639. Action to be taken by persons who hold, or are candidates for, scholarships when the recognition of a college or school is withdrawn.
- Pupils reading in a school or students reading in a college from which recognition has been withdrawn are ordinarily entitled to retain, or are eligible to compete for, Government scholarships if they migrate to a recognised institution within one month of the date of the order of withdrawal or a fortnight after the commencement of the next term. Pupils or students who fail to migrate within the specified period or who join the institutions after the order of withdrawal of recognition, will forfeit their Government scholarships and be ineligible for a Government scholarship for a period of two years after their transfer to a recognised institution.(Government notification no. 2246-E., dated the 3rd November, 1914, and Government notification no. 3292-E., dated the 8th May, 1930.)
