Section 42 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
42. Implementation of Orders in Appeal.
- If the managing Committee neglects or fails to make payment to the employee which has become due in view of the orders passed in appeal, the Director of Education shall be empowered to deduct such amount from the grant-in-aid payable to the institution and disburse the same to the employee concerned. Such payment to the employee shall be regarded to be a payment made to the institution as grant-in-aid under these rules.
