Section 3(c) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962
(c)"Higher studies" means studies up to the degree or diploma standard of any University established by law in Rajasthan or up to the standard of a post-graduate degree or diploma in Sociology or Social Work or Social Welfare or Correctional administration of such University and includes studies in technical courses of any University established by law in India up to the degree or diploma standard.
