Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 117] [Entire Act] NCT Delhi - Subsection Section 117(d) in The Delhi School Education Rules, 1973 (d)discharge of an employee appointed on a short-term officiating vacancy caused by the grant of leave, suspension or the like.
