Section 30 in The Delhi School Education Rules, 1973
30. Residence of students.
- All students shall be required to reside under one or other of the following arrangements, unless exempted by the head of school:-(i)with parents or guardians;(ii)in hostels approved by the Director; or(iii)at such other place as may be [approved] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).] by the Director.
