Section 158 in The Delhi School Education Rules, 1973
158. Fee Concession.
(1)The head of the school may exempt deserving students, whose parents or guardians are not financially solvent to pay the fees specified by these rules, from payment of the whole or one-half of such fees for a period of twelve months commencing from the 1st day of May of each year or from the date of admission of the child or ward, whichever is later, and such exemption shall be regulated in the manner specified in sub-rule (3).(2)Exemption made to any student under sub-rule (1) shall, so long as the conditions for eligibility for exemption are fulfilled and the student continues in the school, be renewed from year to year.(3)Up to a limit of twenty per cent of the total number of students on the rolls of the school in All the classes in the [Secondary or Senior Secondary stage] [Substituted by the Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).] is on the 7th day of May of the year may be exempted from the payment of the whole or one half of the fees, and where any student in admitted after the 7th day of May but before the 31st day of August of that year, up to a limit of twenty per cent of the students so admitted may be exempted from the payment of the whole or one half of the fees.(4)The proportion of the students receiving exemption from the payment of the whole or one-half of the fees may be varied in any of classes in the [Secondary or Senior Secondary stage] [Substituted by the Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).] at the discretion of the head of the school, so however, that the number of students enjoying exemption from payment of the whole of the fee shall not exceed fifteen per cent of the students at any time of the year.(5)The percentage of the students receiving exemption from payment of the fee shall be calculated on the total number of students in all the classes in the [Secondary or Senior Secondary stage] [Substituted by the Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).] reduced by the number of students granted exemption from payment of fee under the provision relating to:-(a)the concessions to students belonging to the Scheduled Castes or Scheduled Tribes;(b)students having brothers or sisters studying in the same school or a school under the same management;(c)students whit are wards of teachers.(6)In calculating the number of exemptions, the fraction of one-half or more shall be treated as one.(7)The number of exemptions from payment of the fee shall not be altered during the year except where, owing to the departure from the school of any student enjoying exemption, a vacancy arises, it shall be permissible to pass on the exemption enjoyed by the student so departing, to any other deserving student of the school.(8)Where the number of students eligible for receiving exemption from payment of fee is in excess or the number of students to whom exemption is admissible under these rules, the exemption shall be made in order of merit on the basis of the results of the immediately previous annual examination or, if necessary, on the basis of a special competitive examination held to determine the order of merit of the eligible students.
