(3)Government reserve to themselves the power, in the event of a breach of the above conditions, either to have the defect remedied or, in the last resort, to resume the land and recoup themselves for the grant of money. In the event of a dispute as to whether there has been a breach of the conditions, or as to whether the defect has been remedied, the decision of the State Government shall be final. If it is necessary to resume the land, compensation may have to be paid to the school authority. After resumption; Government will either carry on the school under different management, or otherwise dispose of the property as they think fit. If the grant is one of money only and if the school authority fails to repay the amount, then Government will, at their option, either take over the property on payment of compensation (including the value of the site if the land does not belong to Government), or cause the property to be sold and recoup themselves from the proceeds. Whenever a condition involves the payment of compensation for buildings or land, provision should be made for the appointment of two arbitrators, one to be nominated by the Director and the other by the school authority. If the arbitrators fail to agree, they will appoint an umpire, whose decision will be final. If the school authority fails to nominate an arbitrator, the decision will rest with the Director.
