Section 126 in The Delhi School Education Rules, 1973
126. Power to specify procedure for payment of salaries etc.
(1)The Administrator shall in consultation with the Accountant General, Central Revenues, specify the detailed procedure for payment of pay and allowances, pension and gratuity, re-imbursement of medical bills, accounting of Provident Fund and payment of other allowances, such as children's educational allowance to the employees of aided schools.(2)The Administrator shall, in like manner, specify the detailed procedure for the deposits made by the managing committees of recognised aided schools, (not being unaided minority schools) of their share of the pay and allowances, pension, gratuity, provident fund and the benefits specified in rule 125.
