Section 17(7) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(7)In case of default or non-implementation by the Management of any provision of these rules, the Director shall have right to deduct any amount that may be found due to the Management out of the amount of grant-in-aid and may suspend the grant-in-aid to the concerned aided school and may also remove the same of such school from the grant-in-aid list with the prior approval of the Government.
