Section 33(2) in Grant-in-Aid Code of the Tamil Nadu Educational Department
(2)The Director may deduct from the grant payable to an institution such amount as may be due to the teachers from the management for direct (disbursement to the teacher concerned should, the management fail in the discharge of its obligations to a teacher under its employ by non-adherence to the terms of agreement entered into under rule 12(i) of the Tamil Nadu Educational Rules.(G. O. Ms. No. 2460, Education, dated the 7th November 1947)
