Section 15(3)(e) in The Delhi School Education Act, 1973

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(e)arbitration of any dispute arising out of any breach of contract between the employee and the managing committee with regard to-

(i)the scales of pay and other allowances.

(ii)leave of absence, age of retirement, pension, gratuity, provident fund, medical and other benefits.

(iii)any disciplinary action leading to the dismissal or removal from service or reduction in rank of the employee;

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