Section 50 in Uttaranchal School Education Act, 2006
50. Liability in, respect of salary.
(1)The State Government shall be liable for payment of salaries of teachers and employees of every institution receiving I maintenance grant from the State Government due in respect of any period from the date of the commencement of this Act.(2)The State Government may recover any amount in respect of which any liability is incurred by it under sub-section (1) by attachment of the income from the property belonging to or vested in the institution as if that amount were an arrear of land revenue due from the institution receiving maintenance grant from the State Government.(3)Nothing in this section shall be deemed to derogate from the liability of the institution for any such dues to the teacher or employee.
