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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(1)(b) in Regulations of the Tamil Nadu Agricultural University

(b)The University shall establish a Student Loan Fund, either utilising the grants made available by the State or Central Government or other agencies, and from its own funds. From the Student Loan Fund, such loans as to enable enrolled students of the University coming from economically backward families to undertake studies leading to Master's or Doctoral degree shall be made available after getting a joint undertaking from the student concerned and their parent/guardian to repay the sum on easy instalment on completion of the studies. The rules pertaining to the award of scholarships, loans and other benefits to students shall be as approved by the Vice-Chancellor.