Section 177 in The Delhi School Education Rules, 1973
177. Fees realised by unaided recognised schools how to be utilized.
(1)Income derived by an unaided recognised schools by way of fees shall be utilised in the first instance, for meeting the pay, allowances and other benefits admissible to the employees of the school:Provided that savings, if any from the fees collected by such school may be utilised by its managing committee for meeting capital or contingent expenditure of the school, or for one or more of the following educational purposes, namely:-(a)award of scholarships to students;(b)establishment of any other recognised school, or(c)assisting any other school or educational institution, not being a college, under the management of the same society or trust by which the first mentioned school is run.(2)The savings referred to in sub-rule (1) shall be arrived at after providing for the following, namely :-(a)pension, gratuity and other specified retirement and other benefits admissible to the employees of the school;(b)the needed expansion of the school or any expenditure of a developmental nature;(c)the expansion of the school building or for the expansion or construction of any building or establishment of hostel or expansion of hostel accommodation;(d)co-curricular activities of the students;(e)reasonable reserve fund, not being less than ten per cent, of such savings.(3)Funds collected for specific purposes, like sports, co-curricular activities, subscriptions for excursions or subscriptions for magazines, and annual charges, by whatever name called, shall be spent solely for the exclusive benefit of the students of the concerned school and shall not be included in the savings referred to in sub-rule (2).(4)The collections referred to in sub-rule (3) shall be administered in the same manner as the monies standing to the credit of the Pupils Fund as administered.
