Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 4 in The Rules for the Grant of Stipend to Unemployed Graduates/post Graduates Belonging to Scheduled Castes/Scheduled Tribes in Rajasthan, 1971

4. Who is entitle for the stipend.

- [(i)(a) Only such Scheduled Castes/Tribes Graduates and Post Graduates in Arts/Science/Commerce or any other subject faculty recognised by any University-established by law who has passed such examinations in 1st or 2nd division will be eligible for such stipend at the following rates:-
1. Graduates Rs. 150/-P.M.
2. Post-Graduate Rs. 250/-P.M.
(b)Such stipend will be paid for a maximum period of 2 years in the said rules],
(ii)Till such time these recipients get employed, the Government will be free to utilise their services for such purpose and in such manner as the Government may deem appropriate so that they can gain experience in Government work.
(iii)It will be obligatory for the recipient of the stipend to get himself enrolled with the Employment Exchange and the Employment Cell of the Social Welfare Department:
Provided that such member is not prosecuting further studies in any University or College or other recognised institution and that he is not otherwise gainfully employed/engaged and three years have not elapsed between the passing of the last examination and the date of his application for stipend under these rules.]
(i)[ Provided that the applicant's parents are not paying Income tax. [Added by Notification No. F. 20/E & E/SWD/74/Rules/55638 dated 19-8-78.]
(ii)Provided that on other person of the family is already getting stipend-under these rules nor has applied for such stipend.]
(iv)[ A recipient of the stipend shall be allowed to avail 15 days casual leave with stipend excluding Sundays and. other Gazetted holidays observed by the Department/Institution concerned during the Calendar year. Leave in excess of 15 days may be granted for valid reasons by the District Probation and Social Welfare Officer concerned and this would be leave without stipend. A candidate shall not absent himself without prior permission of the officer incharge of the office/institution where he is deputed for utilization:] [Added and inserted by Notification No. F. 20/E & E/SWD/7H/Rules/71951 dated 29-11-76, G.S.R. 177, published in Rajasthan Gazette Part IV-C (I), dated 9-12-1976 page 536 [9-12-1976].]
Provided further that the period spent on actual journeys and appearing for interviews and competitive examinations, after obtaining permission of the District Probation and Social Welfare Officer concerned, shall be treated as period on duty. No Travelling Allowance and Daily Allowance will be admissible for this purpose.[Further provided that a girl who is married for more than last a month shall not be eligible to get this stipend if her husband is gainfully employed/engaged.] [Added by Notification No. F. 20/E & E/SWD/74/Rules/55638 dated 19-8-78.]