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[Cites 0, Cited by 0] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(2) in The Delhi School Education Rules, 1973

(2)Save as otherwise provided in sub-rule (5) of rule 98, the pay of unqualified teachers shall not be an admissible charge for the assessment of grant-in-aid for the school unless an exemption has been made by Director in this behalf.