Section 6(4) in The U.P. Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978
(4)On an order being made under sub-section (3), the Authorised Controller shall, to the exclusion of the management and subject only to the directions, if any, of the Regional Deputy Director, Education, the Director of the State Government, exercise all the powers and perform all the functions of the management, including management of the property belonging to or vested in the institution and in particular operate singly the Bank Account referred to in Section 5 :Provided that nothing in this section shall be considered to confer on the Authorised Controller the power to transfer any such property (except by way of letting from month to month in the ordinary course of management) or to create any charge thereon (except as a condition of receipt of any grant in aid of the institution from the State Government).
