[Cites 0, Cited by 0]

State of Rajasthan - Act

The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

RAJASTHAN
India

The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

Rule THE-RULES-FOR-GRANT-OF-SCHOLARSHIPS-FOR-PROSECUTION-OF-HIGHER-STUDIES-TO-GOVERNMENT-EMPLOYEES-BELONGING-TO-THE-SCHEDULED-CASTES-AND-SCHEDULED-TRIBES-1962 of 1962

Published on 17 January 1962
Commenced on 17 January 1962
[This is the version of this document from 17 January 1962.]
[Note: The original publication document is not available and this content could not be verified.]

The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962Published vide Notification No. F. 1(206) SW/60, dated 17-1-1962The Governor of Rajasthan is hereby pleased to make the following rules for grant of scholarships to Government employees belonging to Scheduled Castes and Scheduled Tribes for prosecution of higher studies:-

1.

These rules may be called "The Rajasthan Government employees (Scheduled Caste/Scheduled Tribes) Grant of Scholarship Rules, 1962".

2.

These shall come into force at once.

3.

In these rules, unless the context otherwise require:-

(a)"Director" means the Director of Social Welfare, Rajasthan:

(b)"Government" means the Government of Rajasthan:

(c)"Higher studies" means studies up to the degree or diploma standard of any University established by law in Rajasthan or up to the standard of a post-graduate degree or diploma in Sociology or Social Work or Social Welfare or Correctional administration of such University and includes studies in technical courses of any University established by law in India up to the degree or diploma standard.

(d)"Home Town" means the town of which the Scholar is a bonafide resident.

(e)"Scheduled Castes/Scheduled Tribes" shall have the same meanings as assigned to them by clauses (24) and (25) respectively of the Constitution of India:

(f)"Scholar" means the Government servant belonging to Scheduled Castes/Scheduled Tribes pursuing higher studies under these rules: and

(g)"Schedule" means a schedule appended to these rules.

4.

(1)No candidate shall be eligible for the award of scholarship under these rules unless:-

(i)He is a member of Scheduled Castes/Scheduled Tribes; and

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

(iii)He has taken admission to an educational institution, recognised by an University established by law in Rajasthan and in case of technical degree course in any University established by law in India; and

(iv)He is not more than 45 years on the 1st day of January of the year in which sanction is issued.

(Candidate who fail at an examination are also ineligible for scholarship.)

(2)Other things being equal, preference shall be given to candidates who seek to prosecute studies for a technical course.

5.

(1)Applications for scholarships shall be addressed by the scholar in the form specified in the Schedule to the Director through the head of the Department, in which the Government servant is employed and shall be accompanied by a certificate duty signed by the Head of Department stating the caste of the applicant and the annual income of the family to which the applicant belongs.

(2)The Director shall scrutinize such applications in order to see that the applicant is eligible to receive such a scholarship.Explanation. - An important consideration in the award of scholarships shall be the merit of the candidate at the last examination. If the number of candidates exceeds the availability of funds provided for this purpose, preference shall be given to a candidate of higher age.

6.

(1)The amount of each scholarship to be granted under these rules shall be determined after taking into account the expenditure to be incurred by the Scholar on their studies on the following items and shall be subject to availability of funds:-

(a)Enrolment or registration, Tuition. Union, Library Magazine, Medical Examination fees and such other fees compulsorily payable by the scholar to the institution or University/Board but the amount in no case shall exceed Rs. 100/-p.m. on all these items;

(b)Pay and scale of the scholar and actual loss of emoluments caused due to grant of half average pay admissible during study leave;

(c)Financial position of the family to which the scholar belongs.

(2)The scholar shall purchase the necessary text books, stationery etc. out of the amount of scholarship sanctioned under the said sub-rule (1)(a) above. If it is reported by the Head of the Institution concerned that a scholar has not purchased the text books etc., the value of scholarship may be reduced at the discretion of the Director.

7.

(1)The scholarship sanctioned under rule 6(1)(a) above shall be payable for 10 months only.

(2)No scholar getting scholarship under those rules shall join any part-time or whole-time job under any private or local Bodies or Government Department and in case of default the scholarship shall be withdrawn and he shall be liable to refund any sum paid to him during that academic year, besides disciplinary action which Government may take against him for contravention of these rules.

8.

(1)The Scholarship shall be granted to those scholars only who are not receiving any aid from other Government or private Institutions or from the University or the Board or Institution in which the scholar is studying. The amount of scholarship in case of recipient of merit scholarship shall be reduced by the amount received from any other source.

(2)The scholarship granted under these rules shall be discontinued by the Director:-

(i)if the scholar is found to have associated himself with any unlawful activity; or

(ii)if the scholar has been found to be guilty of Gross Misconduct; or

(iii)if the scholar fails to make satisfactory progress in his studies: or

(iv)if the scholar fails in any examination, unless the student is able to satisfy the Director that the failure was due to sickness or other similar reason beyond his control:

(v)if the scholar is fund to have filled wrong particulars or furnished incomplete information in the application form;

(vi)By order of the Government or the Head of the Department where is employed:

(vii)Government in its discretion reserve full right to discontinue any scholarship at any time without assigning any reason.

(3)In the case of gross carelessness in the prosecution of studies by a scholar the Director may in his discretion, recover a part or whole of the scholarship in addition to further discontinuance of studies.

9.

No scholarship shall be granted to a scholar:-

(i)If after passing one stage of Education he continues his studies in the same stage in some different subject (such as after passing B.A. one will not be allowed to join B. Com. etc.)

(ii)If he changes the subject of the course of study for which the scholarship was originally awarded or changes the institution of study, without the prior approval in writing of the Director, the Head of the institution shall report such cases to the sanctioning authority and stop payment of scholarship. The amount already paid may also be recovered in such cases at the discretion of the Director.

(iii)A scholar is liable to refund the scholarship amount at the discretion of the Director if during the course of the year for which a scholarship is awarded he discontinues the studies pursued by him.

10.

The scholarship amount shall be drawn and disbursed to the scholar by the Head of the Institution in which the scholar is enrolled, Remittance charges if any, will be borne by the scholar.

11.

The scholar should render an account of the amount drawn by him under these rules duly verified by the Head of the Institution where he prosecutes his studies within two months of the close of an academic year and in any case before he draws aid for the following year.

Schedule

[Under Rule 3(g) and 6(i)]Form of applicationApplication Form For Award Of Scholarships To The Government Employees Belonging To Scheduled Castes And Scheduled Tribes 1961-62.Note.-1. Columns.- should be filled in correctly by the applicant and the form signed by him/her. Any incorrect statement made by a candidate will render him/her ineligible for the scholarship.

2. Scholarships are for higher studies only.

3. The last date for the receipt of application by the Director, Social Welfare Department is....................No application received after this date will be accepted under any circumstances.

No Column Should Be Left Unanswered:-Otherwise the application is liable to be rejected.To,The Director,Social Welfare DepartmentRajasthan, Jaipur.Sir,I wish to offer myself as a candidate for the scholarship for higher studies meant for Government employees belonging to Scheduled Castes and Scheduled Tribes.I belong to...............Signature of the Applicant.

1. Name of the applicant in full (Block letters) Women candidate should indicate whether Miss or Mrs.

2. Religion...............Caste................Sub-Caste...........

3. Father's name with full permanent address..........................

4. Date of Birth................................Place of Birth.Village............P.O................Tehsil District...........

5. (i) Present Home Address of the candidate.......................

(ii)Permanent Home Address ...............................................

6. Name of the Head of the Department under which serving at present .............................

7. Name of the Office (with full address) in which serving at present

8. Particular's of the last Examination taken by the applicant:-

(i)Name of Examination ...............................

(ii)Year in which examination taken ..........................

(iii)Name of the Institution last attended..................

(iv)Whether University/Board or class Examination?

(v)Whether the candidate passed or failed?..................

(vi)Did he pass in one sitting...........................

(vii)If candidate did not pass in one sitting, whether placed in compartment or supplementary. Indicate result in compartment or supplementary .......................................

(viii)Roll/Register No. of the candidate at University or Board examination.............................................

(ix)Class or division with the percentage of marks obtained in the examination....................

(x)Marks obtained in each subject:-

S. No.	Subject	Maximum Marks	Minimum Marks for pass	Marks obtained	Percentage of total marks obtained
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
	Total

Note. - Attested copy of mark-sheet should also be attached.

9. (a) Name of the Institution where admission has been secured

(b)Date on which admitted.....................................

(c)Name of the course of study undertaken and subject offered

(d)Stage in the course of study or class to which admitted

(i)Total period of the course of study ............

(ii)Period completed so far.............................

(e)Name of the Degree/Diploma/Certificate and subject offered

(f)Authority that will award the Degree/Diploma/Certificate

(g)Class to which admitted................................................................

10. Is the candidate in receipt of any scholarship from any State Government or from any other Institution or Society for the academic year to which this application applies.

If so the following should be stated:-Source of award ................................Monthly rate ...................................Period of awardDate from which awarded ........................Total value ....................................(If any fee concession or scholarship is secured after submitting this application, the applicant must intimate the fact immediately to the Directorate through the Head of the Institution).Financial Position of the Candidate

11. Whether the candidate lives in Joint family?

(a)If so, state the number of family members with full particulars

(b)Number of employed members in the family both in Government service and in private service etc.

(c)Monthly income of all the members.

(d)Any other particulars.

Note.-A married woman candidate should also state the name and income of her husband.

12. Present designation of the candidate

13. (i) Monthly Pay..................Rs............

(ii)Monthly House rent allowance Rs..............................

(iii)Other allowance Rs............

(iv)Total monthly income Rs.............

14. Date of joining the Government service

15. History of service

16. Give particulars of all the University examinations passed and degrees obtained commencing with the Matriculation or equivalent examination. Attested copies of the certificates, diplomas or degree should be attached.

Name of School/College/University/Board fromwhich examination taken	Name of Examination passed	Year in which examination is passed	Class or Div. obtained in the examination	Percentage of marks secured	Subject taken for the examination
1.
2.
3.
4.

17. Did the candidate receive any scholarships in the past? If so, give the following particulars:-

(i)Name of scholarship............................

(ii)Name of Institution from where scholarship was awarded

(iii)Years in which the scholarship was awarded with value ................year............. value.............

Certified that the statement made above are correct. If any statement made by me is found to be incorrect, I realise that my scholarship if granted will be liable to be cancelled and any amount received by me as scholarship will be refunded by me.Signature of applicantCaste Certificate

18. The certificate may be signed by Head of Department/office, D.M., S.D.O., Tehsildar.

I ............... certify to the best of my knowledge that ........... Mr./Miss/Mrs................. S/o, D/o,/ W/o Mr.............resident of ........... is a Citizen of India, and belongs to the Scheduled Castes/Scheduled Tribes.

(ii)His/Her religion is........... and sub-caste is ............

(iii)His/Her father/guardian/husband is a permanent resident of village/town .............. Tehsil.............. District........... State ..........

(iv)The total monthly income from all sources of the parents/guardian/husband and himself is Rs................

Certified true to the best of my knowledge and belief witness...............Designation

19. Forwarding Certificate by Officer Incharge & Head of the Department

This certificate should be signed by the Officer Incharge and Head of the Department under whom the candidate is serving at present:-

(a)Substantive pay of the candidate............................

(b)Officiating pay of the candidate...........................

(c)Dearness allowance.........................................

(d)House Rent allowance ...................................

(e)Other Allowance if any.....................................

(f)Total monthly income.......................................

(g)Date of entering in Government service.....................

(h)Date of last increment.....................................

(i)Date of next increment.....................................

20. Shri..................has applied for study leave w.e.f....... to ............and he has been sanctioned study leave as under:-

21. Loss of emoluments due to his taking study leave.

22. Recommendation of the Officer Incharge or Head of Department.

1. Signature of the Officer Incharge with full Designation

2. Signature of the Head of the Department.

Forwarding Certificate

23. This certificate should not be filled in by the applicant. It should be filled in by the Head of the Institution in which the candidate has taken admission.

1. The student is exempted from/not exempted payment of Tuition

2. The student is required to pay the following fees during which are not reimbursed:

Rs. nP.
(a) Enrolment or Registration fee(b) Tuition fee(c) Science or Laboratory fee, ifany(d) Games fee(e) Union Fee(f) Library fee(g) Magazine fee(h) Examination fee(i) Charged by the Institution(ii) Charged either by the University or by any other bodywhich conducted the examination	Fees actually payable for the whole academicyear should be mentioned. No other fees except these shown hereshould be included.









Total fee payable________________

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..............

25. (a) The date on which the session of the Institution commenced for the academic year under application.

(b)The date on which the applicant joined the Institution.

(c)The month and date of his/her annual examination.

26. The name of the nearest branch of the State Bank of India or the Government Treasury through which the payment of scholarships is desired...........................

27. The designation and full address of the Head of the Institution to whom the scholarship amount for the applicant may be sent.

28. This institution is affiliated to University/Board and recognised by the Government of India/State Government of..................

29. The applicant has the minimum qualification required and has been admitted...................course in this institution.

30. Recommendation of the head of the Institutio-

No..................Place...............Date................Signature......................Principal/ Vice Chancellor.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Act