Section 7(h) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
(h)In all cases before or at the time the money granted is paid over, the grantee and the officer of the Government making the grant shall sign a written agreement to the effect that the grant is made and accepted subject to the condition as to presumption and all other conditions contained in these rules, the grantee undertaking to sell and registered under the Registration Act. In case grant has been made by the Government for the erection, purchase, improvement or repair of a building that building shall not be transferred or used at any time for any other purpose accept with the written permission of the Department. Ordinarily the Government shall have a prior lien on such a building for the recovery of the sum representing the grant-in-aid paid when the building is to be alienated or proposed to be used for purposes other than those for which its construction was undertaken. The decision as to what the market value of such building be, shall rest with the Government. The above condition shall be included invariably in the agreement referred to above.
