Section 5(2) in The U.P. Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978
(2)The management shall deposit in the said account by such data as may be specified by general or special orders by the Education Officer, eighty-five per cent, or where the State Government or an officer authorised by the State Government having regard to the money required to be disbursed, directs a higher percentage, then such higher percentage as it or he may direct, of the amount received from the students as fees which in accordance with the general or special orders of the State Government in that behalf and for so long as such orders are not made in accordance with the directions of the Inspector, form part of the maintenance fund :Provided that where the said percentage of fees is not deposited as aforesaid, the Education Officer may, by order, prohibit the management from making any realisation of fees from the students and thereupon, the Education Officer may recover the fees (either through the teachers of the institution or in such other manner as he thinks fit), directly from the students and shall deposit the fees so recovered in the said account.
