Section 15(3) in Rajasthan Non-Government Educational Institutions Act, 1989
(3)If the Secretary of the Managing Committee of an aided institution commits default in furnishing the statement under Section 12 or furnishes a statement which is false or incorrect in any material particular or acts in contravention of sub-section (1), the sanctioning authority may, after giving an opportunity of showing cause, withhold, stop or suspend aid to such institution.
