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NCT Delhi - Section
Section 125 in The Delhi School Education Rules, 1973
125. Every employee of a recognised private school, not being an unaided minority school, shall be entitled to the following additional benefits, namely-
| Middle and Higher Secondary Schools | Primary Schools | |
| 1 | 2 | 3 |
| (1) Children's Education Allowance | As payable by Delhi Administration to its employees. | As payable by the appropriate authority to its employees. |
| (2) Reimbursement of Tuition Fees | Free education or reimbursement of tuition fee as payable byDelhi Administration to its employees. | Free education or reimbursement of tuition fee as payable bythe appropriate authority to its employees. |
| (3) Travelling Allowance and Daily Allowance | According to the rules made by the Delhi Administration. | According to the rules made by the appropriate authority. |
| (4) Leave Travel Concession | According to the rules nude by the Delhi Administration. | According to the rules made by the appropriate authority. |