Section 164 in The Delhi School Education Rules, 1973
164. Fees payable for twelve months.
- All fees and funds shall be charged for a full period of twelve months, from the students at the rates specified in these rules except in the following cases, namely :-(a)a student, who has been expelled or rusticated during a session shall not be required to pay fees and funds beyond the month in which he was expelled or rusticated;(b)in the case of re-admission of a student to the school last attended or in any other school, fee shall be payable from the month from which he had left school in the same session;(c)a second foe for the same month shall not be charged from a student on transfer from one Government or aided school to another Government or aided school:Provided that he gives proof of payment of fees and funds in the former school.
