Section 4(1)(ii) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(ii)He is a permanent employee of the Government or who has put in three years continuous service under the Government; and

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