Section 10 in Tamil Nadu Private Colleges (Regulation) Act, 1976
10. Payment of grant.
(1)Subject to such rules as may be prescribed, the Government may pay to the private college grant at such rate and for such purposes as may be prescribed.(2)The Government may withhold permanently or for any specified period the whole or part of any grant referred to in sub-section (1) in respect of any private college-(i)which does not comply with any of the provisions of this Act or any rules made or directions issued thereunder in so far as such provisions, rules or directions are applicable to such private college, or(ii)in respect of which the pay and allowances payable to any teacher or other person employed in such private college are not paid to such teacher or other person in accordance with the provisions of this Act or the rules made thereunder, or(iii)which contravenes or fails to comply with any such conditions as may be prescribed.(3)Before withholding the grant under sub-section (2), the Government shall give the educational agency an opportunity of making its representations.
