- [Where the Committee concerned constituted in G.O.Rt.No. 220, Education (SSE-I) Department, dated the 24th February, 1988 as modified in G.O.Rt. No. 124, Education (SSE-I) Department, dated the 27th January, 1989 and the Government Memo. No. 245/SSE-I/89-I, Education Department, dated the 10th February, 1989] [Amended by Act No. 23 of 1989.] is of the opinion that an educational institution has received grant-in-aid without satisfying the conditions for such grant, the Government may, by order direct the educational institution to refund the grant received by it within such time either in one lumpsum or in such number of instalments as may be specified in the order, failing which it shall be competent for the Government to recover the grant-in-aid in the same manner as an arrear of land revenue :Provided that no order under this section shall be made unless the management of the concerned educational institution has had an opportunity of making a representation.
