Section 10 in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
10. Reduction, withdrawal, withholding etc. of the grant.
- The grant-in-aid shall be liable to be withhold, reduced or withdrawn at the discretion of the sanctioning authority if in its opinion the institution has failed to satisfy any of the conditions enumerated in these rules but before any such action is taken under this rule, the management shall be informed and also be given an opportunity of showing cause against the charges levelled and action proposed to be taken against it.It will be open to the management to appeal to the Government against the order of the authority, withholding reducing or stopping the grants within two months from the date of the receipt of the said order.
