Section 43(3) in Uttaranchal School Education Act, 2006
(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.
