Section 11(3) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
(3)It shall be lawful for the Tribunal to recommend to the State Government that any dues directed by it to be paid to the employee, or in case of an order to reinstate the employee any employments to be paid to the employee till he is reinstated, may be deducted from the grant due and payable or that may become due and payable in future, to the Management and be paid to the employee direct.
