Section 6(1)(b) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

(b)Pay and scale of the scholar and actual loss of emoluments caused due to grant of half average pay admissible during study leave;

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