Section 13 in The U.P. High Schools And Intermediate Colleges (Payment Of Salaries Of Teachers And Other Employees) Act, 1971
13. Exemption in relation to institutions maintained by local authorities etc. -
Nothing in this Act, shall apply to institutions maintained [* * *] [The words 'by a local authority or' omitted by U.P. Act No. 26 of 1975.] by a railway administration or any industrial undertaking owned or controlled by the Government of India or the State Government.
