Section 18 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
18. Stoppage, Reduction and Suspension of Grant.
- The grant-in-aid shall be liable to be stopped, reduced or suspended at the discretion of the sanctioning authority if in its opinion the management has failed to satisfy or abide by any of the conditions or to comply with any of the provisions enumerated in these rules or to manage the institution efficiently, but before any such action is taken under this rule, the management shall be given an opportunity of showing cause against the charges levelled and action proposed to be taken against it.
