Section 5(a) in The Rules for the Grant of Stipend to Unemployed Graduates/post Graduates Belonging to Scheduled Castes/Scheduled Tribes in Rajasthan, 1971
(a)[ A certificate from a Gazetted Officer or 1st class Magistrate of the Government of Rajasthan to the effect that the parents of the applicant are not paying income tax. [Added by Notification No. F. 20/E & E/SWD/74/Rules/55638 dated 19-8-78.]
