Section 60E in Uttar Pradesh State Universities Act, 1973
60E. Liability in respect of Salary
. - [(1) The State Government shall be liable for payment of salaries against such posts of teachers and employees of every such college that was taken in grant-in-aid list by the State Government on or after March 31, 1975 :Provided firstly that the Director of Higher Education or an officer authorised by him to sanction grant-in-aid to the college has paid the salary against such posts within one year after the college was taken in grant-in-aid list:Provided secondly that the posts in a grant-in-aid college which were created after the college was taken in grant-in-aid list with the permission of the Director, Higher Education or by the State Government and were duly filled with the approval of the Director of Higher Education or an officer authorised by him after March 31, 1975 :Provided thirdly that the State Government shall not be liable for payment of salaries of teachers and employees of a colleges where permission to create posts was granted by the Director of Higher Education or by the State Government on the condition that the Management of the respective college shall bear the liability of payment of salary against the posts so created :Provided fourthly that the colleges in which affiliation for certain number of subjects of undergraduate and post-graduate courses has been accorded by the Chancellor under self-financing scheme, the State Government shall not be liable to pay salary of teachers and employees appointed in connection with imparting instruction in such course.] [Substituted by Section 6 of Uttar Pradesh Act No. 1 of 2004 (w.e.f. 11.7.2003).](2)The State Government may recover any amount in respect of which any liability is incurred by it under sub-section (1) by attachment of the income from the property belonging to or vested in the college as if that amount were an arrear of land revenue due from such college.(3)Nothing in this section shall be deemed to derogate from the liability of the college for any such dues to the teacher or employee.
