Section 36 in The Delhi School Education Rules, 1973
36. Forbidden Practices.
(1)No student shall indulge in any of the following practices, namely:-(a)spitting in or near the school building except where the spitting is made in any spittoon provided by the school;(b)disfiguring or otherwise damaging any school property;(c)smoking;(d)any form of gambling;(e)use of drugs or intoxicants except on prescription by a registered medical practitioner;(f)rowdyism and rude behaviour;(g)use of violence in any form;(h)casteism, communalism or practice of untouchability.(2)The Administrator may, on the advise of the Advisory Board, amend or add to the forms of practices forbidden under sub-rule (1).(3)If any student, who has not attained the age of fourteen years, indulges in any of the practices referred to in sub-rule (1), the Director may shift him to such special school as he may think fit.
