Section 34(3) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
(3)The grant determined under this rule may further be reduced or even discontinued by the Chief Inspector of Certified Schools for any one or more of the following defaults or irregularities, provided that before doing so the District Association shall be given an opportunity to show cause why the grant may not be so reduced or discontinued.(i)for unsatisfactory conduct and management of the remand home or for unsatisfactory conduct and/or work of the staff directly recruited by the District Association, if the Association fails to take suitable corrective action within a reasonable period;(ii)for non-compliance to the satisfaction of the Chief Inspector of Certified Schools or the inspecting officers of any of the directions given by them;(iii)for not providing food and other amenities to the children under their care according to the standard laid down by Government in this behalf.The District Association may submit an appeal to Government against the order enforcing any cuts in or withdrawal of the grant made by the Chief Inspector of Certified Schools, provided such appeal is submitted within 30 days or the date of receipt of the order appealed against. The decision of Government thereon shall be final.
