Section 11 in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983
11. Direction in regard to payment of salary.
- If the President, Secretary or the person authorised by the governing body of the institution does not make payment of the salary to the teachers and employees at the institution before the date specified in sub-section (1) of Section 3 or such earlier day of the month next following the month or part thereof as may be specified by the State Government by a general or special order, the Education Officer shall direct the President, Secretary or the person authorised, to make payment within a period of seven days from the date of such direction. If the person to whom direction is issued, fails to make payment in accordance with the direction, the Education Officer shall, report the matter to the officer specified by the State Government under the proviso to sub-section (2) of Section 37 of the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 as amended by the Schedule of the Act, for taking necessary action.
