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[Cites 0, Cited by 0] [Section 149(4)] [Section 149] [Entire Act]

NCT Delhi - Subsection

Section 149(4)(c) in The Delhi School Education Rules, 1973

(c)The Pupil's Fund account shall be maintained and operated by the head of the school. The balance shall be deposited with a branch of the State bank of India or in a post office Saving Bank Account or with a Co-operative Bank approved by the Registrar, Cooperative Societies, Delhi. Only in absolutely unavoidable circumstances the balance may be retained in hand.