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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(3)(d) in The Delhi School Education Rules, 1973

(d)[ in the case of an appointment of a Group 'D' employee:- [Clause (d) Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]
(i)the Chairman of the Managing Committee or a member of the Managing Committee nominated by the Chairman;
(ii)the head of the school;]