Section 69 in The Delhi School Education Rules, 1973
69. Stoppage, reduction or suspension of grant-in-aid.
- [Subject to the provisions of rule 65 any grant-in-aid to a school may be stopped, reduced or suspended at any time by the administrator:-(a)if one or more of the conditions for the recognition, discipline, organisation or instructions in school is unsatisfactory; or(b)if the managing committee of the school fails, without any reasonable excuse, to comply with any provisions of the Act or these rules; or(c)if, as a result of lack of discipline, the academic standards are likely to be adversely affected; or(d)if one more of the conditions for the recognition of school or the grant of any aid to a school have been violated;(e)if the managing committee of the school fails to initiate or finalise disciplinary action against an employee who has been placed and or suspension, pending contemplation of such disciplinary action, in accordance with the provisions of rule 118 and 120 within a period of one year of the date of suspension; or(f)if the procedure as laid down under sub-section (3) of section 8 of the Act or rule 118 or 120 have not been followed in the case of termination or dismissal from service of an employee or in the case of compulsory retirement or reduction in rank of an employee, notwithstanding that any or such employee is reinstated in service or restored to his original position as a result of the decision of the Court of Law or any Competent Authority.Provided that no aid shall be stopped, reduced or suspended except after giving to the managing committee of the school a reasonable opportunity of showing cause against any of the proposed action.] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]
