Section 36 in Tamil Nadu Private Schools (Regulation) Act, 2018
36. Payment of grant.
(1)The Government may, subject to such conditions as may be prescribed, continue to pay grant to the private school which has been already receiving grant from the Government, before the date of commencement of the academic year 1991-1992 at such rate and for such purposes as may be prescribed.Explanation. - For the purposes of this sub-section, private school which has been receiving grant from the Government shall also include a private school receiving grant from the Government only in respect of any class or course or medium of instruction, as the case may be.(2)The Government may withhold permanently or for any specified period, the whole or part of any grant referred to in sub-section (1) in respect of any private school,-(a)which does not comply with any of the provisions of this Act or the rules made or directions issued thereunder in so far as such provisions, rules or directions are applicable to such private school; or(b)in regard of which the pay and allowances payable to any teacher or other person employed in such private school are not paid to such teacher or other person in accordance with the provisions of this Act or the rules made thereunder; or(c)which contravenes or fails to comply with any such condition as may be prescribed:Provided that before issuing an order withholding the grant under this sub-section, the competent authority shall give the educational agency an opportunity of making representation.
