Section 6 in Goa State Library (Financial Assistance) Amendment Rules, 1998
6. Withholding or withdrawal of Grant-in-aid.
- Failure to comply with the Grant-in-aid rules or any orders issued by Director of School Education, for unsatisfactory management of the Library or any other defaults etc., may result in withholding part or whole of the grants ordinarily payable to the Library. The grants already released to the defaulter management or Panchayat, if found misused, violating the conditions prescribed under these rules, the Director of Education shall recover the amount so released either in the form of assets acquired out of State Grants or in the manner considered to be appropriate by the Government.
