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[Cites 0, Cited by 0] [Section 116(1)] [Section 116] [Entire Act]

NCT Delhi - Subsection

Section 116(1)(ii) in The Delhi School Education Rules, 1973

(ii)the amount of subsistence allowance may be reduced by a suitable amount not exceeding fifty per cent of the subsistence allowance admissible for the first [six months] [Substituted by The Delhi School Education (Amendment), Rules 1990 (w.e.f. 23.2.1990).], if, in the opinion of the managing committee, to be recorded in writing the period of suspension has been prolonged due to reasons directly attributable lo the employee;