Section 96 in The Delhi School Education Rules, 1973
96. Recruitment.
(1)Nothing contained in this Chapter shall apply to an unaided minority school.(2)Recruitment of employees in each recognised private school shall be made on the recommendation of the Selection Committee.(3)The Selection Committee shall consist of:-(a)in the case of recruitment of the head of the school,:-(i)the Chairman of the managing committee;(ii)in the case of an unaided school, an educationist is nominated by the managing committee, and an educationist nominated by the Director;(iii)in the case of an aided school, two educationists nominated by the Director, out of whom at least one shall be a person having experience of school education;(iv)a person having experience of the administration of schools, to be nominated, in the case of an unaided school by the managing committee, or in the case of an aided school, by the Director;(b)in the case of an appointment of a teacher (other than the head of the school),:-(i)the Chairman of the managing committee or a member of the managing committee nominated by the Chairman;(ii)the head of the school;(iii)in the case of a primary school, a female educationist having experience of school education;(iv)in the case of an aided school, one educationist to be nominated by the Director, and one representative of the Director;(v)in the case of appointment of a teacher for any class in the middle stage or any class in the higher secondary stage, an expert on the subject in relation to which the teacher is proposed to be appointed, to be nominated, in the case of an unaided school by the managing committee, or in the case of an aided school, by the Director.(c)in the case of an appointment of any other employee, not being an employee belonging to ["Group D"] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).].(i)the Chairman of the managing committee or a member of the managing committee, to be nominated by the Chairman;(ii)head of the school;(iii)a nominee of the Director;(iv)in the case of an aided school, two officers having experience of the administration of school, to be nominated by the Director;(d)[ in the case of an appointment of a Group 'D' employee:- [Clause (d) Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).](i)the Chairman of the Managing Committee or a member of the Managing Committee nominated by the Chairman;(ii)the head of the school;]Sub-rules (3-A), and (3-B), [(3-A) Notwithstanding anything contained in sub-rule (3), in the case of an aided minority school, the educationists nominated under paragraph (iii) of clause (a) of sub-rule (3), persons nominated by the Director under paragraph (iv) of clause (a) of sub-rule (3), educationists nominated under paragraph (iv) of clause (b) of sub-rule (3), an expert nominated under paragraph (v) of clause (b) of sub-rule (3), a person nominated under paragraph (iii) of clause (c) of sub-rule (3), officers nominated under paragraph (iv) of clause (c) of sub-rule (3), a person nominated under paragraph (iii) of clause (b) of sub-rule (3), shall act only as advisers and will not have the power to vote or actually control the selection of an employee.(3-B) Notwithstanding anything contained in sub-rule (3), the selection committee of a minority school shall not be limited by the number specified in the said sub-rule and its managing committee may fix such number.] [Inserted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990)](4)Nomination of any educationist or expert as a member of the Selection Committee shall be made out of a panel prepared for the purpose by the Advisory Board.(5)The Chairman of the managing committee, or, where he is not a member of the Selection Committee, the member of the managing committee who is nominated by the Chairman to be a member of the Selection Committee, shall be the Chairman to the Selection Committee.(6)The Selection Committee shall regulate its own procedure.(7)Where any selection made by the Selection Committee is not acceptable to the managing committee of the school, the managing committee shall record its reasons for such non-acceptance and refer the matter to the Director for his decision and the Director shall decide the same.(8)Where a candidate for recruitment to any post in a recognised school is related to any member of the Selection Committee, the member to whom he is related shall not participate in the selection and a new member shall be nominated, in the case of any aided school, by the Director, and in the case of any other school, by the managing committee, in place of such member.(9)No managing committee shall entertain any application for employment from a person who is already serving as teacher in a recognised school, whether aided or not, unless the application from such person is duly forwarded by the manager of the school in which such applicant is serving:Provided that every application from such person shall be forwarded by the manager, but any application in excess of three in a year shall not be forwarded unless the managing committee, for reasons to be recorded by it in writing, so directs:Provided further that no such teacher shall be relieved of his duties except after the expiry of a period of:-(i)three months, in the case of a permanent teacher, from the date on which notice of intimation to leave the school is given; and(ii)one month, in the case of a teacher who is not permanent, from the date on which notice of intimation to leave the school is given:Provided also where the managing committee is in a position to provide for a substitute for such teacher earlier than the respective period specified in the foregoing proviso, the managing committee may relieve the teacher of his duties on the expiry of such earlier period.
