Section 110(1) in The Delhi School Education Rules, 1973
(1)Except where an existing employee is entitled to have a higher age of retirement, every employee of a recognised private school, whether aided or not, shall hold office until he attains the age of 58 years.Provided that the managing committee may grant extension to a teacher for a period not exceeding two years in the aggregate, if in the opinion of the managing committee such teacher is fit for such extension and has no mortal or physical incapacity which would disentitle him to get such extension :Provided further that no such extension shall be granted in the case of a teacher of an aided school except with the previous approval of the Director:
