Section 21 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
21.
If the grant is not utilised for the purpose for which it is sanctioned, or a portion of the grant remains unspent, it shall be refunded within the period contemplated in Rules 17 or 19 failing which it shall be recovered from the concerned Cultural Institution as a public demand under the provisions of the Orissa Public Demands Recovery Act, 1962.
