Section 151(2) in The Delhi School Education Rules, 1973
(2)Development fee may be charged at such flat rate as may be specified by the Director and shall be utilised for one or more of the following purposes, namely :-(a)appointment of additional or more qualified teachers in excess of the number admissible under the rules relating to post-fixation or aid;(b)provision for teaching of special subjects approved by the Director for which no aid is admissible under these rules;(c)purchases of any special teaching or audio visual aids and other equipments which are not possessed by the school;(d)provision of special amenities to students, such as, additional fans, supply of cool drinking water, provision of materials for hobbies, craft and medical aid.
