Section 6(1) in The U.P. Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978
(1)Where on the basis of an inspection of an institution or its records or otherwise, the Education Officer is satisfied that the management has committed default in complying with any direction given under Section 4 or with the provisions of Section 3 or Section 5, he may through the Inspector, recommend to the Regional Deputy Director, Education, that action be taken against the institution under sub-section (2).
