Section 14(a) in The Orissa Loan Stipend Fund Rules
(a)(i)Recoveries shall commence on the month following expiry of one year from the successful completion of the study for which the loan is advanced ; provided that in case the borrower secures an employment within this period, the recovery shall begin from the month following that in which employment is secured, if this be earlier.(ii)In cases where the loanee secures an employment, the instalments be as per the terms of the bond executed by him.(iii)The rate at which a loanee who has not secured a salaried employment will repay towards the loan and the number of instalments in which complete repayment shall be made shall, unless otherwise ordered by Government, be the same as for persons of equivalent qualification who have secured employment under Government :
