Section 6A in The Maharashtra Educational Institutions (Management) Act, 1976
6A. Obligation of Management to pay to Government expenditure on remuneration of Administrator and allowances of Advisory Committee and share of other expenditure of the institution.
(1)Where the management of any institution is taken over under section 3, —(a)the expenditure on the remuneration of the Administrator and on the allowances to the members of the Advisory Committee shall be paid monthly by the Management from the funds of the institution,(b)the proportionate share of the expenditure of the institution, which the Management would have had to meet in any year, if the management of the institution had not been taken over, shall initially be borne and paid to the Administrator by the State Government, but the Management shall, on demand made by the Administrator, pay from the funds of the institution annually to the State Government the share of the expenditure so borne and paid by the State Government : Provided that, the management shall not be liable to bear inadmissible expenditure incurred by the Administrator, if any.(2)If any default is made by the Management in making any such payment in time, the amount due may be recovered by the State Government from the Management as an arrear of land revenue.(3)If there is any doubt or dispute regarding the liability of the Management to pay any amount under this section, the question shall be referred for the decision of the State Government and the decision of the State Government thereon shall be final and conclusive :Provided that, the management shall be given reasonable opportunity of being heard before taking such a decision.
