Section 14(1) in The Haryana Affiliated Colleges (Security of Service) Act, 1979
(1)It shall be lawful for the Government to stop, reduce or suspend the grant-in-aid to an affiliated college for the violation of any of the provisions of this Act or the rule made thereunder or of any directive issued under Section 12, by the Managing Committee, Manager or any other authority charged with the administration thereof] :-
