Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 120] [Entire Act] NCT Delhi - Subsection Section 120(2) in The Delhi School Education Rules, 1973 (2)No order with regard to the imposition of a major penalty shall be made by the disciplinary authority except after the receipt of the approval of the Director.
