Section 174 in The Delhi School Education Rules, 1973
174. Withdrawal from School Fund.
- Withdrawals from the School Fund or Recognised Unaided School Fund, as the case may be, shall be made jointly by the head of school and the manager of such school, or jointly by the head of the school and by any duly authorised member of the managing committee, where the head of the school is also the manager of the school.
