Section 9(2) in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992
(2)In order to secure proper and effective utilisation of the finances or resources or other assets of any educational institution in existence on the date of the commencement of this Act, it shall be competent for the Government to invoke the provisions of sub-section (1) and ascertain such finances, resources and assets of such educational institution and after such ascertainment to give such directions to the management as they deem fit.
