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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

(3)In the case of gross carelessness in the prosecution of studies by a scholar the Director may in his discretion, recover a part or whole of the scholarship in addition to further discontinuance of studies.