Section 158(5) in The Delhi School Education Rules, 1973
(5)The percentage of the students receiving exemption from payment of the fee shall be calculated on the total number of students in all the classes in the [Secondary or Senior Secondary stage] [Substituted by the Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).] reduced by the number of students granted exemption from payment of fee under the provision relating to:-(a)the concessions to students belonging to the Scheduled Castes or Scheduled Tribes;(b)students having brothers or sisters studying in the same school or a school under the same management;(c)students whit are wards of teachers.
