Section 106 in The Delhi School Education Rules, 1973
106. Medical certificate and character certificate.
(1)Every appointment in a recognised private school, whether aided or not, shall be subject to the physical fitness and good character of the appointee.(2)A candidate selected for appointment shall be required to produce a medical certificate of fitness from a hospital established or maintained by Government or any local authority or from a registered medical practitioner approved for the purpose by the Director and two certificates from two different members of Parliament or members of Metropolitan Council of Delhi or gazetted officers or member of a local authority, no related to the candidate, certifying the character of the appointee.(3)In the case of an aided school, a copy of the medical certificate and a copy each of the certificates of character shall be enclosed with the grant-in-aid papers claiming, for the first time, tine salary grant of the appointee.
