Section 123(1)(b) in The Delhi School Education Rules, 1973

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NCT Delhi - Subsection

Section 123(1)(b) in The Delhi School Education Rules, 1973

(b)On occasions, such as weddings, anniversaries, funerals or religious function when the making of a gift is in conformity with the prevailing religious or social practice, a teacher may accept gift if the value thereof does not exceed Rs. 25.00;

(xiv)practice, or incite any student to practice, casteism, communalism or untouchability;

(xv)cause, or incite any other person to cause, any damage to school property;

(xvi)behave, or encourage or incite any student, teacher or other employee to behave, in a rowdy or disorderly manner in the school premises;

(xvii)be guilty of, or encourage, violence, or any conduct which involves moral turpitude;

(xviii)be guilty of misbehaviour or cruelty towards any parent, guardian, student teacher or employee of the school;

(xix)organise or attend any meeting during the school hours except where he is required, or permitted by the head of the school to do so;

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NCT Delhi - Subsection

Section 123(1)(b) in The Delhi School Education Rules, 1973