Section 133 in The Delhi School Education Rules, 1973
133. Power to Director to regulate manner of admission.
(1)The Director may specify the manner in which students shall be admitted to an aided school.(2)The Director may prepare, in each year, a plan for the admission of students to the various classes in the aided schools in Delhi.(3)Admission of students to any aided school from an unrecognised private school may be regulated or prohibited by the Director.(4)The Director may exclude any recognised aided school from the purview of the admission plan.(5)The managing committee of an aided school shall not refuse admission of any student who is assigned to that school under the admission plan.(6)Where the circumstances of a case so require, the Director may, notwithstanding anything contained in the admission plan, direct the admission of any student to an aided school, and, on receipt of the direction, the head of such school shall admit such student in the school.
