Section 115(5) in The Delhi School Education Rules, 1973
(5)(a)An order of suspension made or deeded to have been made in these rules shall continue to remain in force until it is modified or revoked by the managing committee or the Director.(b)Where an employee is suspended or is deemed to have been suspended and any other disciplinary proceeding is commenced against him during the continuance of that suspension, the managing committee may for reasons lo be recorded by it in writing, direct that the employee shall continue to be under suspension until the termination of all or any such proceeding.(c)An order of suspension made of deemed to have been made under these rules may, at any time be modified or revoked by the managing committee or in the case of an aided school, by the Director.
