Section 5 in The Rules for Grant of Special Scholarships to Students of Backward Classes, 1963
5.
Candidates of the following categories shall be eligible for the award of scholarship under these rules:-(i)He/She should be a member of Scheduled Castes. Scheduled Tribes/denotified tribes as recognised by the Government for the State of Rajasthan.(ii)He/She should be a bonafide resident of Rajasthan.(iii)He/she should have secured 60% marks in the previous examination.(iv)The parents of the scholar should not be paying Income Tax.Note. - The parents shall have to file one year's return stating that they are not actually paying income tax before the scholarship is granted or renewed.
