Section 24 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
24.
The assets created wholly or substantially out of the grant shall be subject to the condition that the same cannot, without prior sanction of the Government be disposed of, encumbered or utilised for purpose other than those for which the grant was sanctioned.Note - Assets for the above purposes shall mean (a) immovable property, and (b) movable property of a capital nature where the value exceeds Rs. 1,000.
