Section 9 in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962
9.
No scholarship shall be granted to a scholar:-(i)If after passing one stage of Education he continues his studies in the same stage in some different subject (such as after passing B.A. one will not be allowed to join B. Com. etc.)(ii)If he changes the subject of the course of study for which the scholarship was originally awarded or changes the institution of study, without the prior approval in writing of the Director, the Head of the institution shall report such cases to the sanctioning authority and stop payment of scholarship. The amount already paid may also be recovered in such cases at the discretion of the Director.(iii)A scholar is liable to refund the scholarship amount at the discretion of the Director if during the course of the year for which a scholarship is awarded he discontinues the studies pursued by him.
