Section 37 in The Delhi School Education Rules, 1973
37. Forms of disciplinary measures.
(1)The following shall be the disciplinary measures which may be adopted by a school in dealing with:-(a)all students:-(i)detention during the break, for neglect of class work, but no detention shall be made after the school hours,(ii)corporal punishment,(b)students who have attained the age of fourteen years-(i)fine,(ii)expulsion,(iii)rustication,(2)For the avoidance of doubts, it is hereby declared that the disciplinary measures specified in clause (b) of sub-rule (1) shall not be imposed on any student who has not attained the age of fourteen years.(3)Fine may be imposed on a student who has attained the age of fourteen years in the following cases namely:(i)late attendance;(ii)absence from class without proper application from the parent or guardian;(iii)truancy;(iv)wilful damage to school property;(v)delay in payment of school fees and dues;(4)(a)Corporal punishment may be given by the head of the school in case of persisting impertinence or rude behaviour towards the teachers, physical violence, intemperance and serious form of misbehaviour with other students.(b)Corporal punishment shall not be inflicted on the students who are in ill health.(c)Where corporal punishment is imposed, it shall not be severe or excessive and shall be so administered as not to cause bodily injury.(d)Where cane is used for inflicting any corporal punishment, such punishment shall take the form of strokes not exceeding ten, on the palm of the hand.(e)Every punishment inflicted on a student shall be recorded in the Conduct Register of such student.(5)Expulsion shall debar a student from being re-admitted to the school from where he is expelled but shall not preclude his admission with the previous sanction of the Director to any other school.(6)Where a student is rusticated, he shall not be admitted to any school till the expiry of the period of rustication.(7)No student shall be expelled or rusticated from a school except after giving the parent or guardian of the students a reasonable opportunity of showing cause against the proposed action.Notes. - (i) Expulsion or rustication shall be resorted to only in cases of grave offences where the retention of the student in the school is likely to endanger its moral tone of discipline.(ii)Except in the case of any expulsion or rustication from an unaided minority school, the punishments of expulsion and rustication shall not be imposed without the prior approval of the Director.
