The Rules for Grant of Special Scholarships to Students of Backward Classes, 1963

RAJASTHAN
India

The Rules for Grant of Special Scholarships to Students of Backward Classes, 1963

Rule THE-RULES-FOR-GRANT-OF-SPECIAL-SCHOLARSHIPS-TO-STUDENTS-OF-BACKWARD-CLASSES-1963 of 1963

Published on 27 September 1961
Commenced on 27 September 1961
[This is the version of this document from 27 September 1961.]
[Note: The original publication document is not available and this content could not be verified.]

The Rules for Grant of Special Scholarships to Students of Backward Classes, 1963Published vide Notification No. F. 13(32) SW/60, dated 27-9-1961, published in Rajasthan Gazette Part 4-C, dated 23-11-1961, pages 37-40The Government of Rajasthan is hereby pleased to make the following rules for grant of special scholarships to students of Backward classes:-

1.

These rules may be called "Rules for special Scholarships to Backward Classes. These regulate the grant of special scholarships for prosecuting studies in the educational institutions of high repute including public schools with a view to afford the best education to the deserving students of backward classes.

2.

These rules extend to the whole of Rajasthan.

3.

These rules shall come into force from the date of their publication in the Rajasthan Rajpatra.

4.

In these rules unless the context otherwise requires:-

(i)"Director" means the Director of Primary and Secondary Education, Rajasthan:

(ii)"Government" means the Government of Rajasthan:

(iii)"The Central Government" means the Government of India:

(iv)"Backward classes" means the scheduled castes, scheduled tribes and Denotified tribes declared as such for the State of Rajasthan under the constitution:

(v)"Committee" means the committee as defined in rule 6(ii) of these rules;

(vi)"Schedule" means the Schedule annexed to these rules.

5.

Candidates of the following categories shall be eligible for the award of scholarship under these rules:-

(i)He/She should be a member of Scheduled Castes. Scheduled Tribes/denotified tribes as recognised by the Government for the State of Rajasthan.

(ii)He/She should be a bonafide resident of Rajasthan.

(iii)He/she should have secured 60% marks in the previous examination.

(iv)The parents of the scholar should not be paying Income Tax.

Note. - The parents shall have to file one year's return stating that they are not actually paying income tax before the scholarship is granted or renewed.

6.

(i)The Director shall at the ensuing of academic year issue a notice specifying number of seats available in various institutions and the due date of receipt of applications. Applications in response to such notices shall be received by him or any other authority specified by him. No applications received after the expiry of the notice period shall be entertained.

(ii)[All applications shall be scrutinized by the Directorate of Primary and Secondary Education, Rajasthan, Bikaner, and those found to be in order shall be placed before the committee consisting of the following:- [Substituted by Notification F. 9 (4)(85) Schedule/SWD/73-74, SO 147, dated 2-3-1974.]

(1)	Director, Social Welfare Department, Rajasthan, Jaipur.	Chairman,
(2)	Director, Primary and Secondary Education, Rajasthan, Bikaner	Member.
	OR
	His nominee not below the rank of Dy. Director	Member
(3)	Dy. Director (Women), Education Department	Member]

(iii)The Director shall then forward the applications to the concerned institutions with a request for admitting the student in the order of preference laid down by the committee. Action for grant of scholarship shall be taken after the student is admitted at the institution.

7.

(i)The Scholarship shall be granted for studies only in the institution recognised by the Government. The scholarship shall be paid to meet the expenditure on the following:-

(a)Tuition fee.

(b)Hostel fee if the boy is admitted at the hostel.

(c)Other charges for books and equipments etc. which are considered minimum for prosecuting studies in the institution in which he is admitted on the certificate of the head of the institution.

8.

The students admitted to the institution before the promulgation of these rules shall continue to get the same as long as they do not fail or till their parents come in the category of income tax payers and any such scholarships shall be deemed to have been granted under these rules subject to the availability of funds.

9.

The renewal of scholarship shall be subject to the student maintaining satisfactory progress by obtaining at least a minimum of [50%] [Substituted by Notification No. F. 9(4) Schedule/SWD/70-7½/806. dated 14-4-1971.] of the aggregate of marks in the annual examination or 50% of the aggregate of marks obtained in all the terminal examinations combined.

10.

The scholarship shall be paid to the student through the institution concerned which shall be liable to render accounts and to give receipts of the amounts.

11.

Notwithstanding anything contained in these rules, grant of scholarship to the student shall be subject to availability of funds.

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