Section 5(4) in The U.P. High Schools And Intermediate Colleges (Payment Of Salaries Of Teachers And Other Employees) Act, 1971
(4)No money credited to the said account shall be applied for any purpose except the following, namely :(a)payment of the said salaries falling due for any period after March 31, 1971;(b)credit of the institution's contribution, if any, to the provident fund accounts of the teachers and employees;and such portion of the balance in the accounts at the end of the month of July each year as exceeds the aggregate of one month's salary of the teachers and employees of the institution after meeting the liability for payment of their salaries for the period for which fees have been realised from the students shall be made over to the management for expenditure on the institution;(c)[ such other expenditure for the purposes of the institution as may be directed by the State Government or by an officer authorised by the State Government in that behalf;] [Inserted by U.P. Act No. 26 of 1975.]
