Section 177(1) in The Delhi School Education Rules, 1973
(1)Income derived by an unaided recognised schools by way of fees shall be utilised in the first instance, for meeting the pay, allowances and other benefits admissible to the employees of the school:Provided that savings, if any from the fees collected by such school may be utilised by its managing committee for meeting capital or contingent expenditure of the school, or for one or more of the following educational purposes, namely:-(a)award of scholarships to students;(b)establishment of any other recognised school, or(c)assisting any other school or educational institution, not being a college, under the management of the same society or trust by which the first mentioned school is run.
