Section 114A in The Delhi School Education Rules, 1973
114A. [ Resignation. [Rule 114-A, Inserted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]
- The resignation submitted by an employee of a recognised private school shall be accepted within a period of thirty days from the date of the receipt of the resignation by the managing committee with the approval of the Director:Provided that if no approval is received within 30 days, then such approval would be deemed to have been received after the expire of the said period.] [Substituted by the Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]
