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[Cites 0, Cited by 0] [Section 103] [Entire Act]

NCT Delhi - Subsection

Section 103(2) in The Delhi School Education Rules, 1973

(2)The minimum qualifications may also be relaxed by the Affiliating Board or the appropriate authority, as the case may be, in the case of candidates belonging to the Scheduled Castes or Scheduled Tribes:Provided that such relaxation shall be made in accordance with the orders on the subject made by the Central Government from time to time.