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State of Meghalaya - Section

Section 11 in The Meghalaya School Education Act, 1981

11. Salaries of employees.

(1)The scale of pay and allowances and other prescribed benefits of the employees of a recognised private school shall be determined by the State Government by general or special order issued from time to time in this behalf.
(2)The managing committee of every aided school shall deposit its shares towards pay and allowances and other prescribed benefits with the prescribed authority in such manner within such time as may be prescribed, and the prescribed authority shall disburse, or cause to be disbursed, within the first week of every moth, the salaries and allowances to the employees of the aided schools.