Section 101(2) in The Delhi School Education Rules, 1973
(2)The salary and allowances admissible to a female teacher appointed on a part-time but regular basis shall be one-half of those of a full-time teacher appointed on a regular basis:Provided that medical facilities and other benefits (not being pensionary provident fund or retirement benefits) admissible to a part-time female teacher shall be the same as are admissible to a full-time teacher.
