Section 7 in The Meghalaya School Education Act, 1981
7. Aid to recognised schools.
(1)The State Government may, subject to such conditions and in such manner as may be prescribed, pay to the Director, for distribution of aid to recognised private schools, such sum of money as Government may consider necessary :Provided that no existing school, receiving aid immediately before the commencement of this act, shall be eligible for the continuance of such aid unless it complies within such period as may be specified by the Director, with the conditions specified in the proviso to sub-section (2) of Section 5.(2)The authority competent to grant the aid may stop, reduce or suspend aid for violation of any of the conditions governing such aid as prescribed.(3)The aid may cover such part of the expenditure of the school as may be prescribed.(4)No payment out of the aid given for salary, allowances and provident fund of the employees of the school shall be made for any any other purpose.(5)No aid shall be given to a school the management of which has been taken over under Section 20.(6)No unrecognised school shall be eligible to receive any aid or other financial assistance from the Government.
