If the stipendiary neglects or in the opinion of the State Government proves incompetent or incapable of prosecuting with reasonable prospect of success the courses of study undertaken by him or if he has in the opinion of the Government misconducted himself or is convicted of any offence which in the opinion of the State Government disentitled him to further help, he shall cease to receive further help from the Government and that in all cases as aforesaid he shall be liable to repay the Government forthwith the total amount due from him and the State Government shall forthwith take such steps towards the realisation of the total amount advanced as they deem necessary. Before discontinuance, the loanee shall be given a chance to submit, his explanations and in case the discontinuance is decided upon, passage for his return journey if he is in foreign country, if considered out of this Fund.
