Section 11 in Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
11. Non-compliance with order or direction.
- Without prejudice to any other action, that may be taken under any other provision of this Act, the failure to carry out any orders of the School Tribunal or of any direction of the Director under this Act, the State Government may take such action as it may think fit including stoppage of the grant-in-aid.
