Section 20 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
20.
(1)The grant shall be utilised only for the purpose for which it has been sanctioned and no diversion shall be admissible without prior approval of the Government.(2)If at any stage the Director/Collectors of the districts is not satisfied about the proper utilisation of the grant, he may direct that the grant paid shall be refunded within such time as he may specify.
