Section 15(2) in Puducherry School Education Act, 1987
(2)The Government may withhold permanently or for any specified period the whole or part of any aid referred to in sub-section (1) in respect of any private school, -(a)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 school, or(b)in respect of which the pay and allowances payable to any teacher or other person employed in such private school are not paid to such teacher or other person in accordance with the provisions of this Act or the rules made thereunder, or(c)which contravenes or fails to comply with any such conditions as may be prescribed.
