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NCT Delhi - Section

Section 65 in The Delhi School Education Rules, 1973

65. Conditions for grant-in-aid.

- A school seeking grant-in-aid shall have:-
(a)a permanent income, whether from endowments or other sources (excluding fees and the Pupils Funds) which, when supplemented by grant-in-aid, shall be adequate to discharge its obligations under the Act and to enable it to carry on its work efficiently;
(b)a reserve fund of an amount which shall not be less than the amount indicated in the Table below or the amount specified by rules and regulations of the Affiliating Board, whichever is higher :
Provided that the amount specified in the Table below shall be subject to review, every five years, by the Advisory Board;
(c)the reserve fund shall be the property of the school, shall be maintained in its name and shall be kept deposited in a scheduled bank or a nationalised bank or a post office and such account shall ordinarily be operated jointly by the Director or any officer authorised by him in this behalf and the manager of the school:
Provided that where it is urgently necessary to draw any money from the reserve fund to meet any emergent expenditure or to meet the salary and allowance of the employees of the school in the event of the omission or failure of the managing committee to discharge the obligations imposed upon it by sub-section (2) of section 10, the account may be operated by the Director alone.TableScale of minimum obligatory reserve fund
[Senior Secondary Schools/Secondary schools] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]having up to 500students Rs. 10,000
[Senior Secondary Schools/Secondary schools] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]having 501 to750 students Rs. 12,000
[Senior Secondary Schools/Secondary schools] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]having 751 to1000 students Rs. 15,000
[Senior Secondary Schools/Secondary schools] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]having more than1000 students Rs. 20,000
Middle schools, irrespective of the number of students Rs. 5,000