Section 3 in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962
3.
In these rules, unless the context otherwise require:-(a)"Director" means the Director of Social Welfare, Rajasthan:(b)"Government" means the Government of Rajasthan:(c)"Higher studies" means studies up to the degree or diploma standard of any University established by law in Rajasthan or up to the standard of a post-graduate degree or diploma in Sociology or Social Work or Social Welfare or Correctional administration of such University and includes studies in technical courses of any University established by law in India up to the degree or diploma standard.(d)"Home Town" means the town of which the Scholar is a bonafide resident.(e)"Scheduled Castes/Scheduled Tribes" shall have the same meanings as assigned to them by clauses (24) and (25) respectively of the Constitution of India:(f)"Scholar" means the Government servant belonging to Scheduled Castes/Scheduled Tribes pursuing higher studies under these rules: and(g)"Schedule" means a schedule appended to these rules.
