Section 2 in Grant-in-Aid Code of the Tamil Nadu Educational Department
2. Reservation of discretion by Government.
- (i) The Government reserve to themselves, anything in the rules of this Code, notwithstanding the right to refuse or to withdraw any grant at their entire discretion.(ii)Grants will, ordinarily, be withdrawn from a manager if he or any of the teachers employed by him takes part in political agitation directed against the authority of Government or inculcates opinions tending to excite feelings of political disability or disaffection among the pupils.(iii)Payments of all grants will be subject to audit, and in the event of an objection being upheld, the management concerned may be called upon to refund the amount paid of such portion of it as the Government may decide. Such refund may be made either by adjustment in any other grant payable to the school or in such other manner as the Government may deem fit.(iv)In cases where the managements of aided educational institutions (other than primary schools) do not pay dearness allowance at Government rates to the staff under their control, the Director shall carry out investigation into the financial position of the institutions and if, after such investigation, he is satisfied that the managements can afford to pay the allowance at Government rates shall direct the managements concerned to pay the allowance at Government rates. If even after the issue of such a direction, the managements receiving grants from State funds do not pay the allowance at Government rates, the grant payable to them may be withheld either in full or in part. The refusal of the payment of the allowance at Government rates by managements which do not earn any teaching/staff grants may be considered as valid reason for the withdrawal of recognition.(v)The Director shall have power to refuse grants to any institution which directly or indirectly encourages propaganda calculated to bring into hatred, ridicule or contempt the beliefs and practices of any religion.
