Section 35(1) in The Delhi School Education Rules, 1973
(1)The name of a student may be struck off the rolls by the head of the school on account of:(a)non-payment of fees and other dues for 20 days after the last day for payment:Provided that nothing in this rule shall apply in case students of class VIII and below, studying in Government or aided schools, or in schools run or aided by the appropriate authority, except where such students have attained the age of fourteen years;(b)continued absence without leave for six consecutive days by a student who has attained the age of fourteen years.
