Section 6(4) in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977
(4)(a)If any falsification of account or misuse of the amount of grant paid to any minority school is found or reported and if, after due enquiry by the Chief Educational Officer in respect of Pre-primary/primary/middle schools or the Joint Director of School Education (Secondary Education) in respect of high School/Training Institute special/Anglo-Indian Schools. It is found that falsification of account or misuse of the amount of grant is proved, the such minority school shall not be eligible for further grant.(b)Before refusing further grant underclause (a) the management of such minority school shall be given an opportunity of making its representation.
