Section 114(2) in The Delhi School Education Rules, 1973
(2)In the case of an aided school, the extra remuneration referred to in sub-rule (1) shall be subject to the previous approval of the Director and shall qualify for aid at the rate of 95 per cent of such extra remuneration, and in the case of an unaided school, such extra remuneration may be recovered from the students at such proportionate rates as may be determined by the managing committee.
