Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EDUCATIONAL INSTITUTIONS (REGULATION OF CERTAIN FEES AND DONATIONS) RULES, 1999 CONTENTS 1. Title and commencement 2. Definition 3. Regulations of Donations etc 4. Fees in unaided Private Educational Institutions 5 . Provision for meeting capital expenditure incurred by the Education Institutions 6. Fees for Certificates KARNATAKA EDUCATIONAL INSTITUTIONS (REGULATION OF CERTAIN FEES AND DONATIONS) RULES, 1999 Whereas, the draft of the Karnataka Educational Institutions (Regulation of certain fees and Donations) Rules, 1999 was published as required by sub-section (1) of Section 145 of the Karnataka Educational Act, 1983 (Karnataka Act 1 of 1995) in Notification No. ED 39 VIVIDA, 1999, dated 9th August, 1999 in Part 4, Section 2-C(i) of Karnataka Gazette, Extraordinary, dated 9th August, 1999, inviting objections and suggestions from the persons likely to be affected thereby. Whereas, the said Gazette was made available to the public on 9th August, 1999. And whereas, the objective of the said rules is to introduce a system of transparency, openness and accountability in the matter of collection of notified fees for admission of students to unaided institutions and to prevent diversion of funds collected for purposes other than school development. And whereas, objections and suggestions received in this regard have been considered by the Government. Now therefore in exercise of the powers conferred by Sections 48, 51 read with Section 145 of the Kamataka Education Act, 1983 (Karnataka Act 1 of 1995) the Government of Karnataka hereby makes the following rules namely:- 1. Title and commencement :- (1) These rules may be called the Karnataka Educational Institutions (Regulation of Certain Fees and Donations) Rules, 1999. (2) They shall come into force on the date of their publication in the Official Gazette. (3)They shall be applicable to all private unaided primary, secondary and pre-university institutions in the State of Karnataka. 2. Definition :- In these rules, unless the context otherwise, requires. (a) "Act" means the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995); (b) "Section" means a section of the Act. 3. Regulations of Donations etc :- No donation or voluntary donation or any money by whatever name called, shall be received by the Educational Institution, other than prescribed fee as notified by the management,before during or after admission and during entire stay of the student in the concerned educational institution, from parents, or any person in connection with such admission. No donation made in connection with any admission shall be construed as voluntary donation, for the purpose of Sections 48 and 51 of the Act. Explanation. For the purpose of this rule, parents or persons, include (1) brother, sister, guardians, or any relative of student/student's parents) a Company or Association or trust or a firm or society or any other institution by whatever name called, in which the person or the parents have any proprietary rights, or a Manager or director of such institution. 4. Fees in unaided Private Educational Institutions :- (1)Notwithstanding anything contained in any rules made in this behalf, and in lieu of tuition fee charged under Rule 10(2)(b)(ii) of the Karnataka Education Institutions (Classification, Regulation Prescription of Curricula etc.,) Rules, 1995, the maximum tuition fee in respect of Private Unaided Educational Institutions shall be fixed taking into consideration the Salary Expenditure on teaching and non-teaching staff plus 30% of the salary expenditure towards contingency and maintenance costs divided by total number of students: Provided that the salary expenditure includes contribution towards Provident Fund by the management encashment benefit. LTC/HTC benefits, medical allowance, conveyance allowance, if any, given to the staff of the institution: Provided further that the total number of students for calculation of the quantum of fees shall be the actual number of students on roll at the end of the previous academic year and the sanctioned in take in respect of approved additional sections, if any, for the ensuring year, namely the year for which the fees is being notified. And provided further that the above fees shall be collected by the management in addition to the Special Development Fees and Term Fees stipulated in the Karnataka Educational Institutions (Classification, Regulation and Prescription of Curricula) Rules, 1995. (2) The salary expenditure shall be as per the audited account of the management subject to the limitation of pay scales prescribed by Government as well as the prescribed staffing pattron and it has to be cross verified with reference to Aquittance Roll, Bank Account of the employee and Attendance Register. 5. Provision for meeting capital expenditure incurred by the Education Institutions :- The management may also collect amounts towards construction and expansion of the building for the school in which the student is studying and for purchase of equipment for establishment of a computer centre/laboratory: Provided that such amount duly notified, shall be collected only once at the time of the initial admission of the child to the institution, irrespective of the standard to which the child is admitted and irrespective of the number of years spent in the school: Provided that collection of amount for construction and expansion of building and for establishment of computer centre shall under no circumstances exceed the total annual tuition fee notified and collected under Rule 4. 6. Fees for Certificates :- (1) The following rates of fee are hereby fixed for the categories of certificates in respect of Primary, Secondary Schools and Pre- University Colleges. SI. No Type of the Certificate Issue Duplicate Search fee for 3 years . 1. Transfer Certificate 25-00 25-00 25-00 2. Marks card 25-00 25-00 25-00 3. Study Certificate 25-00 25-00 25-00 4. Character Certificate 25-00 25-00 25-00 5. Admission Register-extract 25-00 25-00 25-00 6. Any other Certificates not mentioned above 25-00 25-00 25-00 (2) The Educational Institutions shall collect the fees as above duly notified by the institution and issue printed receipt to the students or the parents for all the fees or any money by whatever name called, so collected and preserve the duplicate copy for reference and for verification by the Department. (3) Any money received apart from the fees as prescribed under these rules and special development fees under Karnataka Education institution (Classification, Regulation, Prescription of Curricula etc.,) Rules, 1995 and subject to provisions in Rule 3 shall be deposited in a Scheduled Bank and the fact in each case with details of amount received and details of person(s) from whom it has been received shall be intimated to the Competent Authority as prescribed in Notification No. ED 83 VIVIDHA 98, dated 27-8-1998 within ninety days from the date of such acceptance.