Section 125 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
125.
The Government reserve to themselves, anything in the articles of this Code notwithstanding, the right to refuse or to withdraw any grant at their entire discretion.Payments of all grants will be subject to audit and in the event of an objection being upheld, the management concerned may be called upon to refund the amount paid or such portion of it as the Government may decide. Such refund may be made either by adjustment in any other grant payable to the school or in such other manner as the Government may see fit.
