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[Cites 0, Cited by 0] [Section 37] [Entire Act]

NCT Delhi - Subsection

Section 37(3) in The Delhi School Education Rules, 1973

(3)Fine may be imposed on a student who has attained the age of fourteen years in the following cases namely:
(i)late attendance;
(ii)absence from class without proper application from the parent or guardian;
(iii)truancy;
(iv)wilful damage to school property;
(v)delay in payment of school fees and dues;