Section 44(2) in The Delhi School Education Rules, 1973
(2)The intimation, referred to in sub-rule (1), shall contain the following particulars, namely :-(a)the Zone in which the new school is proposed to be established, and the approximate number of students likely to be educated in such schools;(b)the stage of education intended to be imparted in the new school;(c)the number of schools of the intended stage in existence in the Zone where the new school is proposed to be established and the population of such a Zone;(d)whether the person proposing to establish the new school have any alternative Zone in view; and if so, the particulars of such alternative Zone with respect to the matters specified in clauses (a) and (c);(e)the particulars including measurements of the building or other structure in which the school is proposed to be run;(f)the financial resources from which the expenses for the establishment and running of the school are proposed to be met and whether any application is proposed to be made for any aid;(g)the composition of the managing committee of the proposed new school until the new school is recognised and a new managing committee is constituted in accordance with the scheme of management made under the Act;(h)the proposed procedure, until its recognition under the Act, for the selection of the head of the school and other teachers and non-teaching staff and the minimum qualifications for their recruitment;(i)the proposed scales of pay for the head of the school and other teaching and non-teaching staff until the school is recognised under the Act,(j)admission, tuition and other fees which would be levied and collected until its recognition under the Act, from the student of the proposed new school;(k)any other facility which is proposed to be provided for the students of the proposed new school.
