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State of Rajasthan - Act

The Revised Rules for the Award of Merit-Cum-Means Scholarship by the Government of Rajasthan to Rajasthani Students Studying in Sainik School, Chittorgarh

RAJASTHAN
India

The Revised Rules for the Award of Merit-Cum-Means Scholarship by the Government of Rajasthan to Rajasthani Students Studying in Sainik School, Chittorgarh

Rule THE-REVISED-RULES-FOR-THE-AWARD-OF-MERIT-CUM-MEANS-SCHOLARSHIP-BY-THE-GOVERNMENT-OF-RAJASTHAN-TO-RAJASTHANI-STUDENTS-STUDYING-IN-SAINIK-SCHOOL-CHITTORGARH of 1974

  • Published on 31 January 1974
  • Commenced on 31 January 1974
  • [This is the version of this document from 31 January 1974.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Revised Rules for the Award of Merit-Cum-Means Scholarship by the Government of Rajasthan to Rajasthani Students Studying in Sainik School, ChittorgarhPublished vide Notification No. F. 19(4)Shiksha/Gr 5/72 dated May 26, 1973, Published in Rajasthan Gazette, Part 4-C, dated 31-1-1974, Page 135 (161 to 172)G.S.R. 81(60). - In supersession of all previous orders/amendments issued by this Department vide No. F. 15(30) Education/Cell VI/61 dated 16 June 62, 9 January 63, 11 February 63, 24 November 64 and 28 April 65, the Governor has been pleased to accord approval to the following Revised Rules and Regulations for the grant of financial assistance in the form of scholarships to the students belonging to Rajasthan and studying in Sainik School, Chittorgarh:-

1. Title.

- These Rules will be called Revised Rules for the Award of Merit-cum-Means Scholarship to Rajasthani Students Studying at Sainik School, Chittorgarh.

2. Allocation of scholarships.

- The State Government will award 67 new scholarships every year to the first 67 Rajasthani students qualified in the All India Entrance Examination, conducted by the Board of Governors, Sainik Schools Society, for admission to Sainik Schools as per the "Means" of their parents/guardians.

3. Eligibility of candidates for the award of scholarships.

- A student shall be deemed to belong to Rajasthan if he satisfies any of the following conditions:-
(a)His ancestral home is in Rajasthan.
(b)He was born in Rajasthan and has lived in the State upto the date of application.
(c)His father was born in Rajasthan and has lived in the State for the major portion of his life.
(d)He or his father/guardian has lived in Rajasthan continuously for at least seven years prior to the date of application.

4. Value of scholarships.

- The value of scholarships for the various income groups of parents/guardians will be as follows:-
(a) Average total monthly income of Rs.400.00 orless. Scholarship equal to full amount of fees plusprescribed clothing charges. The number of such scholarships willbe 37% i.e. 25 of the total number of scholarships.
(b) Average total monthly income of Rs. 401.00 toRs. 600.00 Scholarship equal to three fourth (¾th) amountof fees and three fourth amount of the total clothing charges.The number of such scholarships will be 22% i.e. 15 of the totalnumber of scholarships.
(c) Average total monthly income of Rs. 601.00 toRs. 800.00 Scholarship equal to half (½) amount of feesand half amount of the total clothing charges. The number ofsuch scholarships will be 21% i.e. 14 of the total number ofscholarships.
(d) Average total monthly income of Rs. 801.00 toRs. 1000.00 Scholarship equal to one fourth (¼th) amount offees and one fourth amount of total clothing charges. Thenumber of such scholarships will be 19% i.e. 13 of the totalnumber of scholarships.

5. Method of selection for award of scholarships.

(a)Scholarships will be awarded to candidates on the basis of their merit in the All India Entrance Examination conducted by the Board of Governors, Sainik Schools Society.
(b)Amount of scholarship will be determined on the basis of total average monthly income of parents/guardians of a student and as indicated in para 1 above. The type of scholarship to be awarded will be tentative till the income of the parents/guardian is finally verified and accepted.

6. Definition of income.

- Monthly income of both the parents i.e. father and mother or guardian in case the parents are not alive, means the gross earnings from self employment in the form of pay, Special Pay, Personal Pay, Deputation Pay, Allowances and Honoraria, Over time allowance, Pension etc. and or in the form of rent from property, Interest from Securities, shares, dividends, money lending, profits from business, trade, agriculture, farming, profession and vocation etc.The following will, however, be excluded from the total income:-
(a)House Rent allowance
(b)Travelling allowance
(c)Conveyance allowance granted on the condition on maintaining conveyance.
(d)Messing allowance
(e)Washing allowance
(f)Compensatory allowance etc.

7. Verification of income.

(a)On finalisation of the merit list, Principal, Sainik School Chittorgarh, in accordance with the Revised Rules of Scholarships of the Government of Rajasthan, will inform the parents/guardians of merit holders that their son(s) is/are likely to be awarded full/three fourth/half/quarter scholarships based on their income mentioned in the application form and subject to the production of their income certificate/affidavits to the satisfaction of the Government of Rajasthan. The income affidavits will be on a non-judicial stamped paper worth rupees three and countersigned by a First Class Magistrate. These will also be scrutinised/verified by the Collector of their (permanent residence) district. Parents are also required to submit a certified copy of their Annual Income Tax Return of the preceding year filed with the Income Tax authorities. In case of non-income taxpayers they are required to submit an affidavit to this effect that they are not paying Income Tax.(b)Government and non-Government salaried parents/guardians are required to furnish a detailed certificate of their total monthly income (including allowances) duly attested by their Heads of Departments/Employers. They are also to furnish an affidavit of their average total monthly income on a non-judicial stamped paper worth rupees three specimen of the income certificate/affidavit is attached as Annexure-1.(c)All other parents/guardians (non-salaried class viz. Businessmen, Agriculturists etc.) will submit their affidavits of their average total monthly income on a non-judicial stamped paper worth rupees three. Specimen of the certificate/affidavit are given at Annexure 2 & 3.(d)Income certificate and affidavit from a guardian will be accepted only when both the parents of the boy are not alive.(e)The income certificates/affidavits received from the parents of the boys will be scrutinised/verified by the Collector of the district or any officer authorised by him.(f)The award of new scholarships and renewal of scholarships to Rajasthani boys will be scrutinised by a Committee consisting of the following:-
(1)The Collector, Chittorgarh (Chairman).
(2)Deputy Secretary to Government, Education Department, Government of Rajasthan.
(3)Assistant Accounts Officer, Education Department, Government of Rajasthan.
(4)Inspector of Schools, Chittorgarh.
(5)Principal, Sainik School, Chittorgarh (Secretary).The Committee will assemble at Sainik School, Chittorgarh at a date to be notified by the Principal.
(g)After scrutinising the award of scholarships the claim will be submitted to the Education Department for release of scholarship money.

8. Terms and conditions of the award.

(a)The scholarships will be awarded to new entrants from the date of their joining the Sainik School.
(b)The scholarships will be awarded every year on the basis of the income of the parents provided the scholars annual progress is reported satisfactorily by the Principal of the Institution. The existing scholarships will also be subject to renewal of every year on the basis of income.
(c)A student who passes the annual examination in second attempt or at the supplementary or compartmental examination will not be eligible to the award of scholarship in the following year. Hard and deserving cases may however be considered by Government on the recommendations of the Principal.
(d)Deterioration in the scholastic work or misbehavior on the part of the scholarship holder may result in cancellation in part or in whole, temporarily or permanently, of the scholarship.
(e)If a scholarship holder discontinues his studies before completing his Higher Secondary Education at the Sainik School without any valid reason or be expelled from the school for any misbehavior shall be required to refund the entire amount of scholarship received by him.
(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.
(g)The parents/guardians of the recipient of the scholarship will be required to execute a bond to the effect that if their boy does not take all competitive examinations of the Union Public Service Commission for admission to the National Defence Academy for which he is eligible or having taken the examination does not enter the National Defence Academy, if selected, he will have to refund to the State Government the value of total scholarship availed by his son ward during his stay in the School. Similarly, if he leaves the school at any intermediate stage without taking the available examination of the Union Public Service Commission, he will have to refund the value of total scholarship received by him during his stay at the school.
(h)Conversion of scholarship from one category to another shall not be permitted.

9. Mode of payment.

- The total amount of renewal and fresh scholarships will be sanctioned to the Principal, Sainik School, Chittorgarh in lump sum on receipt of the claim from him.Annexure - IIncome Affidavit in Respect of Boys in Receipt of Scholarship Awarded by the Government of RajasthanI ............................................ solemnly declare that I am the father/mother/guardian of .................................. (name of boy) seeking admission to Sainik School, Chittorgarh in class and that his father/mother/ both parents are not alive.(*Delete whatever not applicable)Statement of Income for the Year........19........
1 Income from Pay/pension including allowances orbusiness etc. per month. Self Wife Total
2 (a) Basic Pay      
  (b) Dearness Allowance      
  (c) Dearness Pay      
  (d) Deputation Pay      
  (e) Interim Relief      
  (f) Any other income      
3 Income from immovable property etc.      
4 Income from land shares etc.      
  i.e. Irrigated Land ........................ Bighas      
  Unirrigated land ........................ Bighas      
5 Any other source of income i.e.      
  .............................................................      
  .............................................................      
  Total Income Per Month.      
I hereby solemnly declare that the above information is true to the best of my knowledge and belief and that nothing is kept concealed.I also guarantee that in case my income as stated above is found in excess to that stated I shall be liable to refund the entire amount of scholarship awarded to the students and/or to any other penalty as may be imposed by the Government.Station.........Date....Signature............Occupation...........Permanent address,Present address.....To be countersigned by First Class Magistrate................(Signature with stamp)Date........Certificate by the Collector of the District ConcernedIncome as stated above by the parent/guardian has been verified and found correct.Date.............................................CollectorOffice Seal........Note. - The above affidavit MUST be on a non-judicial stamped paper worth rupees three.Affidavit should not be countersigned other than Magistrate 1st Class.Annexure IIIncome Affidavit in Respect of boys in Receipt of Scholarship Awarded by the Government of RajasthanI ........................ solemnly declare that I am the father/mother/guardian of......................... (name of boy) seeking admission to Sainik School, Chittorgarh in class and that his father/mother/both parents are not alive.(*Delete whatever not applicable)Statement of Income for the Year...................19.......
1 Income from Pay/pension including all allowances etc. Self Wife Total
2 Income from business/profession. Details of which are asfollows:      
(i) Name and kind of business/profession      
  .......................................      
  .......................................      
  .......................................      
(ii) Place of business/profession with full address      
  .......................................      
  .......................................      
  .......................................      
  Gross Monthly Income
I hereby solemnly declare that the above information is true to the best of my knowledge and belief and that nothing is kept concealed.I also guarantee that in case my income as stated above is found in excess to that stated I shall be liable to refund the entire amount of scholarship awarded to the students and/or to any other penalty as may be imposed by the Government.Station.......Date ...Signature..........Occupation.........Permanent address.......Present address........To be countersigned by First Class Magistrate.............(Signature with seal)Date...............Certificate by the Collector of the District ConcernedIncome as stated above by the parent/guardian has been verified and found correct.Date......................................CollectorOffice Seal........Annexure IIIIncome Affidavit in Respect of Boys in Receipt of Scholarship Awarded by the Government of RajasthanI.....................solemnly declare that I am the father/mother/guardian of ................... (name of boy) seeking admission to Sainik School, Chittorgarh in class..........and that his father/mother/both parents are not alive.(*Delete whatever not applicable)Statement of Income for the Year........19.........
1 Income from pay/pension including all allowances or businessetc. per month. Self Wife Total
2 Annual income from agricultural land/farm indicating thefollowing details.      
  (i) Size of the holdings bighas.      
  (ii) Kind of land whether irrigated or unirrigated with area undereach head i.e.      
    Irrigated........bighas      
    Unirrigatcd........bighas      
  (iii) Quantum of various crops grown as recorded in land recordsi.e.      
    Rabi..................................................      
    ......................................................      
    ......................................................      
    Kharif................................................      
    ......................................................      
    ......................................................      
  (iv) Estimated net income from agriculture/farming.      
3 Income from any other sources i.e. immovable property,interest etc.      
  Total Monthly Income based on the above facts andfigures.
I hereby solemnly declare that the above information is true to the best of knowledge and belief and that nothing is kept concealed.I also guarantee that in case my income as stated above is found in excess to that stated 1 shall be liable to refund the entire amount of scholarship awarded to the students and/or to any other penalty as may be imposed by the Government.Station............Date...............Signature................Occupation.............Permanent addressPresent address.....To be countersigned by First Class Magistrate...............................(Signature with seal)Dated...............Certificate by the Collector of the District ConcernedIncome as stated above by the parent/guardian has been verified and found correct.Date............................CollectorOffice Seal.........