Section 15 in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996
15.
(i)The lessee will not be entitled to transfer the site or the building in any manner nor by way of general power of Attorney.(ii)If at any later stage it is found that the allotment of site has been obtained fraudulently by furnishing false information or suppressing true facts, the allotment shall be liable to be cancelled by the Estate Officer and apart from cancellation of the site the lessee shall be liable to criminal action.
