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[Cites 0, Cited by 0] [Section 126] [Entire Act]

NCT Delhi - Subsection

Section 126(1) in The Delhi School Education Rules, 1973

(1)The Administrator shall in consultation with the Accountant General, Central Revenues, specify the detailed procedure for payment of pay and allowances, pension and gratuity, re-imbursement of medical bills, accounting of Provident Fund and payment of other allowances, such as children's educational allowance to the employees of aided schools.