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[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

NCT Delhi - Subsection

Section 120(1)(b) in The Delhi School Education Rules, 1973

(b)on receipt of the written statement of defence, or where no such statement is received within the specified time, the disciplinary authority may itself make inquiry into such of the charges as are not admitted or if considers it necessary so to do, appoint an inquiry officer for the purpose;