(ii)If, from any cause other than continued ill-health certified to by a recognised medical authority, a student fails to fulfil the conditions of the agreement, he may be declared to be unfit, absolutely or for a specified period for employment as a teacher, and he shall also be required to refund the whole amount drawn by him from State Local or Municipal funds on account of stipend and travelling allowance, or such part of it as the authority financially concerned consider equitable in the circumstances of the case.
