Section 14(b) in The Orissa Loan Stipend Fund Rules
(b)Government shall also relax the above condition in case the loanee repays the loan to some other Universities/Organisations/ Institutions who advanced to the said candidate in addition to the loan stipend granted by the Orissa Loan Stipend Fund in consultation with the above authorities if it is found that the candidate has simultaneously to pay monthly instalment to the Institution, so that at any time the loanee may not have to repay more than 20 per cent of his monthly emoluments.
