Section 116(2) in The Delhi School Education Rules, 1973
(2)If the managing committee fails to pay any subsistence allowance or compensatory allowance within thirty days from the date from which the payment becomes due, the employee may appeal to the Director, who may pass appropriate orders:Provide that in the case of an aided school, the managing committee shall deposit with theAdministrator its share of the subsistence allowance and the Administrator shall make arrangements for the payment of the subsistence allowance admissible to an employee under suspension.
