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State of Madhya Pradesh - Act

The M.P. Award of Scholarships (Free-Flying Training) Rules, 1973

MADHYA PRADESH
India

The M.P. Award of Scholarships (Free-Flying Training) Rules, 1973

Rule THE-M-P-AWARD-OF-SCHOLARSHIPS-FREE-FLYING-TRAINING-RULES-1973 of 1973

  • Published on 8 October 1973
  • Commenced on 8 October 1973
  • [This is the version of this document from 8 October 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
The M.P. Award of Scholarships (Free-Flying Training) Rules, 1973Published vide Notification No. 13543-237-11-A, dated 8-10-1973, Madhya Pradesh Rajpatra Part 4(Ga), dated 9-11-73, p. 776-776The State Government hereby makes the following rules for the award of Scholarships for free flying training at the bases/branches of flying clubs in the State of Madhya Pradesh, namely:-

1. Short title.

- These rules may be called The Madhya Pradesh Award of Scholarships (Free-Flying Training) Rules, 1973.

2. Scope.

- These rules shall govern award of scholarships for free flying training at the bases/branches of flying clubs in the State of Madhya Pradesh.

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.

4. Value of Scholarships.

- Each Scholarship shall be of the value of Rs 28 per flying hour and shall be limited to sixty hours per candidate.

5. Number of Scholarships.

- The number of Scholarships to be awarded in any financial year shall, from time to time, be fixed by the Government.

6. Liability of Candidates.

- Candidates who are awarded scholarship shall have to undertake to bear for themselves payment of difference, if any, between the flying fees payable under the scholarship scheme namely, Rs. 28 per hour and the actual rate of flying fees payable to the club, at the rate fixed, from time to time, by the Civil Aviation Department.

7. Selection Committee.

- The selection of candidates for award of the scholarship shall be made by a Committee consisting of;
(a)State Government's official representative in the Commerce and Industry Department;
(b)State Government's official representative on the Managing Committee of the Flying Club;
(c)One elected representative of the Managing Committee of the Flying Club;
(d)Director General of Civil Aviation's representative i.e., Aerodrome Officer of the respective base;
(e)Officer Commanding NCC Airwing of respective base;
The representative of the State Government in the Commerce and Industry Department on the Selection Committee shall be the Chairman of the Committee.

8. Select Lists.

- For the present there shall be the following select lists prepared for each base/branch, namely:-
(a)One list of a selected female candidate with a waiting list of one;
(b)One list of four selected male candidates with a waiting list of four;
Note. - (i) If female candidates are not available or are not found suitable the seats would be filled in by the male candidates;
(ii)One Scholarship shall be reserved for one male Scheduled Caste/Scheduled Tribe candidate, if available;
(iii)Composition of selected list may be changed whenever the number of scholarships is changed according to Rule 5.

9. Approval of State Government.

- The final list of candidates selected for the award of scholarships shall be subject to the approval by the State Government.

10. Physical fitness.

- Candidates selected for the award of the scholarships shall satisfy the standards of Physical fitness prescribed in the Indian Aircraft Rules for the issue of 'Private Pilot Licence'. They shall accordingly undergo a medical examination by a Medical Officer approved by the Club and the fees for such examination shall be met by the candidates themselves.

11. Duration of Training.

- The training would normally have to be completed between 1st April of the Year of selection and 31st March of next year. The period may, however, be extended by another year subject to the prior approval of the State Government. In no case shall the training period be extended beyond two years.

12. Mode of payment of Scholarships.

(1)The Flying Scholarships Fee @ Rs. 28 per hour for each candidate shall be paid directly to the Flying Club by the State Government on production of Flying Bills, etc. by the Club.

13. Selected candidates to be subjected to rule of the Club.

- The selected candidates shall become Members/Cadets of the Club while undergoing training and shall observe all the rules and regulations laid down by the Club for such Members/Cadets. They shall pay their membership, medical examination, technical examination and such other fees as may be prescribed by the Flying Club.

14. Termination of Scholarship.

- The candidates shall show satisfactory progress in their training. The scholarships may be withdrawn at any time and training of the candidates terminated for unsatisfactory progress and for such other reasons as the State Government may deem fit to assign. The orders of the State Government in this behalf shall be final.

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.

16. State Government not liable for any accident, etc.

- The State Government of Madhya Pradesh shall not be held liable in respect of any accident or risk to the trainees, arising out of or connected with the training whether caused by the negligence of any person or otherwise, as the case may be.

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.