Section 6(i) in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
(i)In case the management fails without sufficient reason to pay the amount, if any, specified in the order of the appellate authority, the Department of Agriculture. Rajasthan may deduct it from the next grant-in-aid and if necessary, from subsequent grants-in-aid bills also and pay to the person concerned on behalf of the management. This would be deemed to be a payment to the management of the institution itself.
