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[Cites 0, Cited by 0] [Section 65] [Entire Act]

NCT Delhi - Subsection

Section 65(c) in The Delhi School Education Rules, 1973

(c)the reserve fund shall be the property of the school, shall be maintained in its name and shall be kept deposited in a scheduled bank or a nationalised bank or a post office and such account shall ordinarily be operated jointly by the Director or any officer authorised by him in this behalf and the manager of the school: