Section 4 in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962
4.
(1)No candidate shall be eligible for the award of scholarship under these rules unless:-(i)He is a member of Scheduled Castes/Scheduled Tribes; and(ii)He is a permanent employee of the Government or who has put in three years continuous service under the Government; and(iii)He has taken admission to an educational institution, recognised by an University established by law in Rajasthan and in case of technical degree course in any University established by law in India; and(iv)He is not more than 45 years on the 1st day of January of the year in which sanction is issued.(Candidate who fail at an examination are also ineligible for scholarship.)(2)Other things being equal, preference shall be given to candidates who seek to prosecute studies for a technical course.
