Section 155 in The Delhi School Education Rules, 1973
155. Donations not to be levied compulsorily.
(1)No aided school shall levy or collect any donation compulsorily from any student or any parent or guardian of any student.(2)No aided school shall collect any donation through its students for the aid of teachers or for any fund for the aid of teachers.(3)Voluntary donations collected by the managing committee of an aided school shall be accounted for separately and may, at the discretion of the managing committee, be utilised for meeting the managing committee's share of the expenses referred to in sub-section (2) of section 10.(4)In computing the grant-in-aid, voluntary donations collected by the managing committee of an aided school not be taken into account.
