Section 8(f) in The Revised Rules for the Award of Merit-Cum-Means Scholarship by the Government of Rajasthan to Rajasthani Students Studying in Sainik School, Chittorgarh
(f)If after the award of scholarship, the income affidavit or other particulars such as domicile, date of birth of the boy etc. are found incorrect for false, the boy will be expelled from the school and the parents/guardians shall be required to refund the entire amount of scholarship received by the boy in one lump sum. In case he fails to repay, the whole amount can be recovered from him as arrears of land revenue under PDR Act or any other law in force and or other penalty as may be imposed by the Government.
