Section 154 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
154.
If an institution which has received aid under this head ceases, within five years from the date on which the grant was drawn, to use the equipments for educational purposes approved by the Department, the Government shall be at liberty to purchase the articles towards the supply of which the grant was given, at a valuation to be made by an officer to be deputed by the Government for the purpose.When the Government purchase the articles at the valuation so fixed, the amount to be paid to the management should be only the excess of the valuations over the amount already given as grant towards their original purchase. Alternatively, the Government may direct that the articles should be sold in auction, in which case the proceeds shall be paid into the Government Treasury provided that if the proceeds exceed the amount of grant already paid towards the purchase of the articles, the difference shall be payable to the management of the school.
