Section 9 in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions
9. Stoppage and Reduction.
- The grant-in-aid shall be liable to be reduction or stopped in cast of non-observance of any of the conditions enumerated in Rule No. 8 above or mismanagement of the temple or institution or in case of bad conduct or physical disability of the Mahant or the Pujari.
