Section 14 in The Haryana Affiliated Colleges (Security of Service) Act, 1979
14. [ Power to stop, reduce or suspend grant-in-aid or to make payment therefrom to employees in certain cases. [Proviso omitted by Haryana Act of 1982.]
(1)It shall be lawful for the Government to stop, reduce or suspend the grant-in-aid to an affiliated college for the violation of any of the provisions of this Act or the rule made thereunder or of any directive issued under Section 12, by the Managing Committee, Manager or any other authority charged with the administration thereof] :-(2)In the case of non-compliance of an order of a competent authority, or of any directive, issued under the Act, it shall be lawful for the Government to pay, out of grant-in-aid payable to the affiliated college such sum of money as is found to be due to any employee from such affiliated college or the Managing Committee.(3)[ Before taking any action under the section, the Government shall give a reasonable opportunity to such Managing Committee, Manager or authority concerned to show cause against the action proposed to be taken.] [Inserted vide Haryana Act No. 9 of 1982.].
