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[Cites 0, Cited by 0] [Section 115(3)] [Section 115] [Entire Act]

NCT Delhi - Subsection

Section 115(3)(b) in The Delhi School Education Rules, 1973

(b)with effect from the date of his conviction, if in the event of a conviction for an offence involving, in the opinion of the managing committee, moral turpitude, he is sentenced to a term of imprisonment exceeding forty-eight hours and is not forthwith dismissed or removed or compulsorily retired from service consequent on such conviction.