Section 11 in Rules for Grant of Financial Aid to Probationers
11. The amount required for the purchase of books etc., (details of the books, indicating its printed price to be enclosed).
ToThe District Probation Officer,...............................................................Sir,I am the probationer in Case No. noted above, and am desirous to prosecute studies in Class.................of the.........School. I have already secured the admission, a copy of a letter of guarantee duly signed by the Head of the institution concerned is submitted herewith.I pray that as my parents/relatives are not in a position to meet the expenses towards the payment of tuition and other fees and purchase of books etc., financial aid of Rs.............. (Rupees...........) only may kindly be sanctioned for the purpose.Place:Date:Signature of the ApplicationForm of Bond[Under rule 3(ii)]Bond of agreement executed on this.............. day of........one thousand nine hundred and....................by Shri/Smt............. I (hereinafter referred to as the bounden') S/o, D/o, W/o Shri....... in favour of the Governor of Rajasthan (hereinafter called the Government) .Whereas as per the Rajasthan Rules for grant of financial aid to the probationers, 1965, the bounden had applied to the District Probation Officer,..........for financial aid.And whereas the District Probation Officer/Chief Probation Officer/Chief Controlling Authority/Government has sanctioned to the bounden the financial aid of Rs...........(Rupees.............) subject to the terms and conditions contained in the Rules and those hereinafter appearing to which the bounden has agreed.Now it is hereby agreed as follows:-
