Section 118 in The Delhi School Education Rules, 1973
118. Disciplinary authorities in respect of employees.
- The disciplinary committee in respect of every recognised private school, whether aided or not, shall consist of:-(i)the chairman of the managing committee of the school;(ii)the manager of the school;(iii)a nominee of the Director, in the case of an aided school, or a nominee of the appropriate authority, in the case of an unaided school;(iv)the head of the school, except where the disciplinary proceeding is against him and where the disciplinary proceeding is against the Mead of the school, the Head of any other school, nominated by the Director;(v)a teacher who is a member of the managing committee of the school; nominated by the Chairman of such managing committee.
