Section 53(3) in Bombay Primary Education Act, 1947
(3)If the expenses and remuneration are not paid the [State] Government may make an order directing the officer-in-charge of the treasury or the bank or society in which the primary education fund is kept or the whole or portion thereof is deposited or lent at interest, to pay such expense and remuneration from such moneys as may be standing to the credit of the school board in such treasury or bank or society or as may from time to time be received from or on behalf of the school board by way of deposit by such treasury or the bank or society and such officer or the bank or society shall be bound to obey such order. Every payment made in pursuance to such order shall be a sufficient discharge to such officer, bank or society from all liabilities to the school board in respect of any sum or sums so paid by him or out of moneys so received or standing to the credit of the school board in such treasury or the bank or society.
