Section 8(9) in The Orissa Consumer Welfare Fund Rules, 2007
(9)It shall have the power to demand the refund of grant from a grantee organisation or to declare an organisation ineligible for further grant in future in case of default in compliance with any of the conditions prescribed therefore. However, such organisation shall be given a reasonable opportunity of being heard before the demand for refund is made or the organisation is considered ineligible for further grant.
