Section 4(i) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
(i)In case the management fails without sufficient reason to pay the amount, if any, specified in the order of the appellate authority, the Director may deduct it from the next grant-in-aid and. if necessary, from subsequent grant-in-aid bills also and pay the person concerned on behalf of the management. This would be deemed to be a payment to the management of the institution itself.
