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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(3)(b) in The Delhi School Education Rules, 1973

(b)in the case of an appointment of a teacher (other than the head of the school),:-
(i)the Chairman of the managing committee or a member of the managing committee nominated by the Chairman;
(ii)the head of the school;
(iii)in the case of a primary school, a female educationist having experience of school education;
(iv)in the case of an aided school, one educationist to be nominated by the Director, and one representative of the Director;
(v)in the case of appointment of a teacher for any class in the middle stage or any class in the higher secondary stage, an expert on the subject in relation to which the teacher is proposed to be appointed, to be nominated, in the case of an unaided school by the managing committee, or in the case of an aided school, by the Director.