Section 8 in Rules for Grant of Financial Aid to Probationers
8.
The probationer shall have to execute a bond prior to receiving the amount of aid with a personal surety of double the amount, in the Form prescribed under these Rules stating therein that i case he gets a gainful employment, [within five years of receipt of the aid], [Notification N. GSR 52/F. 8(1) 38/67/SW/70/60341-427, dated 16-10-1970; Published in Rajasthan Gazette Part 4-C(I), rd., dated 8-5-1975] he shall repay the entire amount in each installments which shall be fixed by the Chief Probation Officer or Chief Controlling Authority and in the event of its unutilisation for the purpose other than in was sanctioned, the District Probation Officer shall take suitable steps for the recovery under Rajasthan Public Demand Recovery Act (Rajasthan Act 5 of 1952) without prejudice to any other rights and remedies of the Government.In special circumstances, the Chief Controlling Authority and the Government shall be empowered to grant exemption from such recovery from the probationer to the extent of Rs. 250/- and above Rs. 250/- respectively on the recommendation of the District Probation Officer concerned through the Chief Probation Officer.Form of Application for Grant of Financial Aid to the Probationer to Meet Expenses of Journey[See rule 3(i)]
