Section 103 in The Delhi School Education Rules, 1973
103. Power to relax qualifications.
(1)The Affiliating Board, or in the case of primary or middle schools, the appropriate authority, may, in case of non-availability of trained or qualified teachers in a particular subject, relax the minimum qualifications for such period as it may think fit:Provided that no such relaxation shall be made except with the previous approval of the Director.(2)The minimum qualifications may also be relaxed by the Affiliating Board or the appropriate authority, as the case may be, in the case of candidates belonging to the Scheduled Castes or Scheduled Tribes:Provided that such relaxation shall be made in accordance with the orders on the subject made by the Central Government from time to time.
