Section 9(ii) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962
(ii)If he changes the subject of the course of study for which the scholarship was originally awarded or changes the institution of study, without the prior approval in writing of the Director, the Head of the institution shall report such cases to the sanctioning authority and stop payment of scholarship. The amount already paid may also be recovered in such cases at the discretion of the Director.
