Section 3(3) in The Delhi School Education Act, 1973
(3)On and from the commencement of this Act and subject to the provisions of clause (1) of Article 30 of the Constitution, the establishment of a new school or the opening of a higher class or the closing down of an existing class in any existing school in Delhi shall be subject to the provisions of this Act and the rules made thereunder and any school or higher class established or opened than in accordance with the provisions of this Act shall not be recognised by the appropriate authority.
