9. Salary of teachers, etc. And grants to aided schools.
(1)The Government shall pay the salary of all teachers in aided schools direct or through the Headmaster or Headmistress or Principal orVice-Principal, as the case may be, of the school.(2)The Government shall pay the salary of the non-teaching staff of the aided schools appointed before the 31st May 1957 and continuing in office at the commencement of this section on the scale applicable to them immediately before the 31st May 1957, it shall be competent for the Government to prescribe the number of persons to be appointed in the non-teaching establishment of aided schools, their salaries, qualifications and other conditions of service. The salary of the persons appointed in the non-teaching establishment in accordance with the rules so prescribed shall be paid by the Government.(3)The Government may pay to the Manager a maintenance grant at such rates as may be prescribed.(4)The Government may make grants-in-aid for the purchase, improvement and repairs of any land, building or equipment of an aided school.[As amended by THE KERALA EDUCATION (AMENDMENT) ACT, 2021 ]
