(a)Subject to the provisions of Rule 6 no other consideration except merit shall be the criterion in deciding the grant of loan. In estimating merit the whole career of the candidate in colleges and schools and the results of the Board of Secondary and University Examinations and proficiency in subsequent academic and professional work shall be taken into consideration.(b)The candidate shall be required to furnish a certificate of good moral character from a respectable person and also a certificate from the principal of the institution in which he last studied.(c)Candidates shall be required to submit attested copies of mark sheets of different examinations alongwith their loan applications.
