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[Cites 0, Cited by 0] [Section 112] [Entire Act]

NCT Delhi - Subsection

Section 112(2) in The Delhi School Education Rules, 1973

(2)The form referred to in sub-rule (1) shall consist of two parts, of which the first part shall contain factual assessments with regard to the work done by the employee concerned and the second part shall contain the opinion with regard to the performance of the employee concerned.