Section 2(e) in The Delhi School Education Act, 1973
(e)"appropriate authority" means-(i)in the case of a school recognised or to be recognised by an authority designated or sponsored by the Central Government, that authority;(ii)in the case of a school recognised or to be recognised by the Delhi Administration, the Administrator or any other officer authorised by him in this behalf;(iii)in the case of a school recognised or to be recognised Municipal Corporation of Delhi, that Corporation;(iv)in the case of any other school, the Administrator or any other officer authorised by him in this behalf;
