Section 22(iii) in The Orissa Loan Stipend Fund Rules
(iii)In the event of an incapacity or invalidity of the nature referred to in Sub-rule (1) occurring after the completion of the study but before the full repayment of the loan, so much of the loan as remains unpaid on the date of the incapacity or invalidity or death, as the case may be, shall be written off:
