Section 45(4) in Uttaranchal School Education Act, 2006
(4)No money credited to the said account shall be applied for any purpose except the following, namely: -(a)payment of the said salaries falling due for any period from the date of the commencement of this Act.(b)credit of the institution's contribution, if any, to the provident fund accounts of the teachers and employees;(c)such other expenditure for the purposes of the institution receiving maintenance grant from the State Government as may be directed by the State Government or an officer authorized my it in that behalf.And such portion of the balance in the account at the end of the month of July each year as exceeds the aggregate of one months.salary of the teachers and employees of the institution receiving maintenance grant from the State Government after meeting the liability for payment of their salaries for the period for which fees have been realized from the students shall be made over to the management for expenditure on the institution receiving maintenance grant from the State Government.
