Section 98 in The Delhi School Education Rules, 1973
98. Appointing authority.
- (i) The appointment of every employee of a school shall be made by its managing committee.(2)[ Every appointment made by the managing committee of an aided school shall, initially, be provisional and shall require the approval of the Director:Provided that the approval of the Director will be required only where Director's nominee was not present in the Selection Committee/DPC or in case there is difference of opinion among the members of the Selection Committee:-Provided further that the provision of this sub-rule shall not apply to a minority aided school] [Sub-rule (2) Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).].(3)The particulars of every appointment made by the managing committee of an aided school shall be communicated by such committee to the Director (either by registered post acknowledgement due or by messenger who will obtain an acknowledgement of the receipt thereof), within seven days from the date on which the appointment is made.(4)The Director shall be deemed to have approved an appointment made by the managing committee of an aided school if within fifteen days from the date on which the particulars of the appointment are communicated to him under sub-rule (3), he does not intimate to the managing committee his disapproval of the appointment, [and the person so appointed shall be entitled for his salary and allowance from the date of his appointment.] [Added by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).](5)Where any appointment made by the managing committee of an aided school is not approved by the Director, such appointment may (pending the regular appointment to the post) be continued on an ad hoc basis for a period not exceeding three months and the salary and allowances of the person so continued on an ad hoc basis shall qualify for the computation of the aid to be given to such school.
