Section 90 in The Delhi School Education Rules, 1973
90. Income from building.
- Any income derived by letting out a portion or whole of the building used for instructional purpose or for hostel shall be regarded as miscellaneous income of the school and shall be deducted from the total rent or depreciation grant due to it, in accordance with the following criteria, namely:-(i)in the case of school buildings which have been constructed after obtaining building grant from the Administrator, or public funds, only two thirds of the total amount recovered from any canteen, tuck-shop or any employee living in the school premises shall be adjustable against in grant payable to the school;(ii)in the case of school buildings which have been constructed without assistance from building grant or public funds, one-third of the total amount of income derived by the school from any canteen, tuck-shop or any employee living in the school premises shall be adjustable against the depreciation grant payable to the school;(iii)in the case of schools which are housed in rented buildings, the entire income derived by the school from any canteen, tuck-shop or any employee living in the school premises shall be adjustable against the rent grant if the rent of the school building is within the specified limit; but where the rent paid is in excess of the specified limit, that part of the income which reduces the liability to the specified limit, shall be taken into account for adjustment against rent grant.
