Section 8(1) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962
(1)The Scholarship shall be granted to those scholars only who are not receiving any aid from other Government or private Institutions or from the University or the Board or Institution in which the scholar is studying. The amount of scholarship in case of recipient of merit scholarship shall be reduced by the amount received from any other source.
