Section 43 in Uttaranchal School Education Act, 2006
43. Payment of salary within time and without unauthorized deduction.
(1)Notwithstanding any contract to the contrary, the salary of a teacher or other employee of, an Institution receiving maintenance grant from the State Government in respect of any period from the day of the commencement, shall be paid to him before the expiry of the twentieth day, or such earlier day as the State Government may by general or special order in that behalf appoint, of the month next following the month in respect of which or any part of which, it is payable.(2)The salary shall subject to the provision of sub-section (3), be paid without deduction of any kind except those authorized by the regulations or by any rules made under the Act or by any other law for the time being in force.(3)where the salary of a teacher or other employee of an institution is not paid in accordance' with sub-section (1) due to any default on the part of the management, the District Education Officer may, without prejudice to any other provisions' of this Act, pay or cause to be paid within ten days from the date mentioned in that sub-section such salary from the moneys credited to the account mentioned in section 45 at the rate of salary last drawn by such teacher or employee as the case of may be, and in case fresh appointment at the rate of the minimum of the pay scale in which he has been appointed, and any adjustment in respect of such payment shall, thereafter be made as soon as possible.
