10B. [ Certain institutions net entitled to aid. [Inserted by the Orissa Education (Amendment) Act, 1978 (Orissa Act 13 of 1978), section 3.]
- Without prejudice to any other provision of this Act, no educational institution shall be entitled to receive any and or grant from the State Government if its managing committee or Governing Body or Secretary acts in contravention of the provisions of sections 10-C and 10-D or of any order issued thereunder and the recognition granted to the educational institution may, on such contravention, be withdrawn by the State Government.
