf.kd o"kZ** ls vfHkizsr gS viSzy ds izFke fnu ls vkjEHk gksdj ekpZ ds vafre fnu rd
lekIr gksus okyk o"kZ(
¼iii ½ **jkT; vihyh; izkf/kdkj** ls vfHkizsr gS fcgkj jkT; fo|ky; f'k{kd ,oa deZpkj h&
f'kdk;r fuokj.k fu;ekoyh] 2015 ds v/khu xfBr jkT; vihyh; izkf/kdkjA
¼iv ½ **'kqYd fofu;eu lfefr** ls vfHkizsr gS bl vf/kfu;e ds v/khu xfBr izeaMy Lr jh;
lfefrA
¼v½ ^^'kqYd* * ls vfHkçsr gS f'k{kkFkhZ ls fdlh d{kk@ikB~;Øe esa ukekadu ,oa v/;;u gsrq izos'k
'kqYd] iquukZekadu 'kqYd] fodkl 'kqYd] okf"kZd 'kqY d] v/;;u 'kqYd ¼V~;w'ku Qh½] iqLrd]
ikB~;&lkexzh] iks'kkd] vkokxeu 'kqYd vFkok vU; fdlh Hkh mÌs'; ds fufeÙk izR;{k vFkok
ijks{k #i ls fdlh Hkh izdkj dh laxzg dh x;h jkf'kA
¼vi ½ **ljdkj** ls vfHkizsr gS fcgkj ljdkjA
¼vii ½ **izca/ku** ls vfHkizsr gS fo|ky; ds izca/ku ls lacaf/kr lfefr dksbZ O;fDr] O;fDr;ksa ds
fudk;] lfefr ;k dksbZ vU; 'kklh fudk;] pkgs og ftl uke ls tkuk tkrk gks] ftlesa
fo|ky; ds izca/ku vFkok dk;Zdykiksa ds iz'kklu dh 'kfDr fufgr gksA
ijarq nkRkO; rFkk foU;kl ls lacaf/kr rRle; izo`r fdlh fof/k }kjk xfBr vFkok
fu;qDr fo|ky; dk U;kl cksMZ ;k 'kklh fudk;] pkgs ft l uke ls tkuk tkrk gks] bl
vf/kfu;e ds iz;kstukFkZ izca/ku le>k tk,xkA
¼viii ½ **futh fo|ky;** ls vfHkizsr gS ekU;rk izkIr cksMZ vFkok rRle; ço`Ù k fdlh fof/kd
O;fDrRo] O;fDr] O;fDr fudk; fofu;eu lafgrk ds v/khu dksbZ vU; l{ke izkf/kdkj ls
LFkkfir fo|ky; izh&izkbejh fo|ky;] izkbejh fo|ky;] e/; fo|ky;] ek/;fed fo|ky;]
mPp ek/;fed fo|ky; tks ulZjh ls d{kk XII rd ;k blesa ls fdlh vyx&vyx d{kk ds
fy, lapkfyr gksaA fdarq blesa jkT; ljdkj ls lgk;rk izkIr fo|ky; vkSj dsUnz ljdkj ;k
jkT; ljdkj ;k fdlh LFkkuh; izkf/kdj.k }kjk LFkkfir vkSj iz'kkflr ;k vuqjf{kr dksbZ
fo|ky; lfEefyr ugha gSA
ftu fo"k;ksa ij f'k{kk dk vf/kdkj vf/kfu;e] 2009 ,oa rnuq:Ik jkT; ljdkj dh
fu;ekoyh vf/klwfpr gS mu fo"k;ksa ij bl vf/kfu;e ds izko/kku ykxw ugha gksaxsA vYila[;d
dksfV ds izko/kkuksa ds varxZr lapkfyr laLFkkvksa ij bl vf/kfu;e ds izko/kku ykxw ugha gkasxsA
3- ^^'kqYd fofu;eu lfefr** gsrq izeaMy Lrj ij lfefr dk xBuA & izR;sd izeaMy esa fuEu:is.k
izeaMyh; Lrjh; lfefr gksxhA insu lnL; dks NksM+dj vU; lnL;ksa dk dk;Zdky nks o"kksZa dk gksxkA
1 izeaMyh; vk;qDr v/;{k
2 {ks=h; f 'k {kk mi fun 'k d lnL;&lfpo
3 izeaMyh; eq[;ky; ds ftyk f 'k {kk inkf/kdkjh lnL;
4 ftyksa ds futh fo|ky;ksa ls dqy nks izfrfuf/k
¼izeaMyh; vk;qDr }kjk ukfer½
lnL;
5 nks vfHkHkkod izfrfuf/k ¼izeaMyh; vk;qDr }kjk ukfer½ lnL;
4- ’kqYd dk fofu;euA &
¼1½ futh fo|ky; }kjk d{kk@ikB~;Øe esa ukekadu gsrq fu/kkZfjr izos'k 'kqY d] iquukZekadu 'kqYd]
fodkl 'kqYd] ekfld v/;;u 'kqYd] okf"kZd 'kqYd rFkk iqLrd] ikB~; lkexzh] iks'kkd]
vkokxeu dk [kpZ vkfn dk fu/kkZj.k fd;k tk,xkA bl çd kj fu/kkZfjr lHkh izdkj ds 'kqYd
dk C;kSjk foxr o"kZ ,oa oÙkZeku o"kZ dk fo|ky; }kjk vke yksxksa dh tkudkjh ds fy,
fo|ky; lwpukiÍ] fo|ky; ds osolkbZV ij izdkf'kr fd;k tk,xkA
3 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण /glyph59/glyph61 25 25 25 25 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 2019 2019 2019 2019
¼2½ iwoZ 'kS{kf.kd o"kZ dh rqyuk esa fo|ky; lHkh izdkj ds 'kqYd esa vf/kdre 7 ¼lkr½ izfr'kr rd
dh o`f} Lo;a vko';drkuqlkj dj ldrk gSA bldh lwpuk Hk h og lwpukiÍ ,oa osolkbZV ij
nsxkA blls vf/kd dh o`f} gksus dh fLFkfr esa rF;ksa ds lkFk mls o`f) dk vkSfPkR; n'kkZuk
gksxkA
¼3½ iwoZ o"kZ ds vis{kk lkr çfr'kr ls vf/kd dh o`f ) dk fopkj.k 'kqYd fofu;eu lfefr }kjk
fd;k tk;xkA ,rn~laca/kh foLr`r çLrko vxyk 'kS{kf.kd l= çkjaHk gksus ds de ls de N%
ekg iwoZ fo|ky; çca/ku }kjk 'kqYd fofu;eu lfefr ds le{k blds vuqeksnukFkZ çLrqr dh
tk;xhA 'kqYd fofu;eu lfefr ftyk fo'ks"k] ftlesa fut h fo|ky; vofLFkr gS] dh fLFkfr
rFkk vko';drk dks /;ku esa j[krs gq, vxys 'kS{kf.kd&l= ds çkjaHk gksus ds de&ls&de rhu
ekg iwoZ çLrko ij viuk [email protected]; fo|ky; çca/k u dks miyC/k djk nsxhA vU;Fkk
fo|ky; çca/ku dk mDr çLrko 'kqYd fofu;eu lfefr }kjk vuqeksfnr ekuk tk;xkA
¼4½ jkT; ljdkj dks le;≤ ij 7 çfr'kr dh nj dks iq ujhf{kr djus dk vf/kdkj gksxkA
¼5½ fo|ky; }kjk çLrkfor 07 çfr'kr ls vf/kd dksbZ H kh o`f) 'kqYd fofu;eu lfefr dh foLr`r
tk¡p ds ,oa eatwjh ds v/khu gksxhA
¼6½ fo|ky; esa d{kkokj iqLrdksa dh lwph] Mªsl dh fo f'kf"V;k¡ ,oa vU; visf{kr lkefxz;ksa dh lwph
fo|ky; }kjk osolkbZV ,oa lwpukiÍ ij tkjh fd;k tk,xkA vfHkHkkod lqfo/kkuqlkj dgha ls
Hkh mls Ø; dj ldrs gSaA fo|ky; ;k fo|ky; }kjk fu/kk Zfjr nqdku] LFkku ,oa laLFkk ls
Mªsl] iqLrdksa ,oa vU; lkefxz;ksa dk Ø; djuk vfuok; Z ugha gksxkA fo|ky; ls vFkok LFkku
fo'ks"k ls lkezxh Ø; djus dh ck/;rk j[kusokys fo|ky; naM ds Hkkxh gksaxsA
5- 'kqYd fofu;eu lfefr dh 'kfDr;k¡ ,oa d`R; A & 'kqYd fofu;eu lfefr dks f'kdk;r çkIr gksus
ij tk¡p djus dh 'kfDr;k¡ gksxhA
¼1½ bl vf/kfu;e ds vUrxZr futh fo|ky; }kjk fu/kkZfjr lhek ls vf/kd 'kqYd c<+k;s tkus ij
fo|ky; }kjk fn;s x;s foLr`r fooj.k ds vuq:i 'kqYd o `f) gSa fd ugha( çLrqr fd;k
tk,xkA
¼2½ fiNys 'kSf{kd o"kZ ls 7 çfr'kr ls vf/kd Qhl dh o `f) ds ekeysa esa lEcfU/kr f'kdk;rdÙkkZ
¼vfHkHkkod½ çeaMyh; vk;qDr ds dk;kZy; esa fyf[kr f' kdk;r ds :i esa 30 ¼rhl½ fnuksa ds
Hkhrj viuh vkifÙk;k¡ ntZ djk;xsaA fu/kkZfjr@la'kksf /kr ls vf/kd 'kqYd ds laxzg ls lEcfU/kr
f'kdk;rksa dks lquus dh 'kfDr çeaMyh; vk;qDr dh v/ ;{krk esa xfBr lfefr esa fufgr fd;k
tk,xk] lk{; vkSj gyQukesa ds lkFk bl rjg dh c<+ksrjh ij f'kdk;r çkIr djus ds fnu ls
60 ¼lkB½ fnu ds vUnj bl ekeys esa fu.kZ; fy;k tk;sxkA
¼3½ 'kqYd fofu;eu lfefr ds ikl vius dk;ksZ ds fuoZgu ls mRiUu gksus okyh lHkh ekeys esa
viuh çfØ;k dks fofu;fer djus dh 'kfDr gksxhA bl /kk jk ds v/khu fdlh ekeys esa tk¡p
djrs le; lfefr dks ogh 'kfDr;k¡ çkIr gksaxh tks fuE ufyf[kr ekeyksa ds lEcU/k esa flfoy
çfØ;k lafgrk] 1908 ds v/khu fdlh okn dk fopkj.k djr s le; flfoy U;k;ky; esa fufgr
gksrh gS] vFkkZr%&
¼
i½ fdUgha O;fDr;ksa dks leu djuk vkSj mUgsa mifLFkr djkuk rFkk 'kiFk ij lk{; ysuk
rFkk tk¡p djukA
¼ii½ nLrkost dk çdVhdj.k A
¼iii ½ 'kiFk i= ij lk{; dk vfHkxzg.kA
¼iv½ lkf{k;ksa ;k nLrkostksa dh ijh{kk ds fy;s leu tkj h djukA
¼v½ ekeys ds ckjs esa HkkSfrd lR;kiu@iwNrkN dk xBuA
6- ys[kkvksa dk fofu;euA&futh fo|ky;ksa }kjk fofgr jhfr ls ys[kkvksa ,oa vf Hkys[kksa dk la/kkj.k lgh
<ax ls fd;k tk;sxk ftldks 'kqYd fofu;eu lfefr }kjk ekax ds vuq:i fn[kk;k tk ldsxkA izR;sd foÙkh; o"kZ esa
pkVZMZ ,dkmaVsaV }kjk ys[kk dk vads{k.k fd;k tk;sxkA
7- 'kkfLr;k¡ A &futh fo|ky; bl vf/kfu;e ds ;k blds v/khu cukbZ xbZ fu;ekoyh vFkok bl
vf/kfu;e ds v/khu fuxZr vf/klwpuk ds fdlh izko/kku d s mYya?ku djus ij 'kqYd fofu;eu lfefr }kjk
fuEufyf[kr çko/kkfur n.M 'kqYd Hkqxrku ds Hkkxh gksaxsA %&
(i) izFke vijk/k ds fy, vf/kdre 1]00]000@& ¼,d yk[k½ :i;sA
(ii) vkxkeh izR;sd vijk/k ds fy, vf/kdre 2]00]000@&¼nk s yk[k½ :i;sA
4 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण /glyph59/glyph61 25 25 25 25 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 2019 2019 2019 2019
(iii) fu/kkZfjr naM ,d ekg ds vUnj tek ugha djus vFkok ckj&ckj fu;eksa dk mYya?ku ds
fy;s nks"kh ik;s tkus dh fLFkfr esa leqfpr l{ke izk f/kdkj dks] futh fo|ky; vFkok
lgk;rk ikus okys fo|ky; dh ekU;rk vFkok vuqeksnu ds vFkok fdlh vU; ikB~;Øe]
ftls futh fo|ky; ds laca/k esa izkIr ifjokn ij laca /ku jnn~ djus ds fy, izeaMyh;
vk;qDr ljdkj dks vuq'kalk djsxkA
(iv) lk{; ,oa 'kiFk i= ds lkFk vR;f/kd 'kqYd o`f) ;k b l vf/kfu;e ds fdlh vU; fcUnq
ij vfHkHkkod f'kdk;r i= lefiZr djrk gS rks 60 fnuks a ds Hkhrj 'kqYd fofu;eu lfefr
fu.kZ; ysxhA
(v) 'kqYd fofu;eu lfefr ds Lrj ij fy, x, fu.kZ; ls vl arq"V gksus ij dksbZ
i{k fo|ky;@vfHkHkkod jkT; vihyh; çkf/kdkj ds le{k f u;ekuqlkj vihy nk;j dj
ldrk gSA
8- vihy A&'kqYd fofu;eu lfefr ds fu.kZ; rFkk futh fo|ky; }kjk fu/kkZfjr 'kqYd ds fo:) ,oa 'kqYd
fofu;eu lfefr }kjk vkjksfir naM ds fo:) vihy fcgkj jkT; fo|ky; f'k{kd ,oa deZpkjh f'kdk;r fuokj.k
fu;ekoyh] 2015 ds v/khu xfBr jkT; vihyh; izkf/kdkj ds le{k lafLFkr dh tk ldsxhA
9- naM esa çkIr jkf’k A&tqekZuk ds :i esa çkIr jkf'k ljdkjh fudk; ds lEcfU/kr ekax 'kh"kZ esa tek dh
tk;sxhA
10- flfoy U;k;ky;ksa dh vf/kdkfjrk dk otZuA& bl vf/kfu;e ds }kjk vFkok blds vUrxZr
fu;qDr vFkok fofufnZ"V ^^Qhl fofu;eu lfefr** ls visf{kr rFkk buds }kjk fuiVk, x;s] fu.khZr rFkk fu/kkZfjr
fdUgha ekeysa esa U;k;ky; bUgsa ç'uxr dj bl ekeys e sa fuiVkjk ;k fu.kZ; gsrq dksbZ dk;Zokgh xzg.k ugha djsxk
rFkk bl vf/kfu;e ds vUrxZr d`r vFkok vHkh"V fdlh fo"k; ij dksbZ vkKk tkjh ugha djsxkA
11- ln~HkkoiwoZd dh x;h dkjZokbZ ds fy;s laj{k.kA & bl vf/kfu;e ;k blds vUrxZr fofgr fdlh
fu;e ds v/khu rFkk blds vuqdwy ln~HkkoiwoZd dh x;h ;k dh tkus ds fy, vk'kf;r fdlh dk;Z ds fy, ljdkj]
leqfpr çkf/kdkj vFkok ljdkj ;k leqfpr çkf/kdkj }kjk çkf/kd`r fdlh O;fDr ds fo:) dksbZ okn] vfHk;kstu ;k
vU; fof/kd dk;Zokgh ugha gksxhA
12- la'kks/ku dh 'kfDrA&
(i) ljdkj }kjk bl vf/kfu;e ds çko/kkuksa] vFkok blds vU rxZr fofgr fu;eksa esa le;≤
ij jktdh; jkti= esa vf/klwpuk tkjh dj] dksbZ ifjoÙkZ u] blesa dksbZ tksM+ vFkok foyksfir
fd;k tk ldsxk rFkk bl vf/klwpuk }kjk bl mís'; ls vf/ kfu;e vFkok blds vUrxZr
fofgr fu;ekoyh esa mi;qDr la'kks/ku fd;k tk;sxk rFk k blds mijkUr bl vf/klwpuk ds
çko/kku vFkok blds vUrxZr fofgr fu;ekoyh rnuqlkj la'kksf/kr gks tk;saxsA
(ii) mi /kkjk (i) ds vUrxZr fuxZr dh tkus okyh çR;sd vf/klwpuk vf/klw fpr fd;s tkus ds
i'pkr~] ;Fkk'kh?kz jkT; fo/kku eaMy ds le{k j[kh tk;sxhA
13- dfBukbZ;ksa dks nwj djus dh 'kfDRk A& ;fn bl vf/kfu;e ds izko/kkuksa dks izHkkoh djus esa fdlh
izdkj dh dfBukbZ mRiUUk gksrh gS] rks ljdkj vkns'k }kjk dksbZ ,slk izko/kku dj ldsxh tks] vf/kfu;e ds izko/kkuksa
ls valxr ugha gks vkSj dfBukbZ;ksa ds fujkdj.k ds iz;kstukFkZ vko';d ,oa lehphu gksA
14- fu;e cukus dh 'kfDrA& jkT; ljdkj] jkti= esa izdkf'kr vf/klwpuk }kjk] bl vf /kfu;e ds
izko/kkuksa dks fØ;kfUor djus gsrq fu;e cuk ldsaxsA ljdkj dks ;g vf/kdkj gksxk fd Li"VRkk rFkk O;k[;k ds fy,
bl vf/kfu;e ds varxZr vko';drkuqlkj fu;e cuk ldsxhA
fcgkj&jkT;iky ds vkns’k ls]
ftrsUæ dqekj]
ljdkj ds fo’ks"k lfpoA
25 Qjojh 2019
laŒ ,yŒthŒ&01&07@2019@1573@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge
jkT;iky }kjk fnukad 23 Qjojh 2019 dks vuqer fcgkj futh fo|ky; ¼'kqYd fofu;eu½ vf/kfu;e]
2019 ¼fcgkj vf/kfu;e 8] 2019½ dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/ kdkj ls blds
}kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e
dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxk
fcgkj&jkT;iky ds vkns’k ls]
ftrsUæ dqekj]
ljdkj ds fo’ks"k lfpoA
5 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण /glyph59/glyph61 25 25 25 25 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 /uni092B/uni0930/uni0935/uni0930/g547 2019 2019 2019 2019
[Bihar Act 8, 2019]
The Bihar Private Schools ( Fee Regulation) Act, 2019
AN
ACT
To provide for regulation of collection of fees by private schools in the State of Bihar and
matters connected therewith and incidental thereto.
Be it may enacted by the Legislature of the State of Bihar in the Seventieth year of the
Republic of India as follows:-
1. Short title, extent and Commencement.— (1) This Act may be called The Bihar Private
Schools (Fees Regulation) Act, 2019.
(2) It extends to the whole of the State of Bihar.
(3) It shall come into force with immediate effect .
2. Definitions.- In this Act, unless the context otherwise requires-
(i) "Act" means the Bihar Private Schools (Fees Regulation) Act, 2019;
(ii) "Academic year" means the year commencing on the first day of Apri l to
the last day of March;
(iii) "State Appellate Authority" means the Appellate Authority Constituted
under the Bihar State School Teachers and Employees Complain Redressal
Rules, 2015;
(iv) "Fee Regulatory Committee" means committee constituted at the Divisional
level as mentioned in section-3.
(v) "Fees" means any amount by whatever name called and colle cted, directly
or indirectly by a school for the purpose of admiss ion, readmission,
development, annual fees, study fee (tuition fees), books, teaching material,
Uniform, transportation fee/charges, extra/co- curricular activities or for any
purposes from a pupil for any class/course of study.
(vi) "Government" means Government of Bihar;
(vii) "Management" in relation to a school means Managing Committee o r any
person, Body of persons, Committee or any Governing Body by whatever
names called, in which power of management of school or administration of
activities is vested:
Provided that the Board of Trustees or Governing Body of
school/Board, by whatever names it is known, consti tuted or appointed by
any Law for the time being in force relating to the charitable or any other
institution and endowments and shall be deemed to b e the management for
the purposes of this Act;
(Viii) "Private School" means the School, established and administered or
maintained by a person or body of persons, impartin g pre-primary, primary,
middle, Secondary and Senior Secondary education, i .e. conducting classes
from Nursery to Class XII or a part there of, affiliated to a Board recognized
by the Government. But, it does not include, an aid ed school or a School
established and administered or maintained by the C entral Government,
State Government or any other local authority. Sub jects on which the Right
to Education Act, 2009 and Rules in conformity ther eof, the State
Government has notified, provisions of this Act wil l not apply. Provisions
of this Act will not apply to the institutions bein g run under the provisions
of Minority category.
3. Constitution of Fee Regulatory Committee at Division level.— There will be following
Fee Regulatory Committee in each division. Term of members other than ex -officio members shall
be of two years:-
1 Divisional Commissioner - Chairman
2 Regional Deputy Director Education - Member
Secretary
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3 District Education Officer of divisional head qua rter - Member
4 Total two representatives of private schools Nomi nated by
the Divisional Commissioner - Member
5 Two guardian representatives nominated by the Div isional
Commissioner - Member
4. Regulation of Fees in private Schools.—
(1) Entry fees for admission in a class/course, Re -admission fees, development fees,
monthly tuition fees, annual fees and costs of book s, teaching materials, uniform,
transportation etc shall be determined by the priva te school. The school shall
display the details of all types of fees of last ye ar and the present year for the
information of general public on its notice board as also on its official website.
(2) The school may increase the fees up to a maxim um of seven percent over and
above the previous academic year, for all types of fees, as per requirements. It will
give the requisite detailed information on its noti ce board and on the website. In
case of any increase of fees more than that, it sh all have to justify it based on
facts.
(3) The power of considering the fees fixed beyond seven percent over and above the
previous year shall be vested in the Fee Regulatory Committee. The School
management shall submit a detail proposal in this r egard to the Fee Regulatory
Committee for its approval, at least six months pri or to the commencement of the
next academic session. The Fee Regulatory Committee shall convey its
approval/decision to the school management at least three months before the
commencement of the next academic session, after co nsidering and taking into
account the specific conditions and requirements of the specific district in which
the school is located. In absence of this, the prop osal of the school management
would be deemed as approved by the Fee Regulatory Committee.
(4) The State Government shall have power to revise the seven percent limit from
time to time.
(5) Any increase of more than seven percent propose d by a school shall be subject to
due approval of the Fee Regulatory committee after its detailed scrutiny.
(6) Details regarding Class-wise book list, particu lars of uniform, Notebook etc shall
be displayed on the school Notice Board as well as on its website. The
parents/guardians shall be at their liberty to proc ure the same from anywhere,
including the market as be convenient to them. The schools cannot make it
compulsory for parents/guardians to purchase the sa me from a shop/ place/
institution determined by them. Any such conditions , imposed by a school, shall
constitute an offence on the part of the school, making them liable for punishment.
5. Powers and functions of the Fee Regulatory Committe e.— The Fee Regulatory
Committee shall have powers to examine, on receipt of complaint;
(1) Whether Fees enhanced by the Private School bey ond the limit prescribed under
the Act is in conformity with the details furnished by the school.
(2) In case of any increase in fees in excess of se ven percent over and above the
previous Academic year, the concerned complainant ( Guardian) shall file his/her
objections as a written complaint in the office of the Divisional Commissioner
within 30( thirty) days from the date of determinat ion of the fees. The power to
hear complaints, relating to collection of excess f ees more than the
determined/revised fees, as the case may be, will b e vested in the Committee
headed by the Divisional Commissioner (Fee Regulatory Committee), which shall
take decision in this matter within 60 (sixty) days of receiving complaints on such
increases of fees with evidence and affidavit.
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(3) The Fee Regulatory Committee shall have the pow er to regulate its own procedure
in all matters arising out of the discharge of its functions, and shall, for the
purpose of making any inquiry under this Act would have all the necessary powers
of a civil court under the code of Civil procedure 1908; requisite for trying a suit
in respect of the following matters under the Chair manship of the Divisional
Commissioner, namely –
(i) Summoning and enforcing the attendance of any witness and examining
him/ her on oath;
(ii) The discovery and production of any document;
(iii) The receipt of evidence on affidavits;
(iv) The issuing of any Commission for the examination of witness.
(v) Constituting any physical verification /enquiry regarding this matter.
6. Regulation of Accounts.—The private School shall maintain its accounts and records in
a proper manner which will be produced before the F ee Regulatory Committee on demand by the
Committee. Accounts will be audited in each financial year by a Chartered Accountant.
7. Penalties.—
(1) The schools in case of violation of any provisi ons of this Act or Rules made there
under and notifications issued there under will be liable for the following penalties
to be imposed by Fee Regulatory Committee.
(i) For first offence, maximum Rs.-1,00,000/- (one lakh);
(ii) For every subsequent offence, Rs- 2,00,000/- ( Two lakh) per offence.
(iii) In case of not depositing determined penalty within a month, or in the case
of commission of repeated offences, the Fee Regula tory Committee will
have power to make recommendation of cancellation o f recognition or
approval of the private school or any other course for which the Divisional
Commissioner received complaint in respect of the private school.
(iv) If the Guardian submits complaint on exorbitan t increase of fees or any
other point with evidence and affidavit, the Fee Re gulatory Committee shall
take decision within 60 (sixty) days.
(v) On being not satisfied with the decision taken at the Fee Regulatory
Committee headed by the Divisional commissioner, an y party may prefer
appeal as per rules before the State Appellate Authority.
8. Appeal.— Appeal against the decision of the Fee Regulatory Committee may be filed
before the State Appellate Authority constituted un der the Bihar State School Teacher and
Employees Dispute Redressal Rules, 2015.
9. Amounts received as penalties.— Amount received as penalties shall be deposited in the
Government Exchequer in the relevant Accounts Head.
10. Jurisdiction of Civil courts barred.— No civil court shall have Jurisdiction to settle,
decide or deal with any question or to determine an y matter, which by or under this Act required to
be settled, decided or determined by the ‘’Fee Regulatory committee’’ appointed or specified by or
under this Act, and no injunction shall be granted by any civil court in respect of anything which is
done or intended to be done by or under Act.
11. Protection of action taken in good faith.— No suit, prosecution or other legal
proceeding shall lie against the Government, appropriate authority or any other person authorized by
the Government or appropriate authority for anythin g which is in good faith done or intended to be
done in pursuance of this Act or any rule prescribed hereunder.
12. Power to amend.—
(i) The Government may, from time to time, by notif ication in the Official Gazette,
modify, add to or delete any provision of this Act or the rules prescribed and
may, for that purpose, suitably amend this Act or the rules prescribed, by the said
notification, and thereupon the provision in this A ct or the rules prescribed shall
stand amended accordingly.
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(ii) Every notification issued under sub-section (i ) relating to provisions of this Act
shall be laid, as soon as may be, after it is issued, before the State legislature.
13. Power to remove difficulties.— If any difficulty arises in giving effect to any o f the
provisions of this Act, the Government may, by an o rder make such provisions which is not
inconsistent with provisions of the Act and is nece ssary and expedient for the purposes of removing
such difficulties.
14. Power to make Rules.— The State Government may, by notification published in the
official gazette, make Rules for the implementation of the provisions of this Act. The Government
will have power to make Rules under this Act, as per needs, for explanation and interpretation.
By Order of the Governor of Bihar,
Jitendra Kumar ,
Special Secretary to the Government .
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