Section 44(5)(b) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(b)If there is any balance left of the amount deposited under sub-section (1) after payment under clause (a) of the pay and allowances referred to in that clause, such balance or, where no amount becomes due as aforesaid to such teacher or other person, the whole of the amount deposited under sub-section (1), shall be returned to the educational agency.