Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39(5)] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(5)(a) in The Delhi School Education Rules, 1973

(a)A hosteler shall be liable to be expelled at any time for serious misconduct or when his retention in the hostel is likely to endanger its moral tone and discipline.