Section 37(4) in The Delhi School Education Rules, 1973
(4)(a)Corporal punishment may be given by the head of the school in case of persisting impertinence or rude behaviour towards the teachers, physical violence, intemperance and serious form of misbehaviour with other students.(b)Corporal punishment shall not be inflicted on the students who are in ill health.(c)Where corporal punishment is imposed, it shall not be severe or excessive and shall be so administered as not to cause bodily injury.(d)Where cane is used for inflicting any corporal punishment, such punishment shall take the form of strokes not exceeding ten, on the palm of the hand.(e)Every punishment inflicted on a student shall be recorded in the Conduct Register of such student.
