Section 127 in The Delhi School Education Rules, 1973
127. Recruitment.
(1)Recruitment of employees in each recognised unaided minority school shall be made on the recommendation of a Selection Committee to be constituted by the managing committee of that school.(2)The Selection Committee shall include:-(a)in the case of recruitment of the head of the school,:-(i)the Chairman of the managing committee;(ii)an educationist, nominated by the managing committee; and(iii)a person having experience of administration of schools, nominated by the managing committee;(b)in the case of recruitment of any teacher other than the head of the school:-(i)the Chairman of the managing committee;(ii)the head of the school; and(iii)an educationist, nominated by the managing committee;(c)in the case of recruitment of any other employee :-(i)The Chairman of the managing committee or any member of the managing committee nominated by the Chairman;(ii)the head of the school.(3)The Selection Committee shall regulate its own procedure, and, in the case of any difference of opinion amongst the members of the Selection committee on any matter, it shall be decided by the trust or society running the school.(4)Where a candidate for recruitment to any post in an unaided minority school is related to any member of the Selection Committee, the member to whom he is related, shall not participate in the selection and a new member shall be nominated in his place by the managing committee of the school.(5)The appointment of every employee of a school shall be made by its managing committee.(6)Where any selection made by the Selection Committee is not acceptable to the managing committee of the school the managing committee shall record its reasons for such non-acceptance and refer the matter to the trust or society running the school and the trust or society, as the case may be, shall decide the same.
