Section 123(2) in The Delhi School Education Rules, 1973
(2)Nothing contained in sub-rule (1) shall be deemed to take away or abridge the right of a teacher,:-(a)to appear at any examination to improve his qualifications;(b)to become, or to continue to be, a member of any literary, scientific or professional organisation;(c)to make any representation for the redressal of any bona fide grievance, subject to the condition that such representation is not made in any rude or indecorous language;(d)[* * * * * * * *] [Clauses (d) omitted by the Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]Provided that where any teachers organisation or association does not have any facility to hold any meeting outside the school premises, a meeting of such organisation or association, for the bona fide purposes, may be held within the premises but before or after the school-hours, with the previous permission of the head of the school.
