Section 6 in The Delhi School Education Rules, 1973
6. Medium of instruction at the primary stage.
(1)Teaching in a school at the primary stage shall, as far as practicable, be in the mother-tongue of the child unless the parents or guardian of the child request otherwise in writing:Provided that where the medium of instruction in a school is different from the mother tongue of the child, arrangement shall be made, as far as practicable, by the Administrator for the education of that child through his mother tongue :Provided further that in the cast of an existing primary school in which education is imparted through the medium of any language other than the mother-tongue of the child, education may continue to be imparted in that school through the medium of such other language.(2)The Administrator may direct the Municipal Corporation of Delhi, New Delhi Municipal Committee or the Delhi Cantonment Board to make, as far as practicable, arrangements, within their respective jurisdiction, for imparting education in the mother-tongue of the children.(3)The mother-tongue of the child shall be the language declared as such, in writing, by the parent or guardian at the time of admission of the child in the school.(4)Hindi shall be introduced as a subject of study in a school not later than class III of the primary stage where the medium of instruction in the school is other than Hindi.(5)The Director and other local authorities in Delhi shall, as far as practicable, provide adequate facilities for teaching through the mother tongue, at the primary stage of education, of children belonging to any linguistic minority.
