Section 39 in The Delhi School Education Rules, 1973
39. Maintenance or establishment of hostels in schools.
(1)The Administrator shall, to the extent necessary and practicable, establish, or assist in establishing hostels for students studying in aided schools.(2)Recognised unaided schools may, if they consider it necessary, establish, in consultation with the Advisory Board, hostels, subject to the fulfilment of such conditions as may be specified by the Administrator.(3)Admission of any student to a hostel shall not be refused on grounds only of religion, cast, race, place of birth or any of them.(4)Adequate percentage of seats in the hostels shall be reserved, in consultation with the Advisory Board, for children belonging to the weaker sections of the society, and in particular, the Scheduled Castes and Scheduled Tribes.(5)(a)A hosteler shall be liable to be expelled at any time for serious misconduct or when his retention in the hostel is likely to endanger its moral tone and discipline.(b)Before expelling a hosteler, the head of school shall send a detailed report to his parent or guardian and to the Director for his approval of such expulsion.(c)On receipt of the Director's approval, orders for expulsion shall be passed by the head of school under intimation to the parent or guardian :Provided that no student shall be expelled from a hostel except after giving the parent or guardian of the student a reasonable opportunity of showing cause against the proposed action.(6)Detailed instructions regarding the scale of accommodation, scale of furniture, scale of hostel fees, facilities for the Hostel Superintendent, duties of wardens, medical and other care of the hostelers and other facilities; and conditions for admission in any hostel shall be specified by the Administrator, on the advice of Advisory Board.
