Section 139 in The Delhi School Education Rules, 1973
139. Admission on transfer certificate.
(1)No student who had previously attend any recognized school shall be admitted to any aided school unless he produces a transfer or school leaving certificate from the school which was last attended by him.(2)Where a student seeks admission to an aided school on the basis of a transfer certificate granted by a school in any State or Union-Territory, other than Delhi, such transfer certificate (except where such certificate has already been verified) be sent, for verification and counter signature, by the head of the school in which admission is sought, to the education authority of the district in which the school from which the transfer certificate was obtained, is situated.(3)If such transfer certificate has not already been countersigned or verified by such authority, the student may be admitted provisionally pending the verification of the transfer certificate and his admission shall be confirmed only on the receipt of the verified transfer certificate for the State or Union Territory concerned.
