Section 44 in The Delhi School Education Rules, 1973
44. Notices of intention to open a new school.
(1)With a view to enabling the Administrator to arrange for the planned development of school education in Delhi, every individual, association of individuals, society or trust, desiring to establish a new school, not being a minority school, shall, before establishing such new school, give an intimation in writing to the Administrator of his or their intention to establish such school.(2)The intimation, referred to in sub-rule (1), shall contain the following particulars, namely :-(a)the Zone in which the new school is proposed to be established, and the approximate number of students likely to be educated in such schools;(b)the stage of education intended to be imparted in the new school;(c)the number of schools of the intended stage in existence in the Zone where the new school is proposed to be established and the population of such a Zone;(d)whether the person proposing to establish the new school have any alternative Zone in view; and if so, the particulars of such alternative Zone with respect to the matters specified in clauses (a) and (c);(e)the particulars including measurements of the building or other structure in which the school is proposed to be run;(f)the financial resources from which the expenses for the establishment and running of the school are proposed to be met and whether any application is proposed to be made for any aid;(g)the composition of the managing committee of the proposed new school until the new school is recognised and a new managing committee is constituted in accordance with the scheme of management made under the Act;(h)the proposed procedure, until its recognition under the Act, for the selection of the head of the school and other teachers and non-teaching staff and the minimum qualifications for their recruitment;(i)the proposed scales of pay for the head of the school and other teaching and non-teaching staff until the school is recognised under the Act,(j)admission, tuition and other fees which would be levied and collected until its recognition under the Act, from the student of the proposed new school;(k)any other facility which is proposed to be provided for the students of the proposed new school.(3)The Administrator may, after considering the particulars specified in the intimation given to him under sub-rule (2) and after making such inquiries as he may think fit, inform the person or persons by whom the intimation was given to him whether or not opening of the proposed new school would be, in the public interests:Provided that the Administrator shall, if he is of opinion that the number of schools existing in the Zone where the new school is proposed to be opened is sufficient to meet the needs of the Zone, inform the person or persons by whom the intimation was given to him that the opening of the new school in such Zone would be against the public interest and may indicate, to such person or persons, any other Zone which, in his opinion, needs the establishment of a new school, and thereupon it would be open to such person or persons to open a new school in the Zone indicated by the Administrator.
