Section 101 in The Delhi School Education Rules, 1973
101. Appointment of part-time teachers to be permitted in primary schools or primary stage of any schools.
(1)It shall be lawful for the managing committee of a primary school or the managing committee of a school having a primary stage to appoint for the primary stage, a female teacher on a part-time but regular basis:Provided that not more than twenty per cent of the total strength of teachers of the primary school or primary stage, as the case may be, shall be appointed on a part-time basis.(2)The salary and allowances admissible to a female teacher appointed on a part-time but regular basis shall be one-half of those of a full-time teacher appointed on a regular basis:Provided that medical facilities and other benefits (not being pensionary provident fund or retirement benefits) admissible to a part-time female teacher shall be the same as are admissible to a full-time teacher.(3)If any part-time female teacher is appointed on a whole-time basis, one-half of the period of service rendered by such female teacher on a part-time basis shall be reckoned as qualifying service for the purpose of computation of pension and other retirement benefits admissible to her.
