Section 31(2) in Rajasthan Non-Government Educational Institutions Act, 1989
(2)In case the management of an aided institution fails to pay the salary of its employees as referred to in sub-section (1) or in Section 29, the Director of Education or any officer authorised by him may deduct such salary from the amount payable as the next grant-in-aid, or if necessary, from the amount of any subsequent grant-in-aid and pay to the staff such salary on behalf of the management. Such payment shall be deemed to be a payment of money to the management of the institution itself.
