Section 150 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
150.
The governing body of any institution receiving a grant under this Chapter shall refund the grant or a portion of it as specified below if the land or building in respect of which the grant was made ceases to be used for educational purposes approved by Government within a period of 30 years from the date of payment of the grant where the grant does not exceed Rs. 50,000; 50 years from the date of the payment of the grant where the grant exceeds Rs. 50,000 but does not exceed one lakh and 99 years from the date of payment of the grant where the grant exceeds one lakh of rupees. The amount to be refunded shall bear the same proportion to the total grant as the unexpired portion of the period for which the building or land is secured against diversion bears to the total period. If the governing body fails to make such refund, the Government may recover the amount by such means as they think fit.Equipment Grant Application For Aid
