Section 139(2) in The Delhi School Education Rules, 1973
(2)Where a student seeks admission to an aided school on the basis of a transfer certificate granted by a school in any State or Union-Territory, other than Delhi, such transfer certificate (except where such certificate has already been verified) be sent, for verification and counter signature, by the head of the school in which admission is sought, to the education authority of the district in which the school from which the transfer certificate was obtained, is situated.
