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State of Tamilnadu - Section

Section 137 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State

137.

The director, may, on the report of the Inspector, after inquiry, withhold, reduce or suspend the grant on account of falsification of registers or misrepresentation regarding fees, attendances or other matters, or violation of any of the conditions of recognition or aid, or other proved fraud or irregularity.The Director may deduct from the grant payable to an institution such amount as may be due to the teachers from the management for direct disbursement to the teacher concerned, should the management fail in the discharge of its obligations to a teacher under its employ by non-adherence to the terms of agreement entered into under Article 14(n).