Section 10 in The Rules for the Grant of Stipend to Unemployed Graduates/post Graduates Belonging to Scheduled Castes/Scheduled Tribes in Rajasthan, 1971
10.
For claiming payment every' month the candidate must give an application to the District Social Welfare and Probation Officer concerned in the Form No. 6 declaring that:-(i)he was not gainfully employed during the period for which the stipend is being claimed.(ii)he did not prosecute further studies as a regular student of University College or other institution during that period for the purpose of obtaining a degree or diploma etc.(iii)he was not guilty of any misconduct as defined in the rules during that period. The declaration made [in prescribed form 6] [Substituted by Notification No. F. 20/E & E/SWD/71/10386-90 dated 12-11-73, G.R. 160, published in Rajasthan Gazette Extra Part IV-C (I), dated 14-11-1973 pages 311-12.] may be verified by an Gazetted Officer of the Government of M.P. or M.L.A. or Chairman, Municipal Board or Pramukh of Zila Parishads or Pradhan of Panchayat Samiti.
