Site icon SCC Times

Gujarat HC upholds law regulating fees of private schools in the state

As reported by The Indian Express in its news report dated 28.12.2017, a Division Bench comprising of Chief Justice R. Subhash Reddy and Justice Vipul M. Pancholi of the Gujarat High Court upheld the validity of the law regulating the fees of self-financed schools in the state. The Gujarat Self Financed Schools (Regulation of Fees) Act capped the fees of primary, secondary and higher secondary schools at Rs. 15,000, Rs. 25,000 and Rs. 27,000 per annum respectively. The Court held that the Rules under the Act were “reasonable restrictions” within the meaning of Article 19(6) of the Constitution.

 

Exit mobile version