Section 64 in The Delhi School Education Rules, 1973
64. No aid to be given unless suitable undertakings are given by the managing committee.
- [No school shall be granted aid unless its managing committee gives an undertaking in writing that:(a)it shall comply with the provisions of the Act and these rules;(b)it shall fill in the posts in the school with the Scheduled Castes and the Scheduled Tribes candidates in accordance with the instructions issued by the Central Government from time to time and also maintain the roster and other connected returns in this behalf;(c)it shall deposit its five percent share towards pay and allowances, medical facilitates, pension, gratuity, provident fund and other prescribed benefits with the Administrator every month;(d)it shall disburse or cause to be disbursed the dues maintained in clause (c), within the first week of every month to the employees of the school;(e)while filling up the posts in the school, it shall give first preference to such of the employees of other aided schools as have become surplus in pursuance of the provisions of rule 47;(f)it shall comply with the directions given by the Director under sub¬section (3) of Section 24 of the Act;(g)it shall fill in such number of posts in the school as have been approved by the Director, in accordance with the post fixation in pursuance of rule 75, without any discrimination or delay as per the Recruitment Rules prescribed for such posts;(h)it shall ensure that the head of the school possesses the necessary papers of an employee who is due to retire from service after attaining the age of superannuation or otherwise, with a view to avoid any delay in sanctioning the pension, gratuity, provident fund to such employee of his/her family, as the case may be; and(i)it shall attend to all the claims of the service matters of the employees of its school as and when they become due, promptly without any delay or discrimination, strictly in accordance with the Recruitment Rules or the instructions issued by the Central Government from time to time on the subject(2)The breach of any constitution specified in sub-rule (1) shall render such school liable to be removed from the grant-in-aid list.] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]
