Section 3 in The U.P. Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978
3. Payment of salary within time and without unauthorised deductions. -
(1)Notwithstanding any contract to the contrary, the salary of a teacher or other employee of an institution in respect of any period after the appointed day, shall be paid to him before the expiry of the twentieth day, or such earlier day as the State Government may, by general or special order in that behalf appoint, or the month next following the month in respect of which or any part of which, it is payable.(2)The salary shall, subject to the provisions of sub-section (3), be paid without deductions of any kind except those authorised by the rules made under this Act or by any other law for the time being in force.(3)Where the salary of a teacher or other employee of an institution is not paid in accordance with sub-section (1) due to any default on the part of the management, the Inspector may, without prejudice to any other provisions of this Act, pay or cause to be paid within ten days from the date mentioned in that sub-section such salary from the moneys credited to the account mentioned in sub-section (1) of Section 5 at the rate of salary last drawn by such teacher or employee, as the case may be, and in case of fresh appointment at the rate of minimum of the pay scale in which he has been appointed, and any adjustment in respect of such payment shall, thereafter, be made as soon as possible.
