Section 98 in Regulations Under the U.P. Intermediate Education Act, 1921
98.
(1)The Management shall implement the decision of the [Appellate Authority] within two months of its being communicated to it. In default the Inspector/Regional Inspectress may, without prejudice to any other cause open to him or to any other authority or the employee, enforce it in so far as it may be, by making payment out of the grant-in-aid of that institution.(2)Failure of the Management to implement the decision of the [Appellate Authority] within the aforesaid period shall be deemed to be a defect within the meaning of sub-section (2) of Section 16-D of the Intermediate Education Act.
