Section 115(1) in The Delhi School Education Rules, 1973
(1)Subject to the provision of sub-sections (4) and (5) of section 8, the managing committee may place an employee of a recognised private school, whether aided or not, under suspension:-(a)where a disciplinary proceeding against such employee is contemplated or pending; or(b)where a case against him in respect of any criminal offence is under investigation or trial; or(c)where he is charged with embezzlement; or(d)where he is charged with cruelty towards any student or other employee of the school; or(e)where he is charged with misbehaviour towards any parent, guardian, student or employee of the school; or(f)where he is charged with the breach of any other code of conduct.
