Section 3 in The Maharashtra Educational Institutions (Transfer of Management) Rules, 1972
3. Payment of salary and allowances to employees etc.
(1)Where any directions have been issued under section 4 requiring any educational institution to pay the salaries of its employees as specified in the pay bill,-(a)the Principal Officer shall open an account in the name of the institution in such District Co operative Bank or Nationalised Bank which is near the Principal Office of such institution;(b)the account shall be operated jointly by the Principal Officer and the Education Officer;(c)the Principal Officer shall be responsible to see that every employee of the institution also opens an account in his name in the same Bank in which the Principal Officer has opened the account under clause (a);(d)All fees realised by the institution and the amount of salary grant paid to the institution shall be created by the Principal Officer in such Bank account;(e)All sums so created in the Bank account of the institution shall be utilised exclusively for the purpose of disbursement of monthly salaries and allowances of the employees of the institution.(2)The Principal Officer shall prefer a quarterly bill to the Education Officer for advance salary grant before the 10th day of the month in which the quarter commences, indicating the balance in the bank account of the institution and the fee receipts realisable during the quarter.(3)The Education Officer shall pass the advance salary grant bill after due verification and obtain the necessary payment order from the Government Treasury. He shall then forward the payment order to the Bank concerned in which the institution has its account, for realising the amount of the bill and crediting it to the Bank account of the Educational Institution. If, however, the Education Officer obtains a cheque for the amount of advance salary grant from the Government Treasury, the cheque should be credited into the bank account of the institution in whose favour such cheque has been issued.(4)The institution shall prepare a cheque on the bank where it has opened its account for the monthly salary and allowances of the employees of the institution and forward the same to the Education Officer for his signature on or before the 25th day of the preceding month. The Education Officer shall then forward the cheque to such Bank.(5)The institution shall furnish along with the cheque a statement in quadruplicate giving full particulars about the name of each employee of the institution, the amount of salary and allowances payable to him (after taking into account factors such as leave, provident fund and other deductions, if any) and his individual Bank account number.(6)The Education Officer shall then forward the cheque and the three copies of the statement received from the institution to the Bank concerned together with an advice for transferring and crediting the amount of salary and allowances due to every employee into his individual bank account.(7)The Education Officer shall then request the Bank concerned to return one copy of the Statement to the educational institution and another copy to the Education Officer, after transferring the amount and crediting it to the individual accounts of the employees as indicated in the Statement,Explanation. - For the purpose of this rule "quarter" means the quarter commencing on the 1st day of April, 1st day of July, 1st day of October and the 1st day of January of any year.
