- When a scholarship which has been awarded has not been taken up or has been vacated owing to the death of the scholar, or for any other reason, a re-award may be made at the discretion of the Director, or in the case of school scholarships, at the discretion of the District Education Officer. In such cases the scholarships will be tenable from the date of the award to the end of the period for which the scholarships was originally awarded.(Government notification no. 2246-E., dated the 3rd November, 1914; and D. P. I.'s letter no. 8614, dated the 9th November, 1920.)
