Section 92(3) in The Delhi School Education Rules, 1973
(3)No aid shall be admissible in the case of an employee rendering gratuitous service:Provided that if an employee is approved by the Director to work on part-time and salaried basis the admissible grant in his case shall be calculated at the rate of pay specified for similar category of teachers employed in Government schools and in proportion to the time spent by him for teaching work other than religious instruction.
