Section 96(9) in The Delhi School Education Rules, 1973
(9)No managing committee shall entertain any application for employment from a person who is already serving as teacher in a recognised school, whether aided or not, unless the application from such person is duly forwarded by the manager of the school in which such applicant is serving:Provided that every application from such person shall be forwarded by the manager, but any application in excess of three in a year shall not be forwarded unless the managing committee, for reasons to be recorded by it in writing, so directs:Provided further that no such teacher shall be relieved of his duties except after the expiry of a period of:-(i)three months, in the case of a permanent teacher, from the date on which notice of intimation to leave the school is given; and(ii)one month, in the case of a teacher who is not permanent, from the date on which notice of intimation to leave the school is given:Provided also where the managing committee is in a position to provide for a substitute for such teacher earlier than the respective period specified in the foregoing proviso, the managing committee may relieve the teacher of his duties on the expiry of such earlier period.
