Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 149] [Entire Act]

NCT Delhi - Subsection

Section 149(1) in The Delhi School Education Rules, 1973

(1)Until the Administrator, by notification, otherwise directs, every school maintained or aided by Government or any local authority shall be authorised to charge from each student contribution, to the Pupils Fund:-
(i)in any class in the Primary stage, at the rate of [forty paise] [Substituted by the Delhi School Education (Amendment) Rules, 1990 w.e.f. 23.2.1990).] per month;
(ii)in any class in the Middle stage, at the rage of one rupee and fifty paise per month; and
(iii)in the [Secondary or Senior Secondary stage] [Substituted by the Delhi School Education (Amendment) Rules, 1990 w.e.f. 23.2.1990).] at the rate of rupees two per month, in addition to the fees referred to in rules 147 and 148.