Section 83 in The Delhi School Education Rules, 1973
83. Grant for equipment, furniture etc.
(1)Grant for the purpose of equipment, furniture, appliances or games and sports materials or the like shall be paid annually and shall be not less than two-thirds of the total expenditure actually incurred in the purchase of approved articles of such specifications as may be laid down by the Director.(2)No grant shall be admissible on the expenditure for the conveyance or cartage of such equipment, furniture or appliances.(3)No grant shall also be admissible under this head for ordinary repairs of furniture and equipment and purchase of consumable articles for science, drawing, domestic science or agriculture; and the expenditure on these items shall be incurred from the contingent grant or from the special fee, if any, levied for the teaching of such subject.
