Section 17 in The Delhi School Education Rules, 1973
17. Establishment of autonomous schools.
(1)The Administrator may, if he is satisfied that the circumstances so require, permit such number of schools as he may select in this behalf to function as "autonomous schools" solely for the purpose of introducing innovations and conducting new experiments with regard to curriculum, methods of teaching and evaluation.(2)[ Every autonomous school shall have the freedom to have its own syllabus and curriculum, the introduce the text books and to assess its students and hold examinations upto the end of Middle stage:Provided that the Director may, if he is of opinion on scrutiny of any text book introduced by an autonomous school that such text book is prejudicial to -the interest of education, prohibit use of such book as a text book in such school.] [Substituted rule (2) The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).](3)Save as otherwise provided in this rule, every autonomous school shall be subject to the provisions of the Act and the rules made there under in respect of all matters other than those specified in this rule.(4)The Administrator shall make provision for the review of the work of every autonomous school once in every five years.
