Section 117 in The Delhi School Education Rules, 1973
117. Penalties and disciplinary authority.
- The following penalties may, for good and sufficient reasons, including the breach of one or more of the provisions of the Code of conduct, be imposed upon an employee of a recognised private school, whether aided or not, namely:-(a)Minor penalties,:-(i)censure;(ii)recovery from pay the whole or any part of any pecuniary loss caused lo the school by negligence or breach of orders;(iii)withholding of increments of pay;(b)Major penalties,:-(i)reduction in rank;(ii)compulsory retirement;(iii)removal from service, which shall not be a disqualification for future employment in any other recognised private school;(iv)dismissal from service, which shall ordinarily be a disqualification for future employment in any aided school.Explanation.- The following shall not amount to a penalty within the meaning of this rule, namely:-(a)stoppage at the efficiency bar on the ground of unfitness to cross the bar;(b)retirement of the employee in accordance with the provisions relating to superannuation or retirement;(c)replacement of a teacher, who was not qualified at the date of his appointment, by a qualified one;(d)discharge of an employee appointed on a short-term officiating vacancy caused by the grant of leave, suspension or the like.
