Section 3 in The M.P. Award of Scholarships (Free-Flying Training) Rules, 1973
3. Minimum Qualification.
- Only those candidates shall be eligible for award of scholarships-(i)Who are the permanent residents of Madhya Pradesh.Explanation. - Permanent resident, for the purposes of these rules means a person who is so classified in accordance with Government orders issued in this behalf, from time to time; ,(ii)Who are not below 17 years and have not completed 22 years of age on the first day of January of the year for which scholarship is being awarded for the first time;(iii)Who have not completed sixty hours of flying prior to the award of scholarships;(iv)Who have passed at least the Higher Secondary Examination or an examination equivalent thereto;(v)The total income of whose parents/guardian does not exceed Rs. 12,000 per annum, and produce a certificate to that effect from the District Magistrate of the District of his residence.
