Section 35 in The Delhi School Education Rules, 1973
35. Striking off the name from the rolls.
(1)The name of a student may be struck off the rolls by the head of the school on account of:(a)non-payment of fees and other dues for 20 days after the last day for payment:Provided that nothing in this rule shall apply in case students of class VIII and below, studying in Government or aided schools, or in schools run or aided by the appropriate authority, except where such students have attained the age of fourteen years;(b)continued absence without leave for six consecutive days by a student who has attained the age of fourteen years.(2)In the case of absence of any student who has not attained the age of fourteen years, from a school without leave for six consecutive days, the head of school shall intimate such absence to the parent or guardian of such student.(3)In respect of payment of fees, however the head of school may grant not more than 10 days' of grace in deserving cases on application by the parent or guardian.(4)Notwithstanding anything contained in sub-rule (1), no student's name shall be struck off the rolls except after giving the parent or guardian of such student a reasonable opportunity of showing cause against the proposed action.
