Section 9 in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983
9. Salary to be deposited in the Accounts.
(1)The Principal/Headmaster concerned shall prepare the pay bills of the teachers and other employees of the institution in Form I before the 20th of the salary month, wherein the amount of salary payable to every employee and deductions to be made therefrom shall be shown. The pay bill shall be countersigned by the representative nominated by the Management.(2)The Principal/Headmaster concerned shall prepare a treasury cheque of the total amount payable as per the pay bill to all employees in the name of the Branch Manager/Post Master of the Bank/Post Office with which accounts have been opened in pursuance of Rule 8, and it shall be signed by the representative nominated by the Management and the Education Officer concerned. Where the State Government have authorised only the Education Officer for the operation of the Institutional fund under the provisions of sub-rule (3) of Rule 5, the signatures of the representative nominated by the management shall not be necessary on the cheque.(3)The cheque, alongwith the pay bills, shall be submitted by the 20th of the salary month to the Education Officer who shall examine the pay bill and the cheque. While examining the pay bill, the Education Officer shall inter alia ensure,-(a)Whether the names of all those teachers and other employees whose salaries have been shown in the pay bill, have been included in the pay slip issued by the grants sanctioning officer or not and whether their pay scales and salaries have been shown in the pay bill according to the pay slip or not;(b)Whether there is any teacher or employee whose name has been included in the pay slip for payment of salary but whose name has been omitted from the pay bill without adequate reasons;(c)Whether the pay bill has been prepared and submitted by the Principal/Headmaster to the Education Officer within the prescribed period or not. If there has been delay in submission, whether the reason, therefor has been shown and is satisfactory;(d)Whether the pay bills and cheques are in accordance with the rules/directions made/issued therefor.(4)If the Education Officer, after examining the pay bills and cheques as above, finds that there is any mistake in the pay bills or cheques, he shall show it in the margin of the pay bills and shall return them to the Principal/Headmaster for correction, but as far as possible, the same pay bill shall not be returned more than once. If, after examination, it is found that the pay bills and cheques are correct, he shall sign the cheques and pay bills and return the pay bills and cheques to the Principal/Headmaster concerned.(5)If there is any dispute regarding the payment of salary to any teacher/employee, the payment of salary to other teachers/employees will not be withheld. The salary of such teacher/employee shall be disbursed by preparing a separate pay bill after obtaining due orders of the Grants Sanctioning Officer.(6)After completing action under sub-rule (3) above, the Principal/Headmaster shall send the cheque drawn on the personal deposit account not later than 27th of the salary month alongwith a sheet indicated in Form II (which shall be in duplicate) to the Branch Manager/Post Master of the Branch of the Bank/Post Office. The name of every employee, his account number and the amount which is to be deposited in his account will be shown in this sheet.(7)On the basis of the sheet, indicated in Form II the Branch Manager/Post Master shall get the cheque drawn on the personal deposit account encashed every month by the 5th of the salary payment month from the treasury/sub-treasury and shall deposit the net amount payable to every employee in the account of the employee concerned every month. The Branch Manager/Post Master shall affix the seal of the Bank/Post Office on the duplicate copy of Form II received from the Principal/Headmaster and sign it and send it to the Principal/Headmaster concerned by the 10th of the salary payment month. The copy returned shall be kept in the office of the Principal/Headmaster with the office copy of the pay bill as payment voucher.(8)A pay slip shall be given to every teacher/employee in Form III by 15th of the salary payment month by the Principal/Headmaster wherein the pay and allowances for the salary month and the deductions made from his salary and the amount deposited in his bank account in the salary payment month will be shown.
