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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(7) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(7)For the payment of scholarship/stipend for post metric education. - (f) The assistance under this item will be available to the children of the members having valid membership at the time of application for undergoing post metric education including vocational and technical training subject to a ceiling of Rs. 500.00 (Five Hundred) only per annum per student. In the case of the children studying in Engineering or Medical or veterinary or Agricultural Colleges, the annual limit will be Rs. 1500.00 (One Thousand Five Hundred) only. If both the spouses are member of the Fund assistance will be available to any one of the spouses only.
(ii)The assistance will be in the form of grant.
(iii)Subject to prior approval of the Government, the Board shall earmark the annual provision of funds under this item for each category of course and the assistance in any year will be limited to the funds so set apart.
(iv)The criterion for selection of scholars will be the marks obtained in the qualifying examination for selection to the course.
(v)The scholarship/stipend will be discontinued in the event of the student failing in any year.
(vi)Those who are in receipt of Scholarship/stipend under any other scheme shall not be eligible for assistance under this item.