Section 151 in The Delhi School Education Rules, 1973
151. Development Fees.
(1)The managing committee of an aided school may charge, with the previous approval of the Director, a development fee from the students in order to cover expenses incurred by it in effecting special improvements on which no aid in admissible under these rules.(2)Development fee may be charged at such flat rate as may be specified by the Director and shall be utilised for one or more of the following purposes, namely :-(a)appointment of additional or more qualified teachers in excess of the number admissible under the rules relating to post-fixation or aid;(b)provision for teaching of special subjects approved by the Director for which no aid is admissible under these rules;(c)purchases of any special teaching or audio visual aids and other equipments which are not possessed by the school;(d)provision of special amenities to students, such as, additional fans, supply of cool drinking water, provision of materials for hobbies, craft and medical aid.(3)Where any development fee is levied to meet the pay and allowances of additional or more qualified teachers, such teachers shall be appointed on ad hoc basis and shall have no claim whatsoever for regular appointment, seniority or benefits of provident fund, pension gratuity or any other benefit admissible to the regular teachers of the school:Provided that such teachers may apply for regular appointment as and when a regular vacancy arises in the school.(4)Where any such teacher is selected for regular appointment, such appointment shall have effect from the date of the regular appointment and not from the date from which such teacher is working in the school as a teacher paid from the development fee.(5)Appointment of teachers who are paid from the development fee shall be subject to these rules is so far as they relate to the appointment of regular teachers in the school.
