Section 15 in The M.P. Award of Scholarships (Free-Flying Training) Rules, 1973
15. Liability of candidate on withdrawal of scholarship.
- Any scholarship holder whose scholarship has been withdrawn and his training terminated under Rule 14 above or who discontinues his training before completion of the same shall be liable to refund to the State Government the entire amount or any part thereof spent towards the training of the candidates under the scholarship rule. The order of the State Government passed in this behalf shall be final.
