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[Cites 0, Cited by 0] [Section 116(1)] [Section 116] [Entire Act]

NCT Delhi - Subsection

Section 116(1)(i) in The Delhi School Education Rules, 1973

(i)the amount of subsistence allowance may be increased by a suitable amount, not exceeding fifty per cent of the subsistence allowance admissible for the period of first [six months] [Substituted by The Delhi School Education (Amendment), Rules 1990 (w.e.f. 23.2.1990).], if, in the opinion of the managing committee, to be recorded in writing, the period of suspension has been prolonged, for reasons not directly attributable to the employee;