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State of Tamilnadu - Section

Section 36 in Grant-in-Aid Code of the Tamil Nadu Educational Department

36. Penalties.

- The Director may, on the report of the inspecting officer or auditor after enquiry, withhold, reduce or suspend the grant on account of falsification of the registers, or misrepresentation regarding fees, attendance or other matter or violation of any of the conditions of recognition or aid, or other proved fraud or irregularity.