Section 19 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
19.
The Director/Collectors of the districts may at his/their discretion issue orders for retention or utilisation of the grant for any further specific period which shall not be beyond the date of expiry to the period of one year from the date of sanction. If the Director/ Collectors of the districts considers that there is no justification for retaining the amount he may direct the grantee institution to refund the amount in full or the unspent balance thereof, as the case may be, within a period to be specified by him/them.
