Section 10(iii) in The Rules for the Grant of Stipend to Unemployed Graduates/post Graduates Belonging to Scheduled Castes/Scheduled Tribes in Rajasthan, 1971
(iii)he was not guilty of any misconduct as defined in the rules during that period. The declaration made [in prescribed form 6] [Substituted by Notification No. F. 20/E & E/SWD/71/10386-90 dated 12-11-73, G.R. 160, published in Rajasthan Gazette Extra Part IV-C (I), dated 14-11-1973 pages 311-12.] may be verified by an Gazetted Officer of the Government of M.P. or M.L.A. or Chairman, Municipal Board or Pramukh of Zila Parishads or Pradhan of Panchayat Samiti.
