Section 3 in The Rules for the Grant of Stipend to Unemployed Graduates/post Graduates Belonging to Scheduled Castes/Scheduled Tribes in Rajasthan, 1971
3. Definitions.
(a)"Director" means the Director of Social Welfare Department, Rajasthan, Jaipur.(b)"Scheduled Castes/Scheduled Tribes candidates" means candidates belonging to Scheduled Castes, Scheduled Tribes as recognised in the list of Scheduled Castes/Scheduled Tribes in Rajasthan,(c)(i)"Resident of Rajasthan" means the candidate who has studied for the last 3 years continuously as regular candidate in any recognised institution of Rajasthan:Or(ii)was born in Rajasthan and his/her father has been exclusively resident in Rajasthan for a period of 10 years after the birth of the candidate.Or(iii)Is a son/daughter of an employee of the Government of Rajasthan or Rajasthan Government undertakings and Corporations, or Municipal Boards or any of the Universities in Rajasthan or the Board of Secondary Education, Rajasthan, who is permanent or has put in three years service on or before the 1st day of April of the year of application.Or(iv)Is a son/daughter of an employee of the Central Government/Reserve Bank of India and other nationalised Banks. Life Insurance Corporation, who is either permanent or has put in three years continuous service provided his/her parents or Guardians have been posted in the State of Rajasthan for 12 months preceding the 1st April of the year of application.(d)Misconduct. - The following acts will be tantamount to 'misconduct' under the Rules:-(i)Commission of any offence under the I.P.C. involving moral turpitude.(ii)Membership of any organisations declared unlawful by the Government.(iii)Commission of any offence involving breach of the peace and disturbance to law and order.
