Section 15 in The M.P. Award of Contributory Scholarships for Training for Commercial Pilot Licence Rules, 1993
15. Candidate to execute agreement.
- Candidates who are awarded scholarship shall execute an agreement (Security Bond) binding themselves and two sureties jointly and severally to undertake payment of the difference in the flying fees to the Club under Rule 14 and to refund to Government the amount spent by the State Government towards the training under these rules in the event of the forfeiture of the Scholarship or on their deciding to discontinue their training in the said Flying Club.
