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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(3)(c) in The Delhi School Education Rules, 1973

(c)in the case of an appointment of any other employee, not being an employee belonging to ["Group D"] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).].
(i)the Chairman of the managing committee or a member of the managing committee, to be nominated by the Chairman;
(ii)head of the school;
(iii)a nominee of the Director;
(iv)in the case of an aided school, two officers having experience of the administration of school, to be nominated by the Director;