Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 103] [Entire Act]

NCT Delhi - Subsection

Section 103(1) in The Delhi School Education Rules, 1973

(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.