Section 196 in The Delhi School Education Rules, 1973
196. Provisions of certain, rules to apply to Government schools.
(1)The Provisions of these rules, in as far as they relate to the matters specified in sub-rule (2) shall also apply to Government schools and to schools run by local authorities.(2)The matters referred to in sub rule (1) are:-(a)regulation of education;(b)admission lo recognised schools(c)fees and other charges to be levied in recognised aided schools, including fee concessions;(d)pupils' fund;(e)inspection and supervision of schools.Form IApplication For Grant Of RecognitionToThe.................................(Give the name of appropriate authority) .................................................................Delhi............................Sir,I forward herewith an application in the prescribed proforma for the grant of recognition to ..................... (name of the school) ......................... with effect from the commencement of the school year 19............Enclosure :Yours faithfully.Chairman of ManagingCommittee/Manager.Place :Date:Proforma
