Section 39(5) in The Delhi School Education Rules, 1973
(5)(a)A hosteler shall be liable to be expelled at any time for serious misconduct or when his retention in the hostel is likely to endanger its moral tone and discipline.(b)Before expelling a hosteler, the head of school shall send a detailed report to his parent or guardian and to the Director for his approval of such expulsion.(c)On receipt of the Director's approval, orders for expulsion shall be passed by the head of school under intimation to the parent or guardian :Provided that no student shall be expelled from a hostel except after giving the parent or guardian of the student a reasonable opportunity of showing cause against the proposed action.
