Section 122 in The Delhi School Education Rules, 1973
122. Employees of recognised Schools to be governed by the Code of Conduct.
- Every employee of a recognised school, whether aided or not. shall be governed by the Code of Conduct, as specified in this Chapter, and every such employee shall be liable to the disciplinary action, specified in rule 115, for the breach of any provision of the Code of Conduct:Provided that in the case of an employee of an unaided minority school the penalties for the breach of any provision of the Code of Conduct shall be as may be specified in the contract of service between the management of the school and the concerned employee.
