Section 3(5) in The United Provinces District Boards Primary Education Act, 1926
(5)If a board when called upon makes default in submitting a scheme or after a scheme has been sanctioned omits to make adequate provision for compulsory primary education in accordance with a scheme as sanctioned or to bring into operation or to continue to keep in operation such scheme, the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may, after due inquiry, appoint a person to submit the scheme or to bring it into operation or to continue to keep it in operation, as the case may be, and the expense thereof shall be paid by the Board to the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).]. If the expense is not so paid, the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may make an order directing any person who has, for the time being, custody of any moneys on behalf of the board as banker or in any relation, to pay such expense from such moneys as he may have in his hands or may from time to time receive, and such person shall be bound to obey such order.
