Section 29 in Rajasthan Non-Government Educational Institutions Act, 1989
29. Pay and allowances of employees
. (1) The scales of pay and allowances except compensatory allowances with respect to all the employees of an aided institution shall not be less than those prescribed for the staff belonging to similar categories in Government institutions.(2)Notwithstanding any contract to the contrary, the salary of an employee of a recognised institution, for any period after commencement of this Act, shall be paid to him by the management before the expiry of the fifteenth day or such earlier day, as the State Government may, by general or special order appoint, of the month next following the month in respect of which or part of which it is payable :Provided that if at any time the State Government deems it fit, it may prescribe a different procedure for payment or salary and allowances.(3)The salary shall be paid without deductions of any kind except those authorised by the rules made under this Act or by any other law for time being in force.
