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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(5)(d) in Punjab Privately Managed Recognized Affiliated Aided Colleges (Pension and Contributory Provident Fund) Rules, 2002

(d)In case of default or non-implementation of any provision of these rules by the Managing Committee the Director on the recommendation of the Trust shall have the right to deduct any amount that may be found due from the management, out of the amount of the grant-in-aid to the concerned college and may also remove the name of such college from the grant-in-aid list with the prior approval of the Government.