Section 9 in The Protection Of Civil Rights Act, 1955
9. Resumption or suspension of grants made by Government
.Where the manager or trustee of a place of public worship [or any educational institution or hostel] [Inserted by Act 106 of 1976, Section 11 (w.e.f. 19.11.1976).] which is in receipt of a grant of land or money from the Government is convicted of an offence under this Act and such conviction is not reversed or quashed in any appeal or revision, the Government may, if in its opinion the circumstances of the case warrant such a course, direct the suspension or resumption of the whole or any part of such grant.
