(7)In case of default or non-implementation by the Managing Committee of any provision of the Scheme, the Director shall have the right to deduct any amount that may be found due to the Managing Committee out of the amount of grant-in-aid due to the Managing Committee and may suspend the grant-in-aid to the concerned privately managed recognised aided school and may also remove the name of such school from the grant-in-aid with the prior approval of the Government.
