Section 24 in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962
24. (a) Whether the student is residing in an approved Hostel recognised by the....................Head of Institution.
(b)If so, the name and address of the Hostel &................(c)Date of joining the Hostel..............(d)Whether the student is required to pay the boarding charges due to the hostel?...............(e)If paid hostler the average monthly charges payable...............(f)Boarding charges...............(g)Lodging etc..............
