Section 52 in The Delhi School Education Rules, 1973
52. Power to grant exemption.
- The appropriate authority may, for good and sufficient reason, exempt provisionally any private school seeking requirement from one or more of the provisions of rule 50 or rule 51 or both for such period as it may consider necessary, provided that the appropriate authority is satisfied that the school will be in a position to fulfill in the near future, the requirements from which it is provisionally exempted.
