Section 5(1) in The U.P. Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978
(1)The management of every institution shall for the purpose of disbursement of salaries to its teachers and employees open in a Scheduled Bank or a Co-operative Bank a separate account to be operated jointly by a representative of the management and by the Education Officer or such other officer as may be authorised by the Education Officer in that behalf:Provided that after the account is opened, the Education Officer may, if he is, subject to any rule made under this Act, satisfied that it is expedient in public interest so to do, instruct the Bank that the account shall be operated by the representative of the management alone, and may at any time revoke such instruction :Provided further that in the case referred to in the proviso to sub-section (2), or where a difficulty arises in the disbursement of salaries due to any default of the management, the Education Officer may instruct the Bank that the account shall be operated only by himself or by such other officer as may be authorised by him in that behalf and may at any time revoke such instruction.
