Section 151(3) in The Delhi School Education Rules, 1973
(3)Where any development fee is levied to meet the pay and allowances of additional or more qualified teachers, such teachers shall be appointed on ad hoc basis and shall have no claim whatsoever for regular appointment, seniority or benefits of provident fund, pension gratuity or any other benefit admissible to the regular teachers of the school:Provided that such teachers may apply for regular appointment as and when a regular vacancy arises in the school.
