Section 17 in The Orissa Cultural Grants Rules, 1995
17. Penal provisions.
(1)In the event of violation of any of the terms and conditions mentioned in the sanction order, the voluntary Organisation shall be liable to refund to the Government the entire sanctioned amount or such part thereof as may be mentioned in the notice of demand alongwith interest, failing which the entire amount together with interest shall be recoverable as a public demand under the provisions of the Orissa Public Demands Recovery Act, 1962.(2)A voluntary Organisation in respect of which there is reasonable suspicion of violation of any of the provisions of these rules and of the sanction order shall not be considered for further grants from the Government.General Provisions
