Section 158(4) in The Delhi School Education Rules, 1973
(4)The proportion of the students receiving exemption from the payment of the whole or one-half of the fees may be varied in any of classes in the [Secondary or Senior Secondary stage] [Substituted by the Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).] at the discretion of the head of the school, so however, that the number of students enjoying exemption from payment of the whole of the fee shall not exceed fifteen per cent of the students at any time of the year.
