Section 17 in The M.P. Award of Scholarships (Free-Flying Training) Rules, 1973
17. Candidates to execute agreements.
- Candidates, who are awarded scholarships, shall execute an agreement (security bond) binding themselves and two sureties jointly and severally to undertake payment to the difference in the flying fees to the Club under Rule 6 and to refund to Government the amount spent by the State Government towards the training under these rules in the event of the forfeiture of the scholarships or on their deciding to discontinue their training in the said Flying Club.
