The Delhi School Education Act, 1973

[Act No. 18 of 1973]

[9th April, 1973.]

Contents
Title	The Delhi School Education Act, 1973
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Establishment, Recognition, Management of, and Aid to, Schools
3.	Power of Administrator to regulate education in schools
4.	Recognition of schools
5.	Scheme of management
6.	Aid to recognised schools
Chapter III	School Property
7.	School property
Chapter IV	Terms and Conditions of Service of Employees of Recognised Private Schools
8.	Terms and conditions of service of employees of recognised private schools
9.	Employees to be governed by a Code of Conduct
10.	Salaries of employees
11.	Tribunal
12.	Chapter not to apply to unaided minority school
Chapter V	Provisions Applicable to Unaided Minority Schools
13.	Power to prescribe minimum qualifications for recruitment
14.	Power to prescribe Code of Conduct
15.	Contract of service
Chapter VI	Admission to Schools and Fees
16.	Admission to recognised schools
17.	Fees and other charges
18.	School Fund
19.	Affiliations
Chapter VII	Taking Over the Management of Schools
20.	Taking over the management of schools
21.	Section 20 not to apply to minority schools
Chapter VIII	Miscellaneous
22.	Delhi Schools Education Advisory Board
23.	Delegation of powers
24.	Inspection of schools
25.	Jurisdiction of civil courts barred
26.	Protection of action taken in good faith
27.	Liability of manager to punishment
28.	Power to make rules
29.	Power to remove difficulties