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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

(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.