Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 126] [Entire Act]

NCT Delhi - Subsection

Section 126(2) in The Delhi School Education Rules, 1973

(2)The Administrator shall, in like manner, specify the detailed procedure for the deposits made by the managing committees of recognised aided schools, (not being unaided minority schools) of their share of the pay and allowances, pension, gratuity, provident fund and the benefits specified in rule 125.