Section 100 in The Delhi School Education Rules, 1973
100. Minimum qualifications for appointment of teachers.
- Until separate rules specifying the minimum qualifications of teachers of schools, whether aided or not, are made by the Administrator in consultation with the Advisory Board and after giving the Affiliating Board or the appropriate authority, as the case may be, a reasonable opportunity of being heard, the minimum qualifications for employment as a teacher:-(a)in a recognised unaided school shall not be lower than those specified by the Affiliating Board :Provided that where no minimum qualifications have been specified by the Affiliating Board, the minimum qualifications shall be such as have been specified by the appropriate authority:Provided further that the managing committee of such school may specify qualifications higher than those or in addition to those, specified by the Affiliating Board or the appropriate authority, as the case may be, but no such higher or additional qualification shall be specified in relation to a teacher who is already serving the school;(b)in an aided school, shall be those as have been specified by the Administrator for appointment to corresponding posts in Government schools;(c)[ where a post (other than that of a teacher) in a school, whether aided or not, corresponds to any post in the Government Schools, the minimum qualifications for recruitment to such post shall be such as has been specified for such corresponding post in the Government school.] [Clause (c) Substituted by The Delhi School Education (Amendment Rules, 1990 (w.e.f. 23.2.1990).]
