Section 96(3) in The Delhi School Education Rules, 1973
(3)The Selection Committee shall consist of:-(a)in the case of recruitment of the head of the school,:-(i)the Chairman of the managing committee;(ii)in the case of an unaided school, an educationist is nominated by the managing committee, and an educationist nominated by the Director;(iii)in the case of an aided school, two educationists nominated by the Director, out of whom at least one shall be a person having experience of school education;(iv)a person having experience of the administration of schools, to be nominated, in the case of an unaided school by the managing committee, or in the case of an aided school, by the Director;(b)in the case of an appointment of a teacher (other than the head of the school),:-(i)the Chairman of the managing committee or a member of the managing committee nominated by the Chairman;(ii)the head of the school;(iii)in the case of a primary school, a female educationist having experience of school education;(iv)in the case of an aided school, one educationist to be nominated by the Director, and one representative of the Director;(v)in the case of appointment of a teacher for any class in the middle stage or any class in the higher secondary stage, an expert on the subject in relation to which the teacher is proposed to be appointed, to be nominated, in the case of an unaided school by the managing committee, or in the case of an aided school, by the Director.(c)in the case of an appointment of any other employee, not being an employee belonging to ["Group D"] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).].(i)the Chairman of the managing committee or a member of the managing committee, to be nominated by the Chairman;(ii)head of the school;(iii)a nominee of the Director;(iv)in the case of an aided school, two officers having experience of the administration of school, to be nominated by the Director;(d)[ in the case of an appointment of a Group 'D' employee:- [Clause (d) Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).](i)the Chairman of the Managing Committee or a member of the Managing Committee nominated by the Chairman;(ii)the head of the school;]Sub-rules (3-A), and (3-B), [(3-A) Notwithstanding anything contained in sub-rule (3), in the case of an aided minority school, the educationists nominated under paragraph (iii) of clause (a) of sub-rule (3), persons nominated by the Director under paragraph (iv) of clause (a) of sub-rule (3), educationists nominated under paragraph (iv) of clause (b) of sub-rule (3), an expert nominated under paragraph (v) of clause (b) of sub-rule (3), a person nominated under paragraph (iii) of clause (c) of sub-rule (3), officers nominated under paragraph (iv) of clause (c) of sub-rule (3), a person nominated under paragraph (iii) of clause (b) of sub-rule (3), shall act only as advisers and will not have the power to vote or actually control the selection of an employee.(3-B) Notwithstanding anything contained in sub-rule (3), the selection committee of a minority school shall not be limited by the number specified in the said sub-rule and its managing committee may fix such number.] [Inserted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990)]
