Section 56 in Grant-in-Aid Code of the Tamil Nadu Educational Department
56. Claims of the Government.
- The manager of any institution receiving a grant under this chapter shall refund the grant or a portion of it as specified below, if the land or building in respect of which the grant was made ceases to be used for educational purposes approved by the Government within a period of thirty years from the date of payment of the grant, where the grant does not exceed fifty thousand rupees, fifty years from the date of payment of the grant where the grant exceeds fifty thousand rupees but does not exceed one lakh and 99 years from the date of payment of the grant where the grant exceeds one lakh of rupees. The amount to be refunded shall bear the same proportion to the total grant as the unexpired portion of the period for which the building or land is secured against diversion bears to the total period. If the manager fails to make such refund, the Government may recover the amount by such means as they think fit.
