Section 7 in The Punjab Local Authorities (Aided Schools) Act, 1959
7. Liability of local authorities in certain matters to remain unaffected.
- Nothing contained in this Act shall affect the liability, including the liability in respect of salaries and allowances of the persons employed in or in connection with the aided schools by local authorities before the commencement of this Act for and in connection with the maintenance, management or control of aided schools.
