Section 92 in The Delhi School Education Rules, 1973
92. Conditions of inadmissibility of grants.
(1)No aid shall be admissible on any special increment, allowance or financial benefit given to the employees unless the same has been previously approved by the Director sub-rule (1) shall be made only in special cases.(2)No aid shall be granted in respect of any employee who is retained in service subsequent to the attainment by such employee of the age of superannuation, unless such retention is made in accordance with these rules or with prior approval of the Director or in accordance with the general instructions issued by the Director.(3)No aid shall be admissible in the case of an employee rendering gratuitous service:Provided that if an employee is approved by the Director to work on part-time and salaried basis the admissible grant in his case shall be calculated at the rate of pay specified for similar category of teachers employed in Government schools and in proportion to the time spent by him for teaching work other than religious instruction.(4)The minimum number of weekly period of actual secular instruction required to qualify a teacher for full staff grant, shall not be less than that laid down from time to time for a teacher of a similar grade in a Government school:Provided that the staff grant may be reduced or disallowed if this condition is not fulfilled.
